Prabhu Singh S/O Shri Ram Charan vs Shri Rakesh Sharma
2022 Latest Caselaw 7902 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Contempt Petition No. 299/2022

1.     Prabhu Singh S/o Shri Ram Charan, Aged About 67 Years,
       R/o     Kandroli,       Tehsil    Hindaun       City,     District   Karauli,
       Rajasthan.
2.     Dayaram S/o Shri Ram Singh, Aged About 58 Years, R/o
       Kandroli, Tehsil Hindaun City, District Karauli, Rajasthan.
3.     Kedar S/o Shri Bhorya, Aged About 53 Years, R/o
       Kandroli, Tehsil Hindaun City, District Karauli, Rajasthan.
4.     Rajaram S/o Shri Swaroop Singh, Aged About 54 Years,
       R/o     Kandroli,       Tehsil    Hindaun       City,     District   Karauli,
       Rajasthan.
5.     Vijendra Singh S/o Shri Dhyan Singh, Aged About 40
       Years, R/o Kandroli, Tehsil Hindaun City, District Karauli,
       Rajasthan.
                                                                    ----Petitioners
                                        Versus
1.     Shri Rakesh Sharma, Principal Secretary, Department Of
       Revenue, Rajasthan, Secretariat, Jaipur.
2.     Shri Rajendra Singh Shekhawat, District Collector, Karauli,
       Rajasthan.
3.     Shri    Mahaveer         Prasad,     Tehsildar,       Shree    Mahaveerji,
       District Karauli (Rajasthan).
4.     The State Of Rajasthan Through Principle Secretary,
       Department Of Revenue, Secretariat, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Timan Singh, Advocate For Respondent(s) : Mr. Ganesh Meena, AAG with Mr. Rahul Sehra, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

19/12/2022

Heard.

(2 of 2) [CCP-299/2022]

Statement at the bar is made by learned counsel for the

respondents that the order has been complied with.

Learned counsel for the petitioners submits that after the

encroachment was removed in compliance of the directions of this

Court, he has instructions that again encroachment has been

made.

This contempt petition was filed against willful disobedience

of order passed by this Court on 20.09.2021. Once the order of

the Court has been complied with, the allegation of subsequent

encroachment cannot be examined in the contempt petition.

Therefore, this contempt petition is disposed off, however, with

liberty to the petitioners to take such remedy as may be available

to them under the law on the allegation of any fresh

encroachment.

Rule is discharged.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /8

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