Rajasthan High Court
Laxman Singh S/O Shri Kishan Lal vs State Of Rajasthan ... on 3 August, 2023
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 244/2020
In
S.B. Civil Writ Petition No.15450/2019
1. Laxman Singh S/o Shri Kishan Lal, R/o A-5, Jhalana Pyau,
Jhalana Gram, Calgiri Hospital Road, Malviya Nagar,
Jaipur.
2. Deepak Kumar Vashistha S/o Shri Mukut Bihari, R/o D-
258, Purohit Pada, Brahmpuri, Jaipur.
3. Bhoop Singh S/o Shri Budha Ram, R/o Plot No. 55,
Nanagpuri, Nidriyo Ki Dhani, Baidh Ji Ka Chouraha,
Niwaru Road, Jaipur.
4. Shriram Meena S/o Late Shri Madan Lal, R/o Ward No. 5,
Neem Ka Thana, Patwari Ka Mohalla, Tehsil Neem Ka
Thana, District Sikar.
5. Mushtaq Ahmed S/o Late Shri Roshan Khan, R/o Sanjay
Nagar B, House No. 406, Jhotwara, Jaipur.
6. Bheem Sen Choudhary S/o Shri Bhoma Ram Choudhary,
R/o Hathnoda, Tehsil Chomu, District Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary Of Home
Department, Secretariat, Jaipur.
2. Rajeev Swaroop (IAS), Secretary To Home Department,
Government Of Rajasthan, Secretariat, Jaipur.
3. Anand Shrivastav (IPS), Police Commissioner, Police
Commissionerate, Govt. Hostel, C-Scheme, Jaipur.
4. Mukund Sohany, Director Treasury And Accounts
Department, Jyoti Nagar, Jaipur, Rajasthan.
----Respondents/Contemnors
For Petitioner(s) : Mr. Ravi Kant Agarwal with
Mr. Brahm Prakash
For Respondent(s) : Mr. Rajesh Maharshi, AAG
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
(2 of 3) [CCP-244/2020]
Judgment / Order
03/08/2023
This contempt petition has been filed alleging willful
disobedience of the order dated 12.09.2019 passed by this Court,
whereby, the respondents were directed to decide the
representation filed by the petitioners taking into consideration the
judgment of this Court in case of Bhagirath Mal Vs. State of
Rajasthan & Ors.: S.B. Civil Writ Petition No.14650/2019.
Learned counsel for the respondents submits that vide
speaking and reasoned order dated 15.07.2020, taking into
consideration the judgment of the Hon'ble Madras High Court in
case of P. Ayyamperumal Vs. Registrar, CAT & Ors.: WP
No.15732/2017, relying on which judgment of this Court in case
of Bhagirath Mal (supra) was passed, representation filed by the
petitioner has been decided. He, therefore, prays that the
contempt petition may be dismissed.
Per contra, learned counsel for the petitioners submits that
the representation has not been decided in accordance with the
judgment in case of P. Ayyamperumal (supra).He, therefore,
prays that the respondents may be directed to purge the contempt
and they may also be punished suitably.
Heard. Considered.
Vide order dated 12.09.2019, contempt whereof is alleged,
this Court directed the respondents to decide the representation
filed by the petitioners keeping in view the judgment of this Court
in case of Bhagirath Mal (supra). The Bhagirath Mal (supra)
case was decided on the basis of judgment rendered by the
Hon'ble Madars High Court in case of P. Ayyamperumal (supra).
(3 of 3) [CCP-244/2020]
The order dated 15.07.2020 reveals that taking into consideration
the aforesaid judgment in case of P. Ayyamperumal (supra), the
representation filed by the petitioner has been decided.
In view thereof, this Court is satisfied that there has been
substantial compliance of the order dated 12.09.2019.
Resultantly, this contempt petition is dismissed.
(MAHENDAR KUMAR GOYAL),J
Sudha/02
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