JOSEPH LOURDES LAWRENCE Vs. KHAIRWAL CHIEF SECRETARY GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent for wilful disobedience of the order passed by this Court, on 10.2.2005, in W.P.M.P.No.3375 of 2005, in W.P.No.11541 of 2004, dated 10.2.2005.

(3.) IT has been further stated that when the writ miscellaneous petition W.P.M.P.No.3375 of 2005, in W.P.No.11541 of 2004, was taken up for hearing, on 10.2.2005, the learned counsel appearing for the respondents had brought to the notice of this Court paragraph 5 of the impugned order, dated 27.4.2004, wherein it is stated that the Government had dropped the entire proposal to lay a road on the lands belonging to the petitioners.