Suwalal vs Shri Ashok Jain And Ors ...
2023 Latest Caselaw 4313 Raj/2

[2023:RJ-JP:19297]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 1199/2017

                                          In

                   S.B. Civil Writ Petition No.16299/2011

Suwalal S/o Ramnarayan, aged about 68 years, R/o Village
Shyonanda, Tehsil Lalsot, District Dausa Raj.
                                                                        ----Petitioner
                                       Versus
1.       Shri Ashok Jain, Chief Secretary, Secretariat, Jaipur.
2.       Shri Naresh Kumar Sharma, District Collector, Dausa Raj.
3.       Shri Revar Mal, Tehsildar, Tehsil Lalsot, District Dausa Raj.
4.       Shri      Mohan     Lal      Verma,         Chief         Secretary,   Home
         Department, Secretariat, Jaipur, Rajasthan.
5.       State Of Rajasthan Through Chief Secretary, Secretariat,
         Jaipur.
                                                 ----Respondents/Contemnors

For Petitioner(s) : Mr. Siyaram Sharma For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/08/2023

Learned Senior Counsel for the respondents submits that in

pursuance of direction of this Court dated 08.11.2016, contempt

whereof is alleged, they have already filed an affidavit of the

Tehsildar showing that the land in question is lying vacant and

there is no encroachment on it. He, therefore, prays for dismissal

of the contempt petition.

[2023:RJ-JP:19297] (2 of 2) [CCP-1199/2017]

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/36

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