Mahesh Kumar S/O Shri Hukum Chand vs State Of Rajasthan Through The ...
2023 Latest Caselaw 6064 Raj/2

[2023:RJ-JP:29657]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 509/2021

                                          In

                     S.B. Civil Writ Petition No.404/2021

Mahesh Kumar S/o Shri Hukum Chand, aged 44 years, R/o
Janaksinghpura, Tehsl Neemrana, District Alwar Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan Through The Chief Secretary, Govt. Of
         Rajasthan, Secretariat Rajasthan Jaipur.
2.       Shri Niranjan Arya, Chief Secretary, Govt. Of Rajasthan,
         Secretariat Rajasthan Jaipur.
3.       Shri Arun Kumar, Principal Secretary, Department of
         Revenue, Government of Rajasthan, Secretariat, Jaipur
4.       Shri Nannu Mal Pahadia, District Collector, Alwar.
5.       Shri Yogesh Singh Dewal, Sub Division Officer, Neemrana
         District Alwar
                                                                    ----Respondents

For Petitioner(s) : None Present For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2023

On last date, i.e., 13.10.2023, following order was passed:

"Learned counsel for the respondents submits that in pursuance of direction of this Court dated 19.01.2021, after considering the representation filed by the petition, notices under Section 91 of the Rajasthan Land Revenue Act, 1956 were issued to the encroachers; but, on their approaching this Court, interim order(s) has been passed in their favour. She, therefore, prays for dismissal of the contempt petition.

[2023:RJ-JP:29657] (2 of 2) [CCP-509/2021]

None appears for the petitioner even in second round. However, in the interest of justice, the petitioner is granted an opportunity to rebut the aforesaid statement.

List the matter on 16.10.2023 as 'fourteenth case' as prayed."

Today also, none appears for the petitioner even in second

round.

In view thereof, taking into consideration the contentions

advanced by the learned counsel for the respondents on

13.10.2023, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/173

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