The High Court of Punjab & Haryana has issued notice to IAS officer & HSVP Chief Administrator Pankaj Yadav. He & another officer have been asked to show cause why proceedings under the Contempt of Courts Act be not initiated for non-compliance of HC orders.
The notice by Justice BS Walia on a plea filed by Ashok Malik & another petitioner came on a petition seeking action against Yadav & the other respondent under provisions of the Contempt of Courts Act for not complying with an order dated May 27.
The matter pertains to land acquisition. In all, 359 appeals were disposed of by the HC in its order on a regular first appeal.
Appearing before the Bench through video-conferencing, counsel Ramdeep Partap Singh contended that the HC, vide order dated May 27, held the petitioners entitled to compensation to be paid within three months.
The lawyer pointed out that despite lapse of the time period specified, compensation wasn't paid. He added that non-compliance of the HC order by the respondents amounted to Contempt of Court as they had intentionally, wilfully & deliberately disobeyed the same.
Justice Walia said that “Issue notice to the respondents for January 8, 2021, to show cause as to why proceedings under the Contempt of Courts Act be not initiated against them for non-compliance with the orders".
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