Chattisgarh High Court
Naveen Kumar Agrawal (Singhania) vs Sanjay Varma Project Director 21 ... on 19 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 504 of 2018
1. Naveen Kumar Agrawal (Singhania) S/o Rajkumar Agrawal (Singhania),
Aged about 47 years.
2. Neetu Agrawal (Singhania), W/o Praveen Agrawal (Singhania), aged about
38 years, R/o 525-526 Near Radha Krishna Temple, Samta Colony, Raipur,
Chhattisgarh.
---- Petitioners
Versus
1. Sanjay Varma, Project Director, National Highways Authority of India, Unit
Shankar Nagar, Raipur, District Raipur, Chhattisgarh.
2. Harvansh Singh Miri, aged about 38 years, presently posted at Raipur as
the Land Acquisition Officer (Revenue), C. G.
---- Respondents
For Petitioners : Mr. Akhilesh Kumar, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/06/18 Heard.
2. This contempt petition has been filed by the petitioners herein, alleging non-compliance of this Court's order dated 18.01.2018 passed in W.P.(C) No. 124 of 2018.
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 18.01.2018 passed by this Court.
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 2 order dated 18.01.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka