Madhya Pradesh High Court
Jagrat Adivasi Dalit Sangathan Thru. ... vs Shri Radhe Shyam Julania (Ias) / Shri P. ... on 7 February, 2017
Contempt Petition No. 595 of 2016
07/02/2017
Shri A.K. Chitale, learned Senior Advocate along with
petitioner Ms. Madhuri Krishnaswami.
Shri Rohit Kumar Mangal, learned Govt. Advocate for
the respondent Nos.1 and 3 to 6.
Shri Vivek Patwa, learned counsel for the respondent No.2.
I. A. No.706/2017 has been filed by respondent No.2 for deleting his name from the array of the respondents.
It is submitted that the respondent No.2 is the Additional Chief Secretary of State of M.P. and Vice Chairman of Narmada Valley Development Authority, whereas the project in question is of Water Resources Department, Government of Madhya Pradesh.
Considering the aforesaid, the prayer for deleting the name of Respondent No.2 from the array of the respondents is allowed. Necessary correction be carried out during the course of the day.
I. A. No.706/2017 stands disposed of.
Shri Rohit Kumar Mangal, learned Government Advocate for the respondent Nos. 1 and 3 to 6, has submitted that, as per Para53 of the order dated 18.7.2016, they paid the amount to 216 affected families and in respect of list of 19 affected families, he prays for and is granted three days time to pay the amount and supply details to Ms. Madhuri Krishnaswami, who is one of the applicant in contempt petition.
Shri A. K. Chitale, learned Senior Counsel has drawn our attention to the order passed by the Apex Court and submitted that the State Government shall constitute three Grievances Redressal Committees within 15 days from 5.1.2017 but till today no Committee has been constituted. He has also drawn our attention to Para4 of the affidavit filed by Principal Secretary, Water Resources Department State of M.P. and submitted that on 1.2.2017, one week time was granted but till today no compliance of order dated 18.7.2016 has been made.
In reply, Shri Rohit Kumar Mangal, learned Government Advocate submits that the Committee is at final stage and prays for and is granted seven days further time, subject to filing an affidavit of Pankaj Agrawal, Principal Secretary, Water Resources Department within the aforesaid period.
List the matter on Wednesday i.e. on 15.02.2017.
(P. K. Jaiswal) (Virender Singh)
Judge Judge
moni/pp