Kamli Wife Of Shri Ram Singh Meena vs State Of Rajasthan ...
2023 Latest Caselaw 6006 Raj/2

[2023:RJ-JP:29212]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 378/2023

                                           In

                     S.B. Civil Writ Petition No.579/2023

Kamli Wife Of Shri Ram Singh Meena, Resident Of Gram Post
Baloti, Tehsil Sapotara, Districtt Karauli(Raj.).
                                                                          ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Additional Chief Secretary,
         Rural        Development,          Panchayati              Raj   Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Shri Abhay Kumar, Additional Chief Secretary, Rural
         Development And Panchayati Raj Department, Govt. Of
         Rajasthan, Government Secretariat, Jaipur.
3.       Smt.        Rashmi    Gupta,       Commissioner,             Panchayati    Raj
         Department, Jaipur.
4.       Shri Nishu Kumar Agnihotri, Deputy Commissioner And
         Deputy Secretary (Enquiry), Government Secretariat,
         Jaipur.
5.       Shri Rajesh Kumar Meena, Additional Chief Executive
         Officer, Zila Parishad, Karauli (Raj.).
6.       Shri    Surendra         Kumar       Meena,        Development         Officer,
         Panchayat Samiti Sapotara, Karauli(Raj.).
                                                                      ----Respondents

For Petitioner(s) : Ms. Dhriti Laddha for Mr Deepak Sharma For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/10/2023

Learned counsel for the respondents submits that a Division

Bench of this Court has, vide order dated 04.05.2023 passed in

[2023:RJ-JP:29212] (2 of 2) [CCP-378/2023]

D.B. Civil Special Appeal (Writ) No.78/2023: State of Rajasthan &

Ors. Vs. Kamli has stayed the effect and operation of the order

dated 27.01.2023 passed by this Court, contempt whereof is

alleged. He, therefore, prays for dismissal of the contempt

petition.

Learned counsel for the petitioner submits that she has no

instructions.

Taking into consideration the contentions advanced by the

learned counsel for the respondents, this contempt petition is

dismissed with liberty to the petitioner to get it revived if the need

so arises.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/37

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