Bombay High Court
Pushpabai Mahadu Mahakal vs Parneet Kaur And Others on 11 September, 2019
Bench: Prasanna B. Varale, Avinash G. Gharote
(1) 362.19cp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CONTEMPT PETITION NO.362 OF 2019
IN
WRIT PETITION NO.137 OF 2019
Pushpabai w/o Mahadu Mahakal,
Age: 34 hyears, Occ: Agril.,
R/o. At post Modha (Bk.),
Tq. Sillod, Dist. Aurangbad PETITIONER
VERSUS
1. Smt. Pavneet Kaur,
Age: 30 years, Occ: Service, as a
Chief Executive Officer,
Zilla Parishad, Aurangabad
2. Mr. Prakash s/o Asaram Dabhade,
Age: 39 years, Occ: Service, as a
Block Development Officer &
Jt. Group Programme Officer,
Class-I, Maharashtra Rural Employment
Undetaking Scheme, which is
popularly known as Mahatma Gandhi
Rojgar Hami Yojna, Panchayat Samiti
sillod, Dist. Aurangabad RESPONDENTS
Mr Mahesh B. Ubale, Advocate for the petitioner;
Mrs M.A. Deshpande, Advocate for respondents
CORAM : PRASANNA B. VARALE &
AVINASH G. GHAROTE, JJ.
DATED : 11th SEPTEMBER, 2019
::: Uploaded on - 13/09/2019 ::: Downloaded on - 13/09/2019 23:11:09 :::
(2) 362.19cp
ORAL ORDER:
Heard learned Counsel appearing for the petitioner.
2. In response to the notice issued to the respondents by order dated 12th June, 2019, Smt. Pavneet Kaur, Chief Executive Officer, Zilla Parishad, Aurangabad filed affidavit in reply in this Court. It is stated in the affidavit in reply that due to certain procedural difficulties, there was delay in complying the order of this Court. The procedure and cause for delay is referred to in paragraph Nos. 4,5 and 6. In paragraph No.7, it is stated that as model code of conduct was operational, the work order is not issued and then it was stated that no sooner model code of conduct is over by 26th August, 2019, steps would be taken for complying the rest of the part of the order of this Court immediately within 15 days.
::: Uploaded on - 13/09/2019 ::: Downloaded on - 13/09/2019 23:11:09 :::
(3) 362.19cp
3. Today, learned Counsel for respondent - Chief Executive Officer, Zilla Parishad, Aurangabad placed on record the work order dated 3rd September, 2019. The said work order refers to administrative approval granted by the Zilla Parishad on 31st August, 2019 and subject matter referred to in the opening part of work order is an administrative grant to wells as per request. Then there are certain conditions referred to in the work order. Thus, Mrs. Deshpande, learned Counsel for the respondents submits that the order of this Court is duly complied with and the petitioner will have to take appropriate steps to persuade Grampanchayat Modhya (BK.), Taluka Sillod, District Aurangabad for expeditious completion of work order.
4. Learned Counsel for the petitioner submits that he will take appropriate steps to pursue Grampanchahyat Modha (BK.) Taluka Sillod, District Aurangabad in view of ::: Uploaded on - 13/09/2019 ::: Downloaded on - 13/09/2019 23:11:09 ::: (4) 362.19cp the work order dated 3rd September, 2019.
5. Affidavit in reply filed on behalf of respondent
- Block Development Officer, Zilla Parishad, Aurangabad and Joint Group Programme Officer, Class-I, MREGS Panchayat Samiti, Sillod, District Aurangabad re-iterates the statement made in the affidavit in reply filed on behalf of Chief Executive Officer, Zilla Parishad, Aurangabad.
6. As the order of this Court is complied with, grievance raised in the contempt petition no more survives and same is accordingly disposed of. [AVINASH G. GHAROTE, J.] [PRASANNA B. VARALE,J.] Tupe ::: Uploaded on - 13/09/2019 ::: Downloaded on - 13/09/2019 23:11:09 :::