Chattisgarh High Court
Harishankar vs Neelam Toppo, 9 Wps/1591/2018 Bisen ... on 19 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 129 of 2018
Harishankar S/o S/o Benuram, Aged About 63 Years, R/o Village- Kotmi,
Tehsil- Dabhra, District- Janjgir- Champa, Chhattisgarh. (Wrongly Typed As
Village- Mahalpara Road, Dabripara, Tehsil- Baikunthpur, Revenue And Civil
District-Koriya, Chhattisgarh. ....In The Order Dated 18-07-2017, Passed In
W. P. (C) No. 1233/2017).
---- Petitioner
Versus
1. Neelam Toppo, Posted As Tehsildar Dabhra, District- Janjgir- Champa,
Chhattisgarh. ...................(Contemnor).
2. Dr. S. Bharti Dasan Posted As Collector, Janjgir- Champa, District- Janjgir-
Champa, Chhattisgarh....................(Contemnor).
---- Respondents
For Petitioner : Mr. Surfaraz Khan, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/02/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 18.07.2017 passed in W.P.(C) No. 1233 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 18.07.2017 passed by this Court.
4. The petitioner may also make additional representation along with copy of this order within ten days from today before the respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 2 18.07.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka