Anil Kumar Buri Andors vs Ajitabh Sharma And Ors ...
2023 Latest Caselaw 5525 Raj/2

[2023:RJ-JP:26677]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 772/2017

                                               In

                     S.B. Civil Writ Petition No.7374/2016

1.       Anil Kumar Buri S/o Ramawatar Singh Buri, aged about
         24 years, R/o V and p Memdari, Via Mukundgarh, District
         Jhunjhunu, Rajasthan.
2.       Baldev S/o Banwari Lal, aged about 28 years, R/o Village
         And         Post       Dhilki       Jatan,        Tehsil       Nohar,   District
         Hanumangarh.
3.       Sanjay Kumar S/o Sadhuram Verma, aged about 26
         years, R/o Village And Post Chhani Badi, Tehsil Bhadra,
         District Hanumangarh.
4.       Divya Bharia S/o Shri Jai Singh Bharia, aged about 24
         years, R/o Village And Post Bagar Jatawas, Tehsil And
         District Jhunjhunu.
5.       Anil Kumar S/o Sadhu Ram Nandwal, aged about 31
         years, R/o Village And Post Chhani Badi, Tehsil Bhadra,
         District Hanumangarh.
                                                                          ----Petitioners
                                           Versus
1.       Ajitabh        Sharma,              Secretary,          Animal      Husbandry
         Department, Government Secretariat, Jaipur.
2.       Ajay Gupta, Director, Department Of Animal Husbandry,
         Govenment Of Rajasthan, Jaipur.
3.       The State Of Rajasthan Through Its Chief Secretary,
         Government Secretariat, Jaipur.
                                                                        ----Respondents

For Petitioner(s)                :     None present
For Respondent(s)                :     Ms. Sheetal Mirdha, AAG with
                                       Mr. Prateek Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/10/2023

[2023:RJ-JP:26677] (2 of 2) [CCP-772/2017]

This contempt petition has been filed alleging wilful

disobedience of the order dated 31.05.2016 passed by this Court

whereby, the respondents were directed to consider and decide

the representation filed by the petitioners vide a reasoned and

speaking order in accordance with law.

Inviting attention of this Court towards the order dated

31.08.2016 appended with the reply filed by them, learned

counsel for the respondents submits that the representation filed

by the petitioners has been decided long back vide a reasoned and

speaking order. She, therefore, prays for dismissal of the

contempt petition.

None for the petitioners.

Taking into consideration the contentions advanced by the

learned counsel for the respondents and the order dated

31.08.2016 passed by the Additional Director, Directorate Animal

Husbandry, Government of Rajasthan, this Court is satisfied that

there has been substantial compliance of the order dated

31.05.2016.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/81

Powered by TCPDF (www.tcpdf.org)