NAVLAL DADSENA Vs. BRIJESH CHANDRA MISHRA

JUDGEMENT

(1.) HEARD . This contempt petition has been filed by the petitioner alleging willful disobedience of order dated 19/08/11 passed in W.P. (C) No. 4427/11.

(2.) THE petitioner preferred a writ petition on 04/08/11 calling in question the legality and propriety of the land acquisition proceedings initiated by the land acquisition officer, Dabhra in Acquisition Case No. 04/A/82/2009 -10. The land of the petitioner comprised in different khasra numbers were also involved in the land acquisition proceedings.

(3.) THE interim order was continued from time to time. Further case of the petitioner is that even though there was an interim order by the Court directing status quo in respect of the land in question as it existed on 19/08/11 to be maintained, on 15/12/11, on the instructions of respondent No. 4 and in association with anti -social elements of the area, leveling and digging on the land belonging to the applicants was undertaken which is a deliberate attempt to flout and overreach the order of status quo passed by the Court. A report to this effect was made before the station House officer of the concerned police station at Dabhra with copy endorsed to the Collector, the Land Acquisition Officer as also Tahsildar, but the authorities did not take any steps to ensure compliance of the interim order.