Rajasthan High Court - Jaipur
Mahesh Chand Jain vs State (Home Department)Ors on 11 February, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.1418/2013 With Stay Application No.1205/2013 Mahesh Chand Jain Vs. State of Rajasthan and Others Date of Order ::: 11.02.2013 Present Hon'ble Mr. Justice Mohammad Rafiq Shri T.L. Pandey, counsel for petitioner #### By the Court:-
Petitioner has approached this court with grievance that despite grant of temporary injunction by the Additional Civil Judge (Junior Division) Kumher, vide order dated 18.02.2012, whereby interim order was passed directing the defendants not to evict the petitioner forcefully. The respondent no.4 herein is threatening and not allowing the petitioner to open the shop. The petitioner filed contempt application against the respondent no.4 before the court concerned but even then nothing has happened and the petitioner is being harassed by the respondent no.4.
For this kind of grievance, this court deems it appropriate to dispose of the writ petition requiring the petitioner to approach the Additional Civil Judge (Junior Division), Kumher, District Bharatpur, who shall be duty obliged to ensure compliance of his order, if necessary by requisitioning the police help.
With that direction, the writ petition is disposed of. This also disposes of stay application.
(Mohammad Rafiq) J.
//Jaiman//67 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW