Ramnarayan Saini S/O Shri Ghadsi ... vs Shri Niranjan Kumar Arya
2021 Latest Caselaw 1166 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Civil Contempt Petition No. 51/2021

                                       In

                D.B. PIL Petition No. 14955/2017

Ramnarain Saini S/o Shri Ghadsi Ram Saini, Aged About 53
Years, Resident Of Village Ghasipura, Post Kanwat, Tehsil
Khandela District Sikar, Rajasthan.
                                                                       ----Petitioner
                                   Versus
1.     Shri Niranjan Kumar Arya, IAS, Chief Secretary to Govt.
       Of     Rajasthan    Secretariat        Building          Jan   Path,    Jaipur
       Rajasthan Pin-302005
2.     Shri Ananad Kumar, IAS, Principal Secretary To Govt.
       Revenue,     Colonisation,           Sainik      Kalyan         Department,
       Rajasthan Govt. Secretariat Building, Jan Path Jaipur-
       302005
3.     Shri Avichal Chaturvedi IAS, District Collector, Sikar
       Rajasthan Pin-332001
4.     Shri Rajesh Kumar, Sub Divisional Magistrate, Khandela
       District Sikar Pin-332709
5.     Smt. Suman Chaudhary, Tehsildar, Khandela District Sikar
       Pin-332709
6.     Shri    Sanjeev    Mathur,        Chief     Engineer,          Public   Works
       Department, Jacob Road, Jaipur.
7.     Shri Tara Chand Saini, Assistant Engineer, Public Works
       Department, Khendela District Sikar.
8.     Shri Jagdish Prasad Yadav, The Executive Engineer, Public
       Works Department, Neem Ka Thana District Sikar.
9.     Shri Kuwar Rastradeep IPS, Superintendent Of Police,
       Sikar Rajasthan.
10.    Shri Ram Singh Yadav, Executive Engineer, Electricity
       Department, Neem Ka Thana District Sikar.
11.    Shri     Vinod     Kumar,        Assistant        Engineer         Electricity
       Department, Khandela District Sikar
12.    The State Of Rajasthan, Through Chief Secretary, Govt.
       Of Rajasthan, Secretariat, Jaipur (Raj.)


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                                                                                (2 of 2)                  [CCP-51/2021]


                                                                                                    ----Respondents

For Petitioner(s) : Mr. Pyare Lal, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

03/02/2021

We have heard learned counsel for the petitioner.

Learned counsel for the petitioner has failed to point out with

regard to willful disobedience committed by the respondents with

regard to any part of the order dated 23.04.2019.

Dismissed.

(MANOJ KUMAR VYAS),J (SABINA),J

Mohita /66

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