Ankit Bakshi vs Public Health Engineering ...
2022 Latest Caselaw 10075 MP

                                                                                   CONC No.1421/2022
                                                         1

                 High Court of Madhya Pradesh, Jabalpur
                             Bench at Indore

                        BEFORE
        HON'BLE SHRI JUSTICE SUBODH ABHYANKAR

                            ON THE 21ST OF JULY, 2022

                            Contempt Case No.1421/2022
Between: -
Ankit Bakshi S/o Late Ashok Bakshi,
Age- 34 years, Occupation: unemployed,
R/o: 25-E, Prajapat Nagar, Indore District Indore (MP)
                                                                         ..... PETITIONER
(By Shri Sanjay Jamindar, Advocate)

AND
Sanjeev Shrivastava,
Executive Engineer,
Public Health Engineer Department,
Division Indore, Indore District Indore (MP)
                                                             .....RESPONDENT / CONTEMNOR
(The State of Madhya Pradesh by
Shri Bhuvan Deshmukh, Government Advocate)
...............................................................................................................................

         This CONTEMPT CASE coming on for orders this day, the
court passed the following:
                                               ORDER

This contempt petition under Section 12 of the Contempt of Court Act, 1971 read with Article 215 of the Constitution of India has been filed by the petitioner (s) alleging non-compliance on the part of the respondent (s) in respect of order passed by this Court on 07.02.2022 (Annexure C/1) in Writ Petition No.26072/2021 [Ankit Bakshi S/o Late Ashok Bakshi v. The State of Madhya CONC No.1421/2022

Pradesh and others], which was disposed of by passing the fol- lowing order / directions: -

"In view of the aforesaid, I deem it fit and proper to direct the Executive Engineer, Public Health Engineering, Divi- sion Indore to advert to and decide petitioner's pending ap- plication dated 28.12.2010 (Annexure P/3) within a period of three months from the date of receipt of certified copy of this order by passing a reasoned and a speaking order. It shall be open for the competent authority to consider the ap- plicability of the policy dated 31.08.216 of the State Gov- ernment. The petitioner shall also be at liberty to file fresh documents and/or judgment as he may desire before the competent authority."

In view of the available facts of the case, it is directed that the aforesaid order be complied with by respondent (s) within a further period of three months from the date of receipt of certi- fied copy of this order.

It is made clear that if the order is not complied with within the said period, then the respondent (s) shall render himself / herself liable for initiation of contempt proceedings.

With the aforesaid direction, Contempt Case No.1421/2022 stands disposed of.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2022.07.21 16:23:55 +05'30'