Asha W/O Ramesh vs Ujjwal Rathore, Director ...
2023 Latest Caselaw 4153 Raj/2

[2023:RJ-JP:18945]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1431/2019

                                          In

                 S.B. Civil Writ Petition No.10949/2018

1.       Asha W/o Ramesh, Aged About 39 Years, Resident Of
         Ward No. 2, Nainwa Tehsil Nainwa District Bundi
2.       Champa Bai W/o Raju Alias Rajesh, Aged About 36 Years,
         Resident Of Ward No. 2, Nainwa Tehsil Nainwa District
         Bundi
3.       Sona W/o Kamal Kumar, Aged About 38 Years, Resident
         Of Ward No. 2, Nainwa Tehsil Nainwa District Bundi
4.       Kanhaiyalal S/o Shyamlal, Aged About 33 Years, Resident
         Of Ward No. 2, Nainwa Tehsil Nainwa District Bundi
5.       Ramsingh S/o Shyamlal, Aged About 23 Years, B/c
         Harijan, Resident Of Ward No. 2, Nainwa Tehsil Nainwa
         District Bundi
                                                                      ----Petitioners
                                      Versus
1.       Ujjwal Rathore, Director, Directorate Local Bodies, Near
         Civil Lines, Jaipur
2.       Baseer Mohammad, Commissioner, Nagar Palika, Nainwa
         Distt Bundi
3.       Baseer      Mohammad,          Executive        Officer,    Nagar    Palika,
         Nainwa Distt Bundi
4.       State Of Rajasthan, Through The Director Directorate
         Local Bodies, Near Civil Lines, Jaipur
                                                                    ----Respondents

For Petitioner(s) : Mr. Sagar Choudhary for Mr. Sudarshan Kumar Laddha For Respondent(s) : Mr. Udit Sharma for Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/08/2023

[2023:RJ-JP:18945] (2 of 2) [CCP-1431/2019]

This contempt petition has been filed alleging willful

disobedience of the order dated 18.05.2018 passed by this Court

whereby, the respondents were directed to decide the

representation filed by the petitioners by a speaking and reasoned

order.

Learned counsel for the respondents, inviting attention of

this Court towards the order dated 27.02.2020 (Annexure-C/1)

appended with the reply filed by them, would submit that the

representation filed by the petitioner has been decided vide a

reasoned and speaking order. He, therefore, prays for dismissal of

the contempt petition.

Learned counsel for the petitioners does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/57

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