Suo Motu vs President Gramsabha Gramdani ...
2023 Latest Caselaw 6406 Raj/2

[2023:RJ-JP:32694]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 951/2017

                                         In

                 S.B. Civil Writ Petition No.10520/2014

Suo Motu
                                                                    ----Petitioner
                                     Versus
President Gramsabha Gramdani Village Kheri, Aloopha, Post
Pachar, via Kalwar, Tehsil Phulera, District, Jaipur.
                                                                  ----Respondent

For Petitioner(s)          :
For Respondent(s)          :     Mr. R.K. Agarwal, Sr. Adv. with
                                 Ms. Sunita Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/11/2023

This suo motu contempt petition was drawn by this Court

vide order dated 17.05.2017 on the basis of allegation that

despite the order dated 08.05.2017 passed by this Court directing

the District Collector, Jaipur to take over charge of Gramsabha

Gramdani, the contemnor/respondent No.5 in SB Civil Writ Petition

No.10520/2014 (for brevity "the respondent") has acted as its

Chairperson.

Learned Senior Counsel for the respondent, inviting attention

of this Court towards the letter dated 16.05.2017 issued by the

Tehsildar, Phulera (Annexure-C/1) and the Annexure-C/2, the

document showing handing over the charge of the President of the

Gramsabha Gramdani by the replying respondent to the Tehsildar

[2023:RJ-JP:32694] (2 of 2) [CCP-951/2017]

on 17.05.2017, would submit that immediately on receipt of

information from the office of Tehsildar about interim order dated

08.05.2017 passed by this Court, he had handed over charge of

the Gramsabha Gramdani to the Tehsildar. He further submits that

the writ petition itself wherein, the interim order dated 08.05.2017

was passed, stands dismissed as withdrawn by this Court vide

order dated 03.08.2023. He, therefore, prays for dismissal of the

contempt petition.

Heard. Considered.

From the documents submitted by the respondent alongwith

his reply to the contempt petition, this Court is satisfied that on

receipt of the information about the interim order dated

08.05.2017 passed by this Court, he had handed over charge of

the Gramsabha Gramdani to the Tehsildar and did not act as its

President thereafter.

In view thereof, this contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/71

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