P KUNHALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for contempt for disobedience of the order of this Court in Sector-6 Bahadurgarh Plot Holders Association v. State of Haryana (1995) 9 JT (SC) 167. In the operative part of the judgment this Court directed as under :

(2.) It is alleged that the authorities have not taken any steps, after the above order passed by this Court. As a result, contempt notice was issued. Affidavits have been filed by two persons, viz., by the Chief Engineer K. K. Bhugra and the other by Executive Engineer R. K. Garg. The Chief Engineer in his affidavit has stated in paragraph 4 that "I say and submit that I have personally visited and inspected Sector-6, Bahadurgarh and found that the development as well as additional works detailed in the affidavit of the Executive Engineer have been carried out at site." In the affidavit filed by the Executive Engineer, R. K. Garg, he has stated about the action taken by him in paragraph 4, which reads as under :

(3.) It is further stated that "It is further submitted that the authority has made its best efforts to complete all the development work in the colony/Sector-6 of Bahadurgarh in its best earnest and for that the authority shall abide by further directions/orders of this Hon'ble Court."