BHARAT KUMAR BADLANI Vs. SEEMA CHAUDHARY

JUDGEMENT

(1.) The petitioner in the present contempt petition, namely Bharat Kumar Badlani, initiated contempt proceedings against the contemnors, being the Deputy Commissioner, Vigilance, Nagar Nigam Heritage, Jaipur, Rajasthan; the Director-cum-Special Secretary, Local Self Government Department, Jaipur, Rajasthan; and the Commissioner, Nagar Nigam Heritage, Jaipur, Rajasthan.

(2.) The petitioner alleged wilful disobedience and contempt of the interim order of this Court dtd. 30/1/2026, passed in I.A. No. 14401 of 2026 in SLP(C) No. 30588 of 2025. By virtue of that order, this Court had directed the concerned authorities to open/de-seal the premises bearing House No. 74, Rajamal Ka Talab, Janta Market Road, Chowkdi Sarhad, Jaipur, and to restore possession thereof to the petitioner.

(3.) The pending batch of Special Leave Petitions before this Court arises from a Public Interest Litigation filed before the High Court of Rajasthan, Jaipur Bench, wherein allegations were made regarding unauthorised construction within the Walled City area of Jaipur. The High Court passed orders of demolition and permanent sealing of certain private properties, including that of the petitioner herein, without impleadment or an opportunity of hearing to the affected parties. Accordingly, several Special Leave Petitions were filed by persons whose properties were directed to be sealed. This Court issued notice and stayed the operation of the orders passed by the High Court. In the meanwhile, this Court has passed orders and directions for the desealing of certain properties.