CLCON/290/2017
2021 Latest Caselaw 3161 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
         ON THE 17TH DAY OF AUGUST, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 290 of 2017

BETWEEN:

Akbar.                                            ...Petitioner
     (There is no representation for the petitioner)

AND:
Deepak Rawat & others.                        ...Respondents
     (By Mr. H.M. Raturi, Deputy Advocate General with Mr.
     Pradeep Hariya and Mr. J.S. Bisht, Standing Counsel for
     the State of Uttarakhand)


                       JUDGMENT

WPMS No. 639 of 2016 filed by the petitioner was disposed of by Writ Court vide order dated 31.05.2016, by directing the respondents not to interfere in any manner in Khasra Nos. 23/1 and 23/2 (total admeasuring 0.245 hect.).

2. Alleging disobedience of the said order, petitioner has filed this Contempt Petition.

3. Learned Deputy Advocate General has made a statement that the order passed by Writ Court has been complied with. He has drawn attention of this Court to paragraph nos. 11 & 15 of the compliance affidavit filed on behalf of respondent no. 1.

4. In view of the statement made in paragraph nos. 11 & 15 of the compliance affidavit, the Contempt Petition is closed.

5. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan