AJAY UDDHAV NARHE Vs. SIDDHARTH BHANDARE

JUDGEMENT

(1.) Leave to amend to implead the name of the officers who are holding the posts of respondent nos. 2, 4 and 5 in the title of the present proceedings. Amendment to be carried out forthwith.

(2.) The present petitions has been filed alleging contempt of the order dtd. 2/3/2022 passed by this Court. The operative part of the order reads thus:

(3.) Mr. Deshpande, learned counsel for the petitioners would submit that the order is self-operative order. He has drawn our attention to paragraph 5(b) of the order wherein the compliances as set out therein have not been achieved, namely, the mutation entries effected in the 7/12 extracts towards reservation for project affected persons to be deleted without further reference to the Court within two weeks from the date of expiry of six months. The respondents have also agreed, as recorded in the said order, that there would not be any extension of time to allot the plots earmarked under the benefit zone to the project affected persons, which has not happened. Mr. Deshpande would also submit that in fact none of the directions of this Court contained in the order dtd. 2/3/2022 have been complied. It is also submitted that the Court has very categorically set out the timelines in paragraph 5(a), (b), (c), (d), (e), (f) and further in paragraph 5(g) of the said order, the Court has made clear that the time prescribed in the aforesaid order was by consent of both the parties and would not be subject to any extension in any circumstances.