CLCON/441/2021
2023 Latest Caselaw 2573 UK

CLCON No. 441 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Hem Chandra Joshi, Advocate for the petitioners.

Mr. J.S. Bisht, Standing Counsel for the State/respondents.

The petitioner has brought to the notice of the Court the wilful disobedience of the order dated 23.03.2017, passed in WPSS No. 1585 of 2015 and connected matters as well as judgment and order dated 18.12.2020, passed in Special Appeal No. 526 of 2017, State of Uttarakhand and others Vs. Basant Lal and connected appeals.

The response affidavit has been filed. Learned State counsel would submit that the orders of this Court have already been challenged before the Hon'ble Supreme Court in SLP (C) No. 16865-17001 of 2021 and the operation of the impugned judgment and orders has been stayed.

Since the operation of the judgment and orders has been stayed, of which non compliance is reported, it appears that there is no occasion to consider the contempt petition. Accordingly, the contempt petition may be disposed.

Learned counsel for the petitioner would submit that the petitioner may be given a liberty that in case, the cause of action survives, he may be given liberty to agitate the matter.

The petition is disposed of with the liberty as above.

(Ravindra Maithani, J.) 29.08.2023 Jitendra