CHIRAYU STONE CRUSHER Vs. KISHAN KALAL

JUDGEMENT

(1.) Learned counsel Shri Sourabh Hedge for the complainant and the learned AAG, Smt. K.Vidyavati representing the learned HCGP for the accused are present before the Court physically.

(2.) Learned counsel for the appellants submits that this contempt proceeding is filed by the complainant against the order dtd. 7/9/2022, passed by the learned Single Judge in W.P. No.103213/2022, wherein the learned Single Judge dismissed the writ petition and granted liberty to make necessary applications to the jurisdictional authority, who shall consider the request in accordance with law as expeditiously as possible.

(3.) Learned AAG for the accused submits that the respondent/Tahashildar has no jurisdiction to enter the name of the petitioner in the revenue records, since the land in question is already converted from agriculture to non-agricultural purpose.