(1.) Heard.
(2.) This contempt petition has been filed by the petitioner alleging willful disobedience of the order dated 10.2.2014 passed in WPC No.1558 of 2013.
(3.) Learned counsel for the petitioner argues that earlier a petition was filed by the petitioner seeking a direction to the public authority to take action of removal of encroachment of private respondents therein, on the allegation that private respondents in the said case had encroached upon public road. Though a direction was issued by this Court for taking appropriate action, respondents No.2 & 3 did not take appropriate action diligently and except issuance of various letters from time to time, kept on delaying the matter. In this manner, the order of the Court has not been complied with and this is an act of willful disobedience. Further submission of learned counsel for the petitioner is that the respondents gave ample time to private respondents Kapoor Sahu and Laxmi Sahu to approach Civil Court and obtain an order of injunction. Further submission is that in any case, injunction order only protects their possession over their respective land and that order does not come in the way of taking action for removal of encroachment.