Anish Kumar vs Ranbir Singh, The Executive ...
2022 Latest Caselaw 7983 P&H

                                                                             151



       In the High Court of Punjab and Haryana, at Chandigarh


                                             C.O.C.P. No. 2679 of 2019 (O&M)

                                                  Date of Decision: 28.07.2022


Anish Kumar
                                                                ... Petitioner(s)

                                         Versus

Sh. Ranbir Singh
                                                              ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     None for the petitioner(s).

             Mr. Manbir Singh Batth, Advocate
             for the respondent.

Anil Kshetarpal, J.

1. Complaining wilful violation of the directions of the Court in

Civil Writ Petition No.13860 of 2019, decided on 23.05.2019, the petitioners

have invoked the jurisdiction of this Court under Section 12 of the Contempt

of Courts Act, 1971. The operative part of the order dated 23.05.2019 reads

as under:-

"In view of the above, without adverting to the merits of

the case, the present petition is disposed of with a direction to

respondent No.3- Executive Officer, Municipal Council,

Khanna to consider and decide the legal notice dated

12.12.2018 (Annexure P- 3) in accordance with law within six

weeks from the date of receipt of the certified copy of the

judgment. In case, on consideration, the competent authority

reaches to the conclusion that the benefit claimed by the

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petitioner is admissible to him, in such eventuality, the

consequential relief be allowed to him, within a period of six

weeks thereafter. However, in case the competent authority feels

that the relief claimed by the petitioner is not admissible or

made out, in that case, a speaking order be passed in the

matter".

2. The learned counsel representing the respondent has filed reply,

which is taken on record. It has been stated that the claim of the petitioner

has been decided and an amount of ₹15,19,621/- has been paid to the

petitioner.

3. In view of the aforesaid facts, no further order is required to be

passed. Hence, the present petition is disposed of. The miscellaneous

application(s) pending, if any, shall also stand disposed of.

(Anil Kshetarpal) Judge July 28, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

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