Chattisgarh High Court
Raj Kumar Sahu vs Neelam Namdev Ekka(Collector) 3 ... on 19 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 133 of 2018
Rajkumar Sahu, S/o Shri Punaram Sahu, aged about 36 years, R/o Village
Khapri P.s Sargaon District Mungeli, C.G. ---- Petitioner
Versus
1. Neelam Namdev, Ekka (Collector), O/o Collectorate, Kutchery Chowk
Mungeli, C.G. - 495334. ---- Respondent
For Petitioner : Mr. Ajay Mishra, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/02/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 20.11.2017 passed in W.P.(C) No. 3092 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 20.11.2017 passed by this Court.
4. The petitioner may also make additional representation along with copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 20.11.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka