Trimurti Pawan Pratisthan Thr Its ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 10726 Bom

                                                                    327.21cp
                                  (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

               905 CONTEMPT PETITION NO.327 OF 2021
                         IN WP/2400/2004

 TRIMURTI PAWAN PRATISTHAN THR. ITS AUTHORIZED
          PERSON MANISH ANNASAHEB GHADGE
                           VERSUS
       THE STATE OF MAHARASHTRA AND OTHERS
                                ...
 Mr A. P. Bhandari, Advocate for petitioner;
 Mr S. B. Yawalkar, A.G.P. for respondents /State

                               CORAM : RAVINDRA V. GHUGE
                                              AND
                                       S. G. MEHARE, JJ.

DATE : 10th August, 2021

PER COURT:

1. On 27/07/2021, we had simply adjourned this matter and in

the open Court, had orally called upon the learned A.G.P. to take

instructions. Today, the learned A.G.P. submits that despite his

communications to respondent Nos.1 to 4, intimating them of the

hearing in this matter posted today, no instructions are

forthcoming.

2. The learned Advocate for the petitioner has drawn our

attention to the judgment delivered by this Court on 25/03/2019,

in Writ Petition No.2400/2004, filed by Trimurti Pawan

Pratishthan, Telkudgaon, Tq. Nevasa, Dist. Ahmednagar versus

327.21cp

the State of Maharashtra & others. Specifically, our attention is

drawn to Clause II of the operative part of the order and it is

stated that though a time frame of six months was granted to the

respondents, even the first step under Clause II has not been

initiated. It is submitted that respondent Nos.2, 3 and 4 would be

responsible for implementation of the said directions.

3. Prima facie, we find that the directions issued by this Court

have not been complied with for almost two years and five

months.

4. In view of the above, issue notice under the Contempt of

Courts Act, 1971 (for short 'the said Act') as per the prescribed

format, to respondent Nos.2, 3 and 4, returnable on 17/09/2021.

These three respondents shall show cause as to why they should

not be punished under the provisions of the said Act.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

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