Gen Singh vs Shri Nishant Jain ...
2023 Latest Caselaw 10404 Raj

Rajasthan High Court - Jodhpur

Gen Singh vs Shri Nishant Jain ... on 4 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:42094-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Writ Contempt No. 1204/2022

Gen Singh S/o Shri Pratap Singh, Aged About 58 Years, R/o
Village Post Loonawas Tehsil Bagora District Jalore Rajasthan.
343030.
                                                                       ----Petitioner
                                       Versus
1.       Shri Nishant Jain, District Collector Jalore District Jalore.
2.       Shri Nishant Jain, Chairman, Public And Protection Cell
         Through District Collector Collectorate Office District
         Jalore.
3.       Shri Surajbhan Vishnoi, Sub Divisional Officer, Bagora,
         District Jalore.
4.       Shri Chaman Lal, Tehsildar Bagora, District Jalore.
5.       The Gram Panchayat Loonawas, Through Its Secretary
         Tehsil Bagora District Jalore Rajasthan 343030.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. R.R. Bishnoi
For Respondent(s)            :     Mr. Sunil Beniwal, AAG



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment

04/12/2023

This contempt petition has been filed by the petitioner alleging

that the respondents have not complied with the directions given

by this Court vide order dated 18.04.2022 passed in D.B. Civil Writ

Petition No.4393/2022 (Gena Singh Vs. State of Rajasthan &

Ors.).

This Court vide order dated 18.04.2022 disposed of the writ

petition filed by the petitioner while observing that the Public Land

Protection Cell of the concerned District shall consider and decide

[2023:RJ-JD:42094-DB] (2 of 2) [WCP-1204/2022]

the grievance raised by the petitioner in accordance with the

directions given by this Court at Jaipur Bench vide order dated

30.01.2019 passed in Jagdish Prasad Meena Vs. State of

Rajasthan & Ors. [D.B. Civil Writ Petition (PIL)

No.10819/2018].

Compliance report has been filed on behalf of the

respondents, wherein it is stated that the order passed by this

Court on 18.04.2022 has substantially been complied with.

Counter to the reply filed on behalf of the respondent-State

has been filed on behalf of the petitioner, wherein it is alleged that

the order passed by this Court on 18.04.2022 has not been

complied with in full letter spirit.

Having heard learned counsel for the parties and after going

through the compliance report filed on behalf of respondent-State,

we are of the view that the substantial compliance of the order

dated 18.04.2022 passed by this Court in D.B. Civil Writ Petition

No.4393/2022 has been done.

Hence, no further is required to be passed in this contempt

petition and the same is hereby disposed of.

Notices are discharged.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 57-poonamS/-

Powered by TCPDF (www.tcpdf.org)