CLCON/200/2021
2021 Latest Caselaw 2885 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
          ON THE 5TH DAY OF AUGUST, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 200 of 2021
BETWEEN:

Ashok Rana                                  ...Petitioner
        (By Mr. B.M. Pingal, Advocate)

AND:

Om Prakash & another                     ... Opposite Parties

        (By Mr. Pradeep Hariya, Advocate)


                         JUDGMENT

1. Writ Court vide order dated 28.12.2020, passed in WPMS No. 2488 of 2020, had directed the Secretary of the concerned Department to take decision on petitioner's representation within six weeks.

2. In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.

3. A compliance affidavit has been filed Mr. Anand Bardhan, Additional Chief Secretary (Environment & Forest), Government of Uttarakhand. In para 8 of the said compliance affidavit, it has been stated that petitioner's representation has been decided on 29.06.2021, copy of which, is enclosed as annexure No. 3 to the said compliance affidavit.

4. Mr. B.M. Pingal, learned counsel for the petitioner fairly submits that the order of Writ Court stands complied with.

5. In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to approach appropriate forum for redressal of his grievance, if any.

(MANOJ KUMAR TIWARI, J.) Aswal