Ismail Khan vs Ranjan Jain
2021 Latest Caselaw 4717 Raj

(1 of 2) [WCP-1298/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1298/2018

Ismail Khan S/o Shri Hakim Khan @ Badan Khan, Aged About 39 Years, By Caste Musalman, Resident Of Chak 1 Krsm, Nachana, District Jaisalmer, Rajasthan Currently Residing At Shaikho Ka Talla, Tehsil Pokran, District Jaisalmer.

----Petitioner Versus

1. Ranjan Jain, Executive Engineer, Tmc Division, Indira Gandhi Nahar Pariyojana, Mohangarh, District Jaisalmer.

2. Ravi Singh, Assistant Engineer, Tmc Division, Indira Gandhi Nahar Pariyojana, Mohangarh, District Jaisalmer.

3. Vinod Kumar Choudhary, Additional Chief Engineer, Indira Gandhi Nahar Pariyojana, Mohangarh, District Jaisalmer.

4. State Of Rajasthan Through The Secretary, Water Resources Department, Jaipur.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. L. D. Khatri
For Respondent(s)         :     Mr. Manish Tak



                     JUSTICE DINESH MEHTA

                                     Order

19/02/2021

1. By way of the present contempt petition, the petitioner has

alleged non-compliance of the order dated 12.10.2017, passed by

Coordinate Bench of this Court in petitioner's writ petition.

2. A reply to the contempt petition has been filed by the

respondents, inter alia indicating that the petitioner has not

furnished requisite particulars, which could enable the

respondents to comply with the order.

3. A perusal of notice for demand of justice dated 06.09.2018,

enclosed with the writ petition, shows that the petitioner has not

(2 of 2) [WCP-1298/2018]

given requisite particulars, as were required by this Court in the

judgment aforesaid.

4. In view of the aforesaid, this Court is of the view that the

respondents are not guilty of non-compliance of the order passed

by this Court much less deliberate disobedience.

5. Notices of contempt are, hereby, discharged.

6. The contempt petitions stand disposed of for statistical

purposes.

7. Needless to observe that in case the petitioner files a fresh

representation, giving out requisite details, as is required by this

Court in its judgment dated 12.10.2017, the respondents shall do

the needful in accordance with law.

(DINESH MEHTA),J 104-A.Arora/-

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