Kokila Patidar vs Kunji Lal Meena
2022 Latest Caselaw 3054 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 962/2018

Kokila Patidar D/o Shri Manshanker Patidar, Aged About 23 Years, Vpo Chitri, Tehsil Sagwara, District Dungarpur, Rajasthan.

----Petitioner Versus

1. Kunji Lal Meena, Secretary, Department Of Rural And Panchayati Raj., Government Of Rajasthan, Jaipur, Rajasthan.

2. Shri Naresh Pal Gangwar, Secretary, Department Of Education, Jaipur, Rajasthan.

3. Qumer Ul Zamar Choudhary, Chief Executive Officer, Zila Parishad Udaipur, District Udaipur, Rajasthan.

4. The State Of Rajasthan Through Its Secretary, Department Of Panchayati Raj And Rural Development, Secretariat, Government Of Rajathan, Jaipur.

----Respondents

For Petitioner(s) : Mr. M. S. Shekhawat for Mr. Kailash Jangid For Respondent(s) : Mr. Sunil Benilwal, 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 dated 29.01.2018 which was passed in

light of judgment dated 15.12.2017 of Coordinate Bench of this

Court in the case of Sukh Lal Yadav Vs. State of Rajasthan &

Ors. : SB Civil Writ Petition No.12427/2017.

2. Mr. Beniwal, learned Additional Advocate General submits

that the judgment dated 15.12.2017 had been stayed by the

concerned Bench in a review petition filed against the said

(2 of 2) [WCP-962/2018]

judgment (SB Review Petition No.162/2018 : State of Rajasthan &

Ors. Vs. Sukh Lal Yadav), vide order dated 23.05.2019, which has

been placed on record as Annex.R/1.

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.

5. The contempt petition stands disposed of for statistical

purposes.

6. Needless to observe that in case the above referred review

petition filed by the State is rejected or the order dated

15.12.2017 otherwise upheld, the petitioner shall be free to take

appropriate proceedings, including revival of the contempt

petition.

(DINESH MEHTA),J 57-A.Arora/-

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