Chattisgarh High Court
Bhagwan Kushwaha vs Priyannka Pandey Divisional Forest ... on 26 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 147 of 2018
1. Bhagwan Kushwaha S/o Satyanarayan Kushwaha Aged About 56 Years
R/o Village Kedarpur, Ambikapur, Police Station And Tahsil Ambikapur,
District Surguja, Chhattisgarh.
2. Smt. Pan Kumari W/o Bhagwan Kushwaha Aged About 50 Years R/o
Village Kedarpur, Ambikapur, Police Station And Tahsil Ambikapur, District
Surguja, Chhattisgarh.
---- Petitioners
Versus
1. Priyannka Pandey Divisional Forest Officer South Surguja, Forest Division,
South Surguja, Ambikapur, Chhattisgarh.
2. M.D.Lahre Prescribe Authority And Sub-Divisional Forest Officer,
Ambikapur, District Surguja, Chhattisgarh, District : Surguja (Ambikapur),
Chhattisgarh
---- Respondents
For Petitioners : Mr. Manoj Paranjpe, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/02/18 Heard.
2. This contempt petition has been filed by the petitioners herein, alleging non-compliance of this Court's order dated 27.07.2017 passed in W.P.(C) No. 6612 of 2007.
3. After hearing learned counsel appearing for the petitioners, I deem it appropriate to give one opportunity to the respondents/contemnors to ensure compliance of this Court's order dated 27.07.2017 passed by this Court.
2
4. The petitioners may also make additional representation along with the copy of this order within ten days from today before the respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 27.07.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka