BHASKAR GOVIND GAVATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants are aggrieved by the judgment dtd. 26/2/2022 passed by the High Court of Judicature at Bombay in Contempt Petition No.315 of 2003. By the said judgment, the Contempt Petition filed by the appellants has been dismissed by holding that the order of which non-compliance was alleged was capable of two interpretations and hence the Court was not inclined to initiate any action in exercise of contempt jurisdiction.

(2.) Since the grievance of the appellants is that there has been non-compliance of the judgment passed in proceedings initiated by them, it would be necessary to briefly refer to the said proceedings. The predecessor of the appellants, Shri Bhaskar Govind Gavate had filed Writ Petition No.3412 of 1992 seeking a writ of mandamus for completion of acquisition proceedings in respect of land bearing Gat No.78 to the extent of 12 acres 24 gunthas of Village Chinchavali, Taluka and District Thane. Various other reliefs including the relief of seeking possession were sought. Similarly placed four other petitioners had also filed separate writ petitions. On 17/1/2003, all the five writ petitions came to be disposed of by passing the following common order:-

(3.) Mr. Oka learned Counsel for the Petitioners in the light of the aforesaid submissions made by the learned Assistant Government Pleader and the learned Senior Counsel for Respondent No.5, prayer for withdrawal of the Writ Petitions.