Ram Kumar vs State Of Rajasthan
2021 Latest Caselaw 10516 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 903/2019

Ram Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manish Patel

JUSTICE DINESH MEHTA Order 09/07/2021

1. This Court has a prima faice doubt regarding maintainability

of the contempt petition in light of judgment of Division Bench

rendered in the case of Madan Lal Katta Vs. Shri J. C. Mohanti &

Ors. reported in 2015 (2) CDR 686 (Raj.).

2. Mr. Patel, learned counsel for the petitioner, who had sought

time to argue the matter on 19.03.2021, has pointed out that

though Division Bench has held that no contempt petition to

enforce an award passed by Permanent Lok Adalat lies, but in light

of para No.8 of the judgment read with corresponding stipulation

made by the Permanent Lok Adalat in petitioner's case on

08.04.2017 it does lie. He argues that though a categorical

direction was issued to the respondents, yet they have not obeyed

the order.

3. Issue notice to the respondents No.2 & 3, returnable within

six weeks.

(DINESH MEHTA),J 55-A.Arora/-

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