Rajasthan High Court - Jaipur
Naresh Kumar & Ors vs Hemant Gera And Others on 22 January, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
ORDER
IN
S.B. Civil Contempt Petition No.60/2010
In
S.B. Civil Writ Petition No.3539/2002
{Naresh Kumar and Another Vs. Hemant Geira and Others}
Date of Order ::: 22.01.2010
Present
Hon'ble Mr. Justice Mohammad Rafiq
Shri Prem Kumar Sharma, Counsel for petitioner
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By the Court:-
Having heard learned counsel for the petitioner and perused the photographs enclosed with the contempt petition, I find that the wall with regard to which it is alleged that the same was partly demolished, does not appear to be fully demolished; only a part thereof appears to have been removed.
Now, the service on the respondents has been affected in the main writ petition. This question will have to be decided in the main writ petition. This court, while issuing notice to the respondents, directed the parties to maintain status-quo as it existed on that date and it is always expected of them to maintain the status-quo as it existed on the disputed site. However, I find no good ground to entertain this contempt petition. It is dismissed with the aforesaid observation.
(Mohammad Rafiq) J.
//Jaiman//