CLCON/387/2020
2021 Latest Caselaw 2182 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
             ON THE 1ST DAY OF JULY, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       CONTEMPT PETITION NO. 387 OF 2020


BETWEEN:
      Amit Sharma                                ......Petitioner
      (By Mr. Sachin, Advocate)



AND:
      Varun Chaudhary                         .....Respondent
      (By Mr. Pradeeph Hairiya, Standing Counsel for the State
      of Uttarakhand)


                         JUDGMENT

Writ Petition (M/S) No. 1203 of 2020 filed by petitioner was disposed of by Writ Court on 31.07.2020 with liberty to the petitioner to make representation to S.D.M. concerned and S.D.M. was directed to take decision thereupon within six weeks.

2. This contempt petition has been filed alleging disobedience of the said order. A compliance affidavit has been filed by Mr. Varun Choudhary, Sub Divisional Magistrate, Rishikesh, District Dehradun. In para no. 4 of the compliance affidavit, it has been stated that decision has been taken on petitioner's representation on 04.09.2020 and it has been further stated that Circle Officer, Rishikesh was directed to remove the name and boards of both the associations. Copy of the order dated 04.09.2020, whereby petitioner's representation was decided has

been brought on record, as Annexure-1 to the compliance affidavit.

3. From the said statement made on oath by the concerned Sub Divisional Magistrate, this Court is convinced that the order passed by Writ Court has been complied with.

4. Accordingly, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged. However, petitioner shall be at liberty to approach the appropriate forum for redressal of his grievance, if any.

(MANOJ KUMAR TIWARI, J.) Navin