Shri Hanumanji Maharaj Virajman ... vs Ratan Singh (2023:Rj-Jp:31603)
2023 Latest Caselaw 6308 Raj/2

[2023:RJ-JP:31603]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 969/2022

                                         In

                 S.B. Civil Writ Petition No.14626/2017

Shri Hanumanji Maharaj Virajman Mandir, Mahate, Kasba Jariya
No. 2, Raja Kheda, District Dholpur Through Its Pujari/manager
Mithal Prasad Shukla S/o Shri Sriprasad Shukla, Aged About 65
Years, R/o Mandir Hanuman Ji Maharaj, Rajakheda, District
Dholpur (Raj.).
                                                                      ----Petitioner
                                     Versus
Ratan Singh, The Executive Officer, Municipal Board Rajakheda,
District Dholpur (Raj.).
                                                                    ----Respondent

For Petitioner(s) : Mr. J.P. Goyal, Sr. Adv. with Ms. Jyoti Swami For Respondent(s) : Mr. Arpit Srivastava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

30/10/2023

This contempt petition has been filed alleging wilful

disobedience of the interim order dated 08.04.2019 passed by this

Court whereby, it was directed that no further construction shall

be made on Khasra No.4059.

Referring to Para No.8 of the contempt petition and the

photographs placed on record, learned Senior Counsel submits

that in violation of interim direction of this Court, the respondent

has demolished the wall of the temple. He, therefore, prays that

the respondent may be directed to purge the contempt and he

may also be punished suitably.

[2023:RJ-JP:31603] (2 of 2) [CCP-969/2022]

Per contra, learned counsel for the respondent denies the

aforesaid allegation. He, therefore, prays for dismissal of the

contempt petition.

Heard. Considered.

This Court has, vide interim order dated 08.04.2019

contempt whereof is alleged, directed that no further construction

on Khasra No.4059 shall be made. Indisputably, there is no

allegation in the entire memo of the contempt petition alleging

that the respondent has raised any construction on the Khasra

No.4059 in absence whereof, no contempt is made out.

Resultantly, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/58

Powered by TCPDF (www.tcpdf.org)