DASHARATH MAHADU KORADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Shetye and Mr.Jadhav, learned Counsel for the petitioners and Mr.Patel, Additional Government Pleader for the State-respondent.

(2.) In this petition, the petitioners have alleged intentional non compliance of the order dtd. 28/11/2022 passed by this Court. For convenience, the order is required to be noted which reads thus:-

(3.) It is thus clear that this Court has categorically directed that the proposal of the petitioners be decided within eight weeks from the date of the compliance of the requisition by the petitioners. It is thus clear that there was no fresh requisition from the respondents in regard to the documents as submitted by the petitioners which were acknowledged by respondent No.7 - Tahasildar, Khed, District Pune, vide letter dtd. 23/3/2021 (page 45 of the petition). Such compliance has been undertaken much prior to this Court passing the order of which contempt is alleged. Thus, on cumulative reading of paragraphs 5 and 6, it was an obligation of the respondents-contemnors to take a decision within eight weeks from the date of the said order and to communicate the same within one week from the date of passing of such order.