HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- CONTEMPT No. - 2496 of 2014 Applicant :- Vaishnav Auto Sales Through Proprietor Devendra Singh & Anot Opposite Party :- Sanjay Agarwal & 4 Ors. Counsel for Applicant :- Avinash Chandra Counsel for Opposite Party :- C S C,Prashant Arora Hon'ble Dr. Devendra Kumar Arora,J.
In the order dated 9.4.2015, the court observed that Sri Brij Mohan,Executive Engineer very fairly and honestly informed the Court that some small construction has been made on Gata No.41, which belongs to the petitioners. He has submitted that this construction has been done under the bonafide belief that it was being done on the land belonging to the Electricity Department.
The aforesaid officer submitted that the Department is willing to sit with the petitioners at the negotiation table and will try to carve out a respectable solution acceptable to the petitioners, which is accepted by the petitioners as well.
In these circumstances, the contempt proceedings were deferred for some time.
In the meantime, Sri Ram Shabad,Executive Engineer took charge at Ram Sanehi Ghat,Barabanki as such he was impleaded as opposite party no.6 in the petition vide order dated 21.8.2015.
Counsel for the petitioner submits that in compliance of the aforesaid order of the court, petitioner submitted the detailed proposal on 25.5.2015 but no action has been taken and on the contrary, they have started the use of portion which they have illegally constructed after the interim order dated 25.8.2014 passed by this Court.
Considering the peculiar facts and circumstances of the case, Sri Ram Shabad Executive Engineer, and the petitioner are directed to appear before this Court on 30.10.2015 in order to ascertain their willingness for referring the matter to a Mediator for amicable settlement of the dispute.
Order Date :- 8.10.2015 MH/-