Rajasthan High Court - Jodhpur
Kamla Devi vs Dr.Pritam B.Yashwant & Ors. on 30 October, 2015
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B.Civil Contempt Petition No.609 /2015
Kamla Devi V/s Dr.Pritam B.Yashwant & ors.
30.10.2015
HON'BLE THE ACTING CHIEF JUSTICE MR.AJIT SINGH
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Mr.M.S.Singhvi, Senior Advocate with Mr.Hemant Dutt for the petitioner.
Mr.Rajesh Panwar, Addl.Advocate General with Mr.Sunil Joshi for the respondents.
1. This is an application for initiating contempt proceedings against the respondents for willfully disobeying the order dated 21.11.2014 passed by this Court in D.B.Civil Writ Petition (PIL) No.6772/2006 and D.B.Civil Contempt Petition No.135/2011. The order dated 21.11.2014 reads as under:-
"In view of the orders passed by this court, we constitute a Committee consisting of Commissioner, J.D.A., Commissioner, Nagar Nigam and Collector, Jodhpur to carry out the orders of the court and to do all that which is necessary for removing encroachments, laying roads, providing parking facilities and arrangements of wash room, toilets and water points on way to the Temple. The Committee will hold regular meetings and monitor the directions issued by the court for expenditure of the amount, sanctioned by the State Government and to continue to manage the affairs and management of the Temple improving the facilities. The proposed meeting of the Committee will be held quarterly for giving appropriate directions. The Collector, Jodhpur will be the Nodal Officer for disbursing the appropriate funds, including donations and voluntary contributions and for monitoring the decisions taken by the Committee."
2. In pursuance to the order of this Court, the contemners have filed the compliance report.
3. From the perusal of the compliance report, we find that the contemners have already taken effective steps to honour the directions issued by the High Court vide order dated 21.11.2014. We therefore find no justification to proceed further with the contempt petition. We, however, make it clear that the contemners will continue to remove the encroachments and will also take steps to 2 prevent encroachments in the area in question.
4. With the aforesaid observation, the petition stands finally disposed of.
(NIRMALJIT KAUR), J. (AJIT SINGH), Actg.CJ.
Parmar