CLCON/186/2018
2021 Latest Caselaw 3539 UK

IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
      ON THE 8TH DAY OF SEPTEMBER, 2021
                                 BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Contempt Petition No. 186 of 2018
BETWEEN:

Avtar Singh.                                                     ....Petitioner
      (By Mr. S.K. Mandal, Advocate)


AND:

Uttam Singh Chauhan.                                      ...Respondent
       (By    Mr.   J.S.    Bisht,   Standing   Counsel    for    the   State   of
      Uttarakhand/respondent)




                             JUDGMENT

The only direction issued by Writ Court was to decide petitioner's representation.

2. A compliance affidavit has been filed by respondent enclosing therewith the order dated 31.07.2017 passed by Special Land Acquisition Officer/ Competent Authority, Land Acquisition. Perusal of the said order indicates that decision on petitioner's representation has been taken.

3. In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

4. Learned counsel for the petitioner submits that Competent Authority, Land Acquisition has not determined the amount, payable as compensation to the petitioner. If that is so, the Competent Authority shall make every endeavour to decide the proceedings for determination of compensation, as early as possible, but not later than nine months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Navin