Punjab-Haryana High Court
Jeet Ram And Others vs Sh. T.L. Satya Parkash, Ias on 14 August, 2024
251
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-3792-2023
2023
Date of Decision: August 14, 2024
JEET RAM AND OTHERS ........Petitioners
Versus
SH. T.L. SATYA PARKASH, IAS ........Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present:Mr. Vaneet Soni, Advocate for
Mr. Deepak Sashewal, Advocate for respondent.
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HARKESH MANUJA,
MANUJA J. (ORAL)
By way of present petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 prayer has been made for initiation of contempt proceedings against the respondent for alleged non non--
compliance of order dated 10.04.2023 passed by this Court in CWP CWP--
7013-2023. The operative part thereof is extracted hereunder:
hereunder:-
"In the light of the statement made by the learned counsel for the petitioners, we dispose of the present writ petition without going into merits of the case or commenting commenting thereon by directing the Chief Administrator, Housing Board, Haryana - respondent No.3 to consider and decide the representation dated 19.10.2022 (Annexure P11) keeping in view the decision as has been taken by the Competent Authority as was so stated stated in CWP No.330 of 2021, titled as 'Sanjay and others Vs. State of Haryana and others', for refund of the amount with interest in accordance with the policy dated 17.05.2018 (Annexure P-1).
P 1). The decision be taken within a period of four weeks from the date date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioners forthwith.
In case the claim of the petitioners is to be accepted, the consequential benefits be released to them within a further period of four weeks."
2. In response, reply dated 12.01.2024 was filed on behalf of respondent.. Relevant paragraph No.4 thereof is reproduced hereunder for reference:--
TEJWINDER SINGH 2024.08.23 16:16 I attest to the accuracy and integrity of this document COCP-3792-2023 -2-"4. That it is submitted that in compliance of order dated 10.04.2023 passed in CP No. 7013 of 2023 titled as Jeet Ram & Ors Vs State of Haryana and others Housing Board Haryana has deputed the official to collect the account details of the petitioners. The Official has visited village Makrana on 02.02.2024 and contacted the petitioners Sh. Jeet Ram, Shri Bhagwan and Sh. Bhisham Kumar. Sh. Jeet Ram has stated that account number is not available and amount may be returned in the same account from which account the amount was received in the account of Housing Board Haryana. Other petitioners namely Shri Bhagwan and Sh. Bhisham Kumar has provided their account detail and an amount of Rs. 11082/- (each applicant) has been paid to the petitioners vide RTGS No. 413 dated 07.02.2024. (Copy attached as annexure R-I). The calculations of refundable amount is given as under please."
Sr. No. Particulars Amount
1 Rs.10,000
2 Interest w.e.f. 01.03.2010 to 05.02.2024 for Rs.1,082
1436 days @ 2.75% p.a.
3 Net Amount refunded Rs.11,082
3. In terms thereof, learned counsel for petitioner has provided Bank Account No.0577000100341354, Punjab National Bank, Charkhi Dadri (Bhiwani) Haryana, IFSC: PUNB0057700, to which petitioner No.1 intends to credit the amount. Copy thereof has been handed over to learned counsel representing respondent.
4. Learned counsel for respondent submits that the needful shall be done within a period of two weeks from today.
5. In such circumstances, no further orders are required to be passed and the present petition stands disposed of.
6. Rule discharged.
14.08.2024 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
TEJWINDER SINGH
2024.08.23 16:16
I attest to the accuracy and
integrity of this document