CLCON/319/2023
2025 Latest Caselaw 1424 UK

Uttarakhand High Court

CLCON/319/2023 on 31 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CLCON No.319 of 2023
                                  Hon'ble Pankaj Purohit, J.

Ms. Niti Rana, Advocate for the applicant.

2. Mr. Naveen Chandra Tiwari with Mr. Tarun Mohan, Brief Holders for the respondent no.2-Mr. Ranveer Singh Chauhan, Secretary in State Estate Department, Dehradun.

3. The contempt petition has been filed for flouting the judgment and order dated 10.07.2023 passed by this Court in WPSS No.2051 of 2018, Balwant Singh Bhakuni and others vs. State of Uttarakhand and others.

4. The learned counsel appearing for the respondent submits that special appeal has been filed against the judgment and order complained of.

5. It is admitted to the learned counsel for the State that there is no stay of the order complained of and therefore, there cannot be any reason for not complying the order passed by this Court for which the contempt petition has been filed.

6. The respondent no.2 is directed to show cause as to why the charges should not be framed against him for committing the willful contempt of this Court's order dated 10.07.2023.

7. List this case on 27.08.2025.

(Pankaj Purohit, J.) 31.07.2025 Ravi