Rajasthan High Court - Jodhpur
Daulal & Ors vs Sarwan Singh Rathore, Tehsildar & Anr on 22 January, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S. B. Writ Contempt No. 1304 / 2017
1. Daulal S/o Chuni Lal, Aged About 72 Years,
2. Narsingh S/o Chunni Lal, Aged About 68 Years,
3. Puran Singh S/o Santok Singh, Aged About 36 Years,
4. Surendra Singh S/o Santok Singh, Aged About 33 Years,
5. Sunil S/o Dola Ram, Aged About 34 Years,
6. Kamlesh S/o Dola Ram, Aged About 22 Years,
7. Suraja Devi W/o Dola Ram, Aged About 50 Years,
All by Caste Mali, R/o Khama Ka Kua, Pal Road, Tehsil and
District Jodhpur.
----Petitioners
Versus
1. Shri Sarwan Singh Rathore, Tehsildar, Jodhpur.
2. Shri Ravi Kumar Surpur, Collector, Jodhpur.
3. State of Rajasthan through the Secretary, Revenue
Department, Government of Rajasthan, Jaipur.
----Respondents
_____________________________________________________
For Petitioners : Mr. S.M. Parihar
For Respondents : Mr. O.P. Boob, Govt. Counsel
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 22/01/2018 The present contempt petition has been filed for violation of the Order dated 26.08.2017 passed by this Court in S.B. Civil Writ Petition No. 15005/2016. The operative part of the order reads as under :-
"In view of the above, the present writ petition is disposed of with the liberty to the petitioners to file fresh representation before the concerned authority within two weeks from today. In case, the same is filed within the stipulated period, the concerned (2 of 2) [WCP-1304/2017] authority shall consider and decide the said representation in accordance with law within one month of the receipt of the same."
Reply has been filed. As per the reply, the representation of the petitioners has been decided vide Order dated 11.01.2018 (Annx.RC/1).
In view of the above, no useful purpose would be served in continuing with the contempt proceedings.
Dismissed accordingly. Rule is discharged. However, the petitioners are at liberty to challenge the Order dated 11.01.2018 in accordance with law, if so advised.
(NIRMALJIT KAUR),J.
Inder/15