Mateen Ahmed S/O Shri Umar Khan vs Mr. Hardesh Sharma, ...
2023 Latest Caselaw 6008 Raj/2

[2023:RJ-JP:29275]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 1207/2022

                                             In

                   S.B. Civil Writ Petition No.15824/2018

Mateen Ahmed S/o Shri Umar Khan, Aged About 50 Years, R/o
Behind Sarkar Hotel, Ward No. 4, Chamdaghar, Madanganj,
Kishangarh, District Ajmer(Raj.).
                                                                         ----Petitioner
                                         Versus
1.       Mr.    Hardesh        Sharma,          Director,      Local    Bodies,     G-3,
         Rajmahal Residency, Nerar Civil Lines Phatak, C-Scheme,
         Jaipur.
2.       Parsaram Saini, S.D.M., Kishangarh, Ajmer, Acting As
         Commissioner              Nagar      Parishad,         Kishangarh,        Ajmer,
         (Rajasthan).
3.       State       of      Rajasthan            through         Secretary,       Urban
         Development            Department,            Government         Secretariat,
         Jaipur.
                                                    ----Respondents/Contemnors

For Petitioner(s)              :     Mr. R.P. Garg
For Respondent(s)              :     Mr. Anil Mehta, AAG with
                                     Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/10/2023

This contempt petition has been filed alleging wilful

disobedience of the interim order dated 30.07.2018 passed by this

Court whereby, it was directed that the petitioner shall not be

dispossessed.

Although, learned counsel for the petitioner submits that the

respondents are in wilful disobedience of the interim order dated

[2023:RJ-JP:29275] (2 of 2) [CCP-1207/2022]

30.07.2018; but, he could not satisfy that the petitioner has ever

been dispossessed by the respondents. The memo of contempt

petition is also bereft of any allegation that the petitioner has been

dispossessed in violation of the interim order dated 30.07.2018.

In view thereof, no contempt is made out. The same is

dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/97

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