Vrindavan Mathuriya S/O Shri ... vs Shri Suresh Kumar Ola District ...
2023 Latest Caselaw 6404 Raj/2

[2023:RJ-JP:32552]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 1053/2023

                                             In

             S.B. Writ Miscellaneous Application No.146/2022

Vrindavan Mathuriya S/o Shri Shankar Lala Mathuria, Aged
About 31 Years, R/o F-22, Kiran Vihar, Triveni Nagar, Gopalpura
Bypass, Jaipur.
                                                                            ----Petitioner
                                           Versus
1.       Shri Suresh Kumar Ola, District Collector and District
         Returning Officer, District Sawai Madhopur.
2.       Shri Banshidhar Yogi, Sub Divisional Magistrate and
         Returning         Officer,        Tehsil     Khandar,           District     Sawai
         Madhopur.
                                                    ----Respondents/contemnors

For Petitioner(s) : Petitioner present in person For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/11/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 23.09.2022 passed in SB Writ

Miscellaneous Application No.146/2022.

The petitioner submits that despite approaching the District

Collector, Sawai Madhopur, he is not releasing identity

document(s) of her sister. He, therefore, prays that the

respondents may be directed to purge the contempt and they may

also be punished suitably.

Heard. Considered.

[2023:RJ-JP:32552] (2 of 2) [CCP-1053/2023]

Vide order dated 23.09.2022 passed by this Court, contempt

whereof is alleged, the SB Writ Miscellaneous Application

No.146/2022 filed by the petitioner has been dismissed. There is

no direction in the order for contempt whereof, the respondents

can be held guilty.

In view thereof, this contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/66

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