RAKESH SAHU Vs. SANJAY KUMAR ALANG COLLECTOR

JUDGEMENT

(1.) Heard the contempt petition.

(2.) By this contempt petition, the Petitioner has alleged willful disobedience of the order dated 19.07.2018 passed by this Court in the Public Interest Litigation filed by the Petitioner wherein, this Court disposed off the petition with a direction upon the Collector as well as Sub Divisional Officer (Revenue), Kota, District Bilaspur to look into the grievance raised by the Petitioner and act in accordance with law within a period of three months from the date of production and communication of the order. After the order was passed by this Court, as stated by the Petitioner in the contempt petition, the Respondent authorities were requested to act in accordance with the directions issued by this Court and representation to that effect was also submitted alongwith the copy of orders dated 22.08.2018 and 28.08.2018. It is the case of the Petitioner that till date, the proceedings towards redressal of the grievance ventilated before this Court though initiated, have not been completed and the proceedings have remained pending without any logical conclusion one way or the other, in the matter of removal of encroachment as also providing proper drainage, beautification of village etc.

(3.) On the other hand, learned counsel for Respondent No.2, referring to the pleadings and documents annexed alongwith the reply, would submit that the Respondents have highest respect and regards for the order passed by this Court. As soon as the order of this Court was received by the authority, proceedings were initiated by them. In their reply it has been stated that from time to time, the Respondents have taken steps towards removal of encroachment as also for construction of drainage. In fact, it is contented, even before the direction was issued by this Court, appropriate proceedings were drawn for removal of encroachment and construction of drainage.