Sheikh Hamidulla Khan Son Shri ... vs Smt. Manju Rajpal Through ...
2022 Latest Caselaw 216 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 409/2021

                                   Sheikh Hamidulla Khan Son Shri Ajeejulla Kha
                                                                                                        ----Petitioner
                                                                        Versus
                                   Smt. Manju Rajpal Through Principal Secretary, & Ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. R.M. Jain through V.C. For Respondent(s) : Dr. Ganesh Parihar, AAG, through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL Order

10/01/2022

Previous order-sheets of this contempt petition go to show

that despite taking time for making compliance, the compliance of

judgment dated 04.03.2021 has not been made, though the same

has also been upheld in Appeal. The Principal Secretary was

required to present in person today, however looking to the Covid

pandemic his presence in person is dispensed with today.

It is directed that Principal Secretary, Panchayati Raj

Department shall file his affidavit in person, for steps taken to

ensure compliance of order dated 04.03.2021 within a period of

four weeks. In case, the compliance is not made or the reasons

mentioned in the affidavit are found unacceptable, appropriate

action would be taken against the Principal Secretary in present

contempt proceedings.

In addition, this order be sent in the Office of Principal

Secretary for further compliance.

List the matter on 15.02.2022

(SUDESH BANSAL),J

TN/14

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