SWARAJSINGH SHIVPALSINGH PARIHAR Vs. DILIP DATTATRAY WALSE

JUDGEMENT

(1.) The Petitioner in both these two Petitions, has put forth paragraph Nos. 1 to 14 (wrongly mentioned as 12) in Contempt Petition No. 577/2024, as under:

(2.) The Writ Court (Coram: Vibha Kankanwadi and S. G. Chapalgaonkar, JJ.), vide order dtd. 9/2/2024 in Writ Petition Nos. 1599 of 2024 and 1651 of 2024, specifically directed Respondent No. 1, Shri Dilip Dattatraya Walse-Patil, Cabinet Minister, Cooperation (Government of Maharashtra), to decide the Revision Application Nos. 172 of 2023 and 671 of 2023, within two months from the date of the order.

(3.) Both these Contempt Petitions were filed before this Court on 20/6/2024, alleging disobedience of the order of this Court dtd. 9/2/2024. When we heard these matters on 3/7/2024, the two months' time granted by this Court had expired on 9/4/2024 and no order was passed by the concerned Minister. Hence, we issued notice under the Contempt of Courts Act in the form prescribed, returnable on 29/7/2024. The matters were then listed yesterday.