Vinod Gehlot vs Ajitav Sharma
2022 Latest Caselaw 3053 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1603/2018

Vinod Gehlot S/o Shri Deo Kishan, Aged About 28 Years, 78, Ganesh Ghati, Udaipur (Raj.) At Present - 4/23, Civil Lines, Rajsamand

----Petitioner Versus

1. Ajitav Sharma, Secretary To The Government, Department Of Revenue, Rajasthan, Jaipur

2. Neetu Yadav, Deputy Registrar (Adm.), The Board Of Revenue For Rajasthan At Ajmer

3. Shyam Lal Gurjar, The District Magistrate-Cum-Collector, Rajsamand

4. State Of Rajasthan, Secretary To The Government, Department Of Revenue, Rajasthan, Jaipur

----Respondents

For Petitioner(s) : Mr. Navdeep Dadhich For Respondent(s) : Mr. Sunil Beniwal, AAG assisted by Mr. Utkarsh Singh

JUSTICE DINESH MEHTA

Order

25/02/2022

1. The present contempt petition has been filed alleging non-

compliance of the order 02.07.2018 passed by this Court.

2. It is informed by learned Additional Advocate General that an

appeal was filed against the said judgment dated 02.07.2018 the

Division Bench vide order dated 18.11.2020 has stayed effect and

operation of the order passed by this Court.

3. In view of the aforesaid, this Court is not inclined to continue

with the present contempt proceedings.

4. Notices of contempt are hereby discharged.

(2 of 2) [WCP-1603/2018]

5. The contempt petition stands disposed of for statistical

purposes.

6. Needless to observe that in case the order passed by this

Court in petitioner's writ petition (No.2722/2001) is otherwise

affirmed or decided in petitioner's favour or special appeal filed by

the State Government is rejected, the petitioner shall be free to

file fresh contempt petition in accordance with law.

(DINESH MEHTA),J 60-A.Arora/-

Powered by TCPDF (www.tcpdf.org)