Ramprasad Saini S/O Shri Mohan ... vs State Of Rajasthan ...
2023 Latest Caselaw 5880 Raj/2

[2023:RJ-JP:28619]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 835/2023

                                            In

                     S.B. Civil Writ Petition No.7909/2022

1.       Ramprasad Saini S/o Shri Mohan Chand, Aged About 30
         Years, R/o Village Dohari, Bharpura, District Karauli.
2.       Ramdayal Saini S/o Shri Narayan, Aged About 52 Years,
         R/o Village Dohari, Bharpura, District Karauli.
3.       Ramdhan Saini S/o Shri Narayan, Aged About 31 Years,
         R/o Village Dohari, Bharpura, District Karauli.
4.       Ramprasad Kalla S/o Shri Sua, Aged About 51 Years, R/o
         Village Dohari, Bharpura, District Karauli.
5.       Kudheri S/o Shri Haricharan, Aged About 35 Years, R/o
         Village Dohari, Bharpura, District Karauli.
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home, Government Of Rajasthan, Secretariat, Jaipur-
         Rajasthan-302001.
2.       Ankit       Kumar     Singh,      IAS,     Collector,       District   Karauli,
         Rajasthan-322255.
3.       Yashwant        Meena,        Sub-Divisional           Magistrate,      Village
         Sapotra, District Karauli, Rajasthan.
4.       Dr. Subodh Agarwal, IAS, Additional Chief Secretary,
         Water Resources Department, Government Of Rajasthan,
         Secretariat, Jaipur-302001.
5.       Anand Kumar, IAS, Principal Secretary, Department Of
         Home, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.) 302001.
                                                                     ----Respondents

For Petitioner(s) : Mr. Yuvraj Samant For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:28619] (2 of 2) [CCP-835/2023]

11/10/2023

This contempt petition has been filed alleging wilful

disobedience of the order of this Court dated 18.07.2022 whereby,

the respondents were restrained from dispossessing the

petitioners from the land under their possession.

Reiterating the averments made in the petition, learned

counsel for the petitioners submits that the respondents have

closed their right of way to reach the subject land. He, therefore,

prays that the respondents may be directed to purge the contempt

and they may also be punished suitably.

Heard. Considered.

There is no material on record to show that the petitioners

have been dispossessed from the land under their possession in

violation of interim order of this Court dated 18.07.2022,

contempt whereof is alleged. Even otherwise also, the learned

counsel for the petitioners could not substantiate his allegation

that the respondents have blocked all their ways to reach the

subject land. In view thereof, no contempt is made out.

Resultantly, this contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/144

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