CLCON/116/2022
2023 Latest Caselaw 3300 UK

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                                  CLCON No.116 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Harendra Belwal, Advocate for the petitioners.

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

The petitioners have brought to the notice of the Court that judgment and order dated 06.09.2021, passed by this Court in WPSS No.737 of 2018, Manorath Pandey and Others Vs. State of Uttarakhand and Others, ("the first petition") has been wilfully disobeyed by the respondents/contemnors.

Heard.

At the very outset, learned State Counsel would submit that the judgment and order dated 06.09.2021, passed in the first petition, were challenged in Special Appeal No.148 of 2022, State of Uttarakhand and Others Vs. Narayan Dutt Pandey and Others, and Special Appeal No.149 of 2022, State of Uttarakhand and Others Vs. Manorath Pandey, which have been dismissed on 04.09.2023. He would submit that, as per instructions, the State Government is going to comply with the order of this Court, and the matter has been sent to the Finance Department for approval.

The Court takes on record the statement given by learned State Counsel.

In view of the statement given by learned State Counsel, nothing survives in this petition. It stands disposed of, accordingly.

The Court expects that the orders of this Court shall be complied with, with much promptitude.

In case the order is not complied with, the petitioners are at liberty to bring this fact to the notice of the Court.

Urgency Application IA No.1 of 2023 stands disposed of, accordingly.

(Ravindra Maithani J.) 31.10.2023 RV