Madhu W/O Shri Arjun Singh vs Smt. Usha Sharma, Chief Secretary
2022 Latest Caselaw 3913 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         D.B. Civil Contempt Petition No. 488/2022

Madhu W/o Shri Arjun Singh, Aged About 32 Years, R/o Bahnera,
Tehsil And District Bharatpur At Present Sarpanch Of Gram
Panchayat Bahnera District Bharatpur (Raj.)
                                                                     ----Petitioner
                                   Versus
1.     Smt. Usha Sharma, Chief Secretary, Govt. Of Rajasthan,
       Secretariat, Jaipur.
2.     Dr.    Prithvi   Raj,       Secretary,         Medical        And     Health
       Department, Secretariat, Jaipur, Rajasthan.
3.     Smt.     Aparna        Arora,        Principal           Secretary,    Rural
       Development And Panchayati Raj Department, Govt.
       Secretariat, Rajasthan, Jaipur.
4.     Shri Vinita Shrivastava, Joint Secretary, Ayurveda And
       Indian Medical Department, Govt. Of Rajasthan, Jaipur.
5.     Shri Ramanand Sharma, Director, Directorate, Ayurved
       Department, Ajmer
6.     Shri Om Prakash Kasera, Director/commissioner, Rural
       Development And Panchayati Raj Department, Jaipur
       (Raj.)
7.     State Of Rajasthan, Chief Secretary, Govt. Of Rajasthan,
       Secretariat, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. J K Moolchandani For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

18/05/2022

1. By way of this contempt petition petitioner seeks compliance

of the order dated 21.01.2022 passed by the Principal Seat of this

Court in D.B. Civil Writ Petition No.4223/2020.

(2 of 2) [CCP-488/2022]

2. Office has pointed out a defect that this contempt petition

pertains to the jurisdiction of Principal Seat of this Court. Though

the petitioner has submitted the reply to the objection raised by

the Office, we are of the view that as the original order was

passed by the Principal Seat of this Court, the jurisdiction to

entertain the contempt petition lies with the Principal Set of this

Court. Petitioner has not complied with the same. He has to

submit the contempt petition at the Principal Seat of this Court.

With the observations made aforesaid, this Contempt Petition

stands disposed of.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /10

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