Rajasthan High Court - Jaipur
Harish Chandra Sharma vs Shri O.P. Saini on 26 February, 2016
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Contempt Petition No.99/2013 in S.B. Civil Writ Petition No.4822/2011 Harish Chandra Sharma vs. Shri O.P. Saini, Principal Secretary, Department of Water Resources, Jaipur & Anr. Date of Order : 26.02.2016 HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL Mr. Sunil Kumar Singodiya, counsel for petitioner.
The petitioner has alleged willful disobedience and non compliance of the order dated 11.04.2011 passed by the Single Bench of this Court whereby it was directed that in case a fresh representation is submitted by the petitioner within a period of one month from the date of receipt of a copy the order, the same was to be decided by the respondents within a period of two months thereafter.
This contempt petition has been preferred in the year 2013. A coordinate Bench of this Court, vide order dated 18.11.2013, had observed that prima facie the petition is hit by limitation in view of Section 20 of the Contempt of Courts Act, 1971. There is nothing on record, which would suggest that the petitioner was precluded from preferring this petition within the period of one year as prescribed under Section 20 of the Contempt of Courts Act.
Learned counsel for the petitioner submits that he does not want to press this petition as the petitioner shall be raising his claim before the respondents in accordance with law.
In view of the above, the petition stands disposed of.
(ANUPINDER SINGH GREWAL), J.
Mohit Tak All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Mohit Tak, P.A