SHANTI DEVI Vs. G.S. PATNAYAK & ANR.

JUDGEMENT

(1.) THE present contempt petition has been filed to seek initiation of contempt proceedings against the respondents for violating the order dated 27.07.2011 passed in CM No. 10294/2011 in WP (C) 8938/2009. The brief background facts of the case are as follows : -

(2.) UNDER the said scheme, which was formulated way back in 1970's, based on the period when concerned family members had migrated to India, categories were drawn up. The categories which were formulated pursuant to a survey were as follows : -

(3.) A reading of the aforesaid would show that based on the statement of, one, Mr. J.R. Gaur, Assistant Director in the DDA, the writ petition was disposed of. Mr. J.R. Gaur had taken a stand before the court that "the petitioner could be placed in Category 'C' and 25 sq. yd. of land would be allotted to the petitioner in the said area".