SUNRISE TECHNOBUILD LLP. Vs. VINOD KUMAR SUMAN

JUDGEMENT

(1.) Petitioner filed Writ Petition (M/S) No. 896 of 2017, which was disposed of by Division Bench of this Court vide judgment dated 05.12.2019. Operative portion of the said judgment is extracted below:

(2.) In this Contempt Petition, petitioner has alleged willful disobedience of the aforesaid direction issued in the judgment.

(3.) Alongwith the compliance affidavit, decision taken by Housing Commissioner, Uttarakhand Awas Evam Vikas Parishad, on 19.02.2021, has been enclosed as Annexure A-9. Perusal of the said order indicates that the allotment of land, made by U.P. Awas Evam Vikas Parishad in favour of the petitioner, has been declared to be null and void and it has been further provided that the sale consideration, paid by the petitioner for allotment of the said land, shall be refunded to him with interest, after re-auction of the land.