VICTROLLA K. SANGMA Vs. JAGDISH CHELANI

JUDGEMENT

(1.) This is a contempt application alleging violation of the order dtd. 31/7/2024, passed by this Court in WP(C). No. 268 of 2024.

(2.) Mr. S.Chanda, learned counsel for the petitioner submits that inspite of the interim orders operating, the respondents on 12/1/2025, as per newspaper report, had executed earthwork in widening the NH 51. Learned counsel further submits that the action of the respondents being in clear violation of the orders of this Court, necessary contempt proceedings be initiated against the respondents.

(3.) In response, Mr. S.Sen, learned GA on behalf of the respondents, has submitted that the land of the petitioner has firstly not been touched, and secondly, has also referred to the affidavit filed by the respondents which contains a letter dtd. 9/8/2024. Learned GA submits that the only direction ever issued by the respondents was vide this letter and that also for removal of debris due to landslides at NH 217 road at a stretch from Chitoktak to Rongram areas which was causing inconvenience to the passing of vehicular traffic. Apart from this direction, the respondents had not issued any direction or indulged in any contemptuous act.