CLCON/179/2017
2021 Latest Caselaw 2852 UK

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
           ON THE 4th DAY OF AUGUST, 2021
                            BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

         CONTEMPT PETITION NO. 179 OF 2017


BETWEEN:
        Mamta Chauhan                            ....Petitioner
        (By Mr. P.S. Rawat, Advocate)



AND:
        Sumit Anand & Others                ......Respondents
        (By Mr. Bhupendra Bisht, Advocate for the respondent
        no.4 and Mr. J.S. Bisht, Standing Counsel for the State
        of Uttarakhand)


                          JUDGMENT

Writ Petition (M/S) No. 3038 of 2016 filed by petitioner along with several other persons was disposed of by Writ Court vide order dated 07.12.2016, by recording the statement made on behalf of Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam that construction of storm water drainage system will be completed within six months.

2. In the contempt petition, it was alleged that the order passed by writ court has not been complied with.

3. A compliance affidavit has been filed by Shri Sandeep Kashyap, Executive Engineer, Central Store Division, Uttarakhand Payjal Sansadhan Vikas Avam Nirman Nigam. In para-3 of the said affidavit, it has

been stated that the storm water drainage system has been completed and said drainage system is functioning properly. The completion certificate in respect of the said drainage system is brought on record as Annexure-1 to the compliance affidavit.

4. Shri P.S. Rawat, learning counsel appearing of the petitioner does not dispute the statement made in para-3 of the said affidavit.

5. In such view of the matter, the only logical inference that can be drawn is that the order passed by writ court stands complied with.

6. Accordingly, Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Nahid