Shyam Sunder Sharma Son Of Shri ... vs Shri Bhawani Singh Detha
2022 Latest Caselaw 2360 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil Contempt Petition No. 805/2020

Shyam Sunder Sharma Son Of Shri Satya Narain Sharma
                                                                  ----Petitioner
                                   Versus
Shri Bhawani Singh Detha
                                                                ----Respondent

For Petitioner(s) : Mr. Kailash Choudhary, Adv. For Respondent(s) : Mr. Anil Mehta, Additional Advocate General with Ms. Archana, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

15/03/2022

This Court finds that on 17.12.2021, time was granted to

learned Additional Advocate General to file affidavit of the Chief

Municipal Officer, Nagar Parishad, Sawaimadhopur, explaining the

compliance of order passed by this Court on 03.01.2020.

Learned counsel for the petitioner submitted that this Court

on earlier occasions i.e. on 25.01.2022 and 18.02.2022 had again

granted time for making compliance of the order.

Learned Additional Advocate General-Mr. Anil Mehta

submitted that sincere efforts are being made by the respondents-

contemnors to implement the order passed by this Court on

03.01.2020, however, some more time is needed to place

compliance report before this Court.

Learned counsel for the petitioner-Mr. Kailash Choudhary

submitted that more than two years have passed and till date, no

(2 of 2) [CCP-805/2020]

concrete action has been taken by the respondents to give effect

to the judgment passed by this Court.

This Court though has already granted time to learned

Additional Advocate General on previous occasions, in the interest

of Justice, last opportunity is granted to the learned Additional

Advocate General to see the compliance of the order passed by

this Court.

This Court grants three weeks time to learned Additional

Advocate General to place on record the compliance report.

This Court makes it clear that in case compliance of the

order dated 03.01.2020 is not made by the respondents on or

before the next date, the Director Local Self Government

Department and the Chief Municipal Officer, Nagar Parishad,

Sawaimadhopur will be personally present in the Court to explain

as why such long time has been taken to comply with the order.

A copy of this order be sent by the Registrar (Judicial) to the

Director, Local Self Government Department and the Chief

Municipal Officer, Nagar Parishad, Sawaimadhopur for necessary

compliance.

List on 07.04.2022.

(ANOOP KUMAR DHAND),J (ASHOK KUMAR GAUR),J

Ramesh Vaishnav/86/Bhavnesh Kumawat

Powered by TCPDF (www.tcpdf.org)