S. L. SAINI Vs. GYANENDER BHARTI

JUDGEMENT

(1.) This contempt petition alleges contumacious and wilful disobedience, by the respondents, of order dtd. 17/5/2012 passed by this Court in WP(C) 7167/2009. The said order reads thus:

(2.) Clearly, the operative direction in the order dtd. 17/5/2012 was only for Delhi Jal Board (DJB) to forward the requisition to the Govt. of NCT of Delhi to acquire the land forming subject matter of controversy, admeasuring 2 Bighas 12 Biswas situated in Khasra No.590/55/1 and 592/55/2 and, thereafter, for the Govt. of NCT of Delhi to process the application received from the DJB in accordance with the law as expeditiously as possible.

(3.) There has, no doubt, been considerable delay by DJB in forwarding its request to the Govt. of NCT of Delhi. However, the request was ultimately forwarded and, as per a list of dates provided by Mr. Sanjay Pathak, learned Counsel for the respondents, the requisition from the Land & Building Department of the GNCTD was received on 31/8/2023.