Dinesh Billore vs Sanjay Shukla
2023 Latest Caselaw 18315 MP

                                                           1
                                IN   THE     HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                             ON THE 1 st OF NOVEMBER, 2023
                                        CONTEMPT PETITION CIVIL No. 5983 of 2023

                           BETWEEN:-
                           DINESH BILLORE S/O SHRI RAJNATH BILLORE, AGED
                           ABOUT 62 YEARS, R/O DHAR GAON MANDLESHWAR
                           TEHSIL MAHESHWAR DISTT. KHARGONE (MADHYA
                           PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI AAYUSHI SONI - ADVOCATE)

                           AND
                           1.    SANJAY SHUKLA PRINCIPAL SECRETARY PUBLIC
                                 HEALTH ENGINEERING DEPARTMENT VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    VIJAY SINGH SOLANKI, CHIEF ENGINEER PUBLIC
                                 HEALTH ENGINEERING DEPARTMENT INDORE
                                 REGION, INDORE (MADHYA PRADESH)

                           3.    SANJEEV SHRIVASTAV, EXECUTIVE ENGINEER
                                 PUBLIC HEALTH ENGINEERING DEPARTMENT
                                 DIVISION  NO.  1,   IMC,  MANDLESHWAR,
                                 KHARGONE (MADHYA PRADESH)

                           4.    DEODHAR DARWAI, JOINT DIRECTOR TREASURY
                                 AND ACCOUNTS, INDORE (MADHYA PRADESH)

                                                                                   .....RESPONDENTS


                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                            ORDER

The present contempt petition is filed alleging non compliance of the court order dated 13.6.2023 passed in WP No.11096/2023 whereby the writ Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 01-11-2023 17:40:38

petition filed by the petitioner was allowed in terms of the judgment passed in the case of Rajendra Bhavasar and the recovery of interest amount was set aside and the respondents were permitted to recover only principal amount from the petitioner and if any recovery is made towards the interest the same shall be refunded to the petitioner.

2. Counsel for petitioner submits that till this date the order has not been complied with. The petitioner has sent number of legal notices.

3. After hearing learned counsel for petitioner and considering the fact that no time period was mentioned in the order, the contempt petition is disposed off with a direction to the Chief Engineer, Public Health Engineering

Department, Indore to comply with the order within a period of two months from the date of communication of the order passed today.

4. With the aforesaid, contempt petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 01-11-2023 17:40:38