Guru Nanak Hall And Anr vs B Srinivasna, Deputy Commissioner
2024 Latest Caselaw 1487 P&H

Punjab-Haryana High Court

Guru Nanak Hall And Anr vs B Srinivasna, Deputy Commissioner on 23 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 009255

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
211
COCP No.101 of 2020
in CWP No.32392 of 2019
DATE OF DECISION : 23 JANUARY, 2024

Guru Nanak Hall & Library through its President & another
.... Petitioners
Versus

B. Srinivasan, DC, Bathinda
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

aK 2 2k ok

Present: Dr. Rau P. S. Girwar, Advocate for the petitioner.

Mr. Gurminder Singh, Advocate General, Punjab with
Mr. Alankar Narula, AAG, Punjab for respondent.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under Sections 11 & 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against respondent for non-compliance of judgment/order dated 08.11.2019 (Annexure P-2) passed by this court in CWP-32392-2019; along with certain other prayers.

2. The counsel for the petitioners has not been able to show any violation of the order in question, as such. The order of writ court is for conducting celebration of 550" birth centenary of Shri Guru Nanak Dev Ji, to be held as per the schedule. However, the counsel for the petitioners has not placed on record any schedule, as such.

3. On the other hand, the schedule produced by the respondent

shows that there was program of games to be played; as well, which were

COCP No.101 of 2020 2024:PHHC: 009255

scheduled to be held at the premises of the petitioners. The said schedule has been duly complied with. Hence, there is no ground to proceed further in the matter. Moreover, the matter pertains to the celebration of 550" birth centenary of Shri Guru Nanak Dev Ji, which is over long ago; in the year 2019 itself.

4. In view of the above, this court does not find it appropriate

to continue with the present petition any more. Hence, the same is

dismissed.

23™ January, 2024. (RAJBIR SEHRAWAT)

Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No