Rajasthan High Court - Jodhpur
Than Singh vs Praveen Gupta on 2 July, 2019
Bench: Sangeet Lodha, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Writ Contempt No. 993/2018
Than Singh S/o Inder Singh, aged about 38 Years, By Caste
Rajput R/o Village Dharbala Ki Dhani, Tehsil Siwana, District
Barmer.
----Petitioner
Versus
1. Praveen Gupta, Secretary, Department of Revenue,
Government of Rajasthan.
2. Shri Shiv Prakash Nakate, District Collector, Barmer.
3. Shri Kalu Ram, Tehsildar, Siwana, District Barmer.
4. State of Rajasthan through Secretary Department
Revenue Govt. of Raj. Jaipur.
----Respondents
For Petitioner(s) : Mr. Moti Singh.
For Respondent(s) : Mr. L.K. Purohit, AGC.
Mr. Himanshu Gupta,
District Collector, Barmer.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 02/07/2019 This contempt petition has been filed by the petitioner alleging disobedience of order dated 27 th of February, 2018 passed by this Court in DBCWP No.14935/2016.
Vide aforesaid order, the respondents were directed to remove the encroachment, if any, in Khasa No.200 of Village Dharbala, Tehsil Siwana, District Barmer, within a period of three months after providing opportunity of hearing to the persons, who are in occupation and possession illegally. (Downloaded on 02/07/2019 at 10:21:56 PM)
(2 of 2) [WCP-993/2018] Reply to contempt petition has been filed on behalf of respondents taking stand that all encroachments over the disputed land have been removed.
This factual position is not disputed by the counsel appearing for the petitioner.
In view of compliance made, we are not inclined to proceed with contempt proceedings any further.
Accordingly, the contempt proceedings are dropped. Notices are discharged.
(VINIT KUMAR MATHUR),J (SANGEET LODHA),J 10-DJ/-
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