Madhya Pradesh High Court
Smt. Mamta Singh Chouhan vs The State Of Madhya Pradesh on 21 October, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
The High Court of Madhya Pradesh
CONC No.1889/2021
(Smt.Mamta Singh Chouhan Vs State of M.P. & Others)
Jabalpur, Dated : 21.10.2021
Shri Nand Kishore Tiwari, learned counsel for the petitioner.
This contempt petition has been filed alleging that the Tahsildar
Sleemanabad, District Katni has passed an order Annexure C/9 dated
24.6.2021 whereby in the revenue records, the name of the applicant was
added deleting the name of the present petitioner in terms of the
judgment and decree passed by the Civil Court on the ground that as per
the directions issued by the Hon'ble Division Bench of this Court in Writ
Petition No.8820/2021 [In Reference (Suo Motu) vs Union of India &
Others] on 23.4.2021, there is violation of the directions contained in
Clause (iv) which reads as under:-
"that it is further directed that the orders of
eviction, dispossession, demolition, etc,
passed by this Court or any Court subordinate
to it or any Tribunal or Judicial or Quasi
Judicial Forum, which have so far remained
unexecuted, shall remain in abeyance till 15 th
of June 2021."
Learned counsel for the petitioner submits that this period of 15 th
June was extended till 15th July as is evident from the order dated
15.6.2021 and, therefore, no action could have been taken to dispossess
the applicant. It is further submitted that in Second Appeal
No.3563/2019, an undertaking was furnished by learned counsel for the
respondent that he has not filed any execution application for taking
possession of the land in question.
Placing reliance on the statement made by learned counsel for the respondent and also placing reliance on the orders of the Hon'ble 2 Division Bench of this Court in Writ Petition No.8820/2021, it is submitted by learned counsel for the petitioner that the impugned order amounts to violation of the directions issued by the Hon'ble Division Bench of this Court and, therefore, the contempt proceedings be initiated.
The impugned order Annexure C/9 dated 24.6.2021 passed by the Tahsildar Sleemanabad, District Katni reads as under:-
24-06-2021 izdj.k is'kA izdj.k dk voyksdu fd;k x;kA izdj.k dk laf{kIr lkj bl izdkj gS fd vkosnd mek egs'oj jko firk cSdVs'oj jko lk0 fiijkS/k ds }kjk vkosnu izLrqr dj xzke lqukbZ fLFkr Hkwfe iqjkuk [k0ua0 354] 261] 260@1&4] 259@1&2] 356] 357] 262] 263] 264] 265 ftldk u;k [k0ua0 618 jdok 3-51 ,oa [k0ua0 545@2 jdok 2-66 gs0 Hkwfe flfoy U;k;ky; dVuh ds vkns'k fnukad 06-1-2019 ds vkns'kkuqlkj mDr esa ls vukosnd eerk flag firk yky flag pkSgku lk0 tcyiqj dk uke dkVs tkus gsrq vkosnu bl U;k;ky; esa izLrqr fd;k x;k gSA izdj.k iathc/n dj xzke esa b'rgkj dk izdk'ku djk;k x;kA okn b'rgkj izdj.k esa dksbZ vkifRr izLrqr ugh dh xbZ gSA izdj.k esa gYdk iVokjh ls izfrosnu fy;k x;kA gYdk iVokjh }kjk vius izfrosnu es ys[k fd;k x;k gS fd xzke lqukbZ fLFkr Hkwfe [k0ua0 618 jdok 3-51 gs0 Hkwfe orZeku jktLo vfHkys[k Jhefr eerk flag tksts yky flag lk0 tcyiqj HkwfeLokeh ds uke ij ntZ gS ,oa orZeku HkwfeLokeh dkfct gksdj d`f"k dk;Z dj jgh gSA ,oa [k0ua0 545 orZeku esa 6 cVkad [k0ua0 545@1] 545@2] 545@3] 545@4] 545@5] 545@6 jdok dze'k% 4-00] 2-66] 2-33] 2-19] 0-20] 1-80 dqy jdok 13-18 gs0 ds :iks esa ntZ gSA [k0ua0 545@2 jdok 2-66 gs0 Hkwfe vukosfndk eerkflag ds uke ij ntZ gSA ekSds ij orZeku HkwfeLokeh dkfct gksdj d`f"k dk;Z dj jgs gSA ekSdk tkap ds nkSjku vukosfndk ekSds ij mifLFkr ugh gSA vukosfndk dks jftLVMZ Mkd i= ds }kjk vusd ckj uksfVl tkjh fd;k x;k fdUrq vukosnd ds }kjk vkt fnukad rd bl U;k;ky; esa mifLFkr ugh gqbZ gSA vukosnd ds fo:/n ,d i{kh; dk;Zokgh dh xbZA izdj.k dk voyksdu djus ls ;g izekf.kr gksrk gS fd 3 mDr Hkwfe ij r`rh; vfrfjDr ftyk tt dksVZ dVuh ds vkns'k fnukad 06-12-2019 ds vkns'k vuqlkj vukosnd dk uke gVk;s tkus dk ys[k fd;k x;k gSA vr% xzke lqukbZ fLFkr Hkwfe [k0ua0 [k0ua0 618] jdok 3-51 gs0 ,oa [k0ua0 545@2 jdok 2-66 gs0 ij ls vukosnx.k eerkckbZ ifr yky flag pkSgku lk0 tcyiqj dk uke i`Fkd dj vkosndx.k mek egs'oj jko firk osdVs'oj jko lk0 fiijkS/k dk uke ntZ fd;s tkus dk vkns'k ikfjr fd;k tkrk gSA gYdk iVokjh vkns'kkuqlkj fjdkMZ nqjLr djsaA rRi'pkr izdj.k nk0n0 gksA rglhynkj Lyheukckn A perusal of the impugned order reveals that only entries in the revenue records have been corrected. There is no order of dispossession of the applicant, therefore, the correction of the revenue records be not covered by any of the directions issued by the Hon'ble Division Bench of this Court in Writ Petition No.8820/2021 on 23.4.2021. This contempt petition is not maintainable and has been filed without taking into consideration the import and meaning of the directions passed by the Hon'ble Division Bench of this Court.
As no cause of action has arisen in favour of the petitioner, therefore, this contempt petition fails and is hereby dismissed.
(Vivek Agarwal) Judge amit AMIT JAIN 2021.10.21 18:50:55 +05'30'