EKNATH LAXMAN HADKAR Vs. ASHWINI BALASAHEB SONAWANE

JUDGEMENT

(1.) This contempt petition is filed alleging that the respondents have breached the order dtd. 5/4/2022 passed by a co-ordinate bench of this Court, in as much as the directions of this Court in paragraph 4 of the said order that the representations of the petitioners be decided within 4 months has not been complied. On the earlier occasion i.e. on 5/6/2023, we had heard learned counsel for the parties, when we had passed the following order:-

(2.) As directed by the above order, learned counsel for the respondent has placed on record compliance affidavit of Ms. Savetta Raghunath Lashkare, Deputy Collector (Rehabilitation), District- Kolhapur, who states that the directions of this Court in the above orders have already been complied by the respondents, as the petitioners' representation(s) have been decided by the respondents and a decision thereon has been communicated to the petitioners. The decision as taken by the respondents is dtd. 6/3/2023 and a communication of the even date was made to the petitioners, a copy of which is annexed at Exhibit R- 2 to the compliance affidavit.

(3.) Considering such affidavit, we are of the opinion that there is compliance of the directions of the orders passed by this Court. We may also observe that considering the nature of the order of which complaint was alleged by the petitioners, it cannot be considered to be a willful and/or intentional disobedience of the order passed by this Court.