Batti Lal Meena S/O Mishrya vs Shri T. Ravikanth Secretary ...
2023 Latest Caselaw 5188 Raj/2

[2023:RJ-JP:24340]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 438/2021

                                          In

                     S.B. Civil Writ Petition No.862/2021

Batti Lal Meena S/o Mishrya, Aged About 72 Years, Resident Of
Village Bilojnagar, Post Salempur, Tehsil Sapotra, District Karauli
(Raj.)
                                                                       ----Petitioner
                                       Versus
1.       Shri T. Ravikanth Secretary Department Of Revenue,
         Secretariat, Japur (Raj.)
2.       Shri Siddharth Sihag District Collector, Karauli (Raj.)
3.       Shri Om Prakash Meena SDM Sapotara, District Karauli
         (Raj)
4.       Shri Prakash Chand Meena Tehsildar, Tehsil Sapotara,
         District Karauli (Raj.)
5.       State Of Rajasthan Through Secretary, Department Of
         Revenue, Secretariat, Jaipur (Raj.)
                                                  ----Contemnors-Respondents

For Petitioner(s) : Mr. Mukesh Pal Jadoun with Mr. Aditya Gaur For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order of this Court dated 12.02.2021 whereby,

the writ petition filed by the petitioner was disposed of in terms of

order of this Court in case of Jagdish Prasad Meena & Ors. Vs.

[2023:RJ-JP:24340] (2 of 2) [CCP-438/2021]

State of Rajasthan & Ors.:DB Civil Writ Petition (PIL)

No.10819/2018.

Learned Senior Counsel for the respondents submits that in

pursuance of the aforesaid direction while, deciding the

representation filed by the petitioner, a reference under Section 82

of the Rajasthan Land Revenue Act, 1956 (for brevity, "the Act of

1956"), has been made by the Tehsildar to the District Collector,

Karauli which is pending consideration. He, therefore, prays for

dismissal of the contempt petition.

Per contra, learned counsel for the petitioner submits that

only a reference has been made and no further action has been

taken. He, therefore, prays that the respondents may be directed

to purge the contempt and they may also be punished suitably.

Heard. Considered.

Indisputably, while deciding the representation filed by the

petitioner, a decision has been taken to make a reference under

Section 82 of the Act of 1956 in view of the land being under

khatedari and reference has also been made which is pending

consideration before the District Collector, Karauli.

In view thereof, this Court is satisfied that there has been

substantial compliance of the order dated 12.02.2021 passed by

this Court.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/90

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