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Judgment
6 paragraphs · 256 wordsManoj Kumar Tiwari, J
This contempt petition has been filed alleging willful disobedience of the order dated 15.04.2019 passed in WPMS No. 1045 of 2019. Operative portion of the said order is extracted below:-
“Without going into the merits of the case and after considering the fact that the prayer no.2 made in the writ petition is innocuous prayer, the writ petition is disposed of by directing respondent authority to decide the online application form dated 18.03.2019 of the petitioner (annexure no.4 to the petition), by passing a speaking and reasoned order, within three weeks from the date of production of certified copy of this order. So far as the prayer no.1 is concerned, it will be open for the competent authority to do the needful pursuant to the aforesaid Government Orders No.4039 & 2333 and strictly in conformity with law. ”
Alleging willful disobedience of the said direction, this contempt petition has been filed.
A response affidavit has been filed Mr. Atul Pratap Singh, District Panchayat Raj Officer, Haridwar. In view of the averments made in para nos. 6 & 7 of the response affidavit, this Court is satisfied that this is not a case of willful disobedience, inasmuch as, decision has been taken on petitioner’s application by Assistant Development Officer, (Panchayat), Development Block Bhagwanpur, District Haridwar.
In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to challenge the rejection order before the appropriate forum.