HARIJAN PANCHAYAT COMMITTEE Vs. B.S. SOHLIYA

JUDGEMENT

(1.) The petitioners knocked the door of this Court under Sections 11 and 12 of the Contempt of Courts Act, 1971 seeking punishment to the contemnors for showing wilful and deliberate disobedience to the order dated 15.02.2019 passed in WP(C) No. 218 of 2018.

(2.) The grievance of the petitioners is that in the aforesaid order, the Court while disposing of the writ petition in paragraph 7 of the judgment dated 15.02.2019 had observed as under;

(3.) Upon notice having been issued, an affidavit-in-opposition on behalf of the respondents No. 1 to 3 through respondent No. 1 has been filed wherein, inter alia in reply to paragraph No. 7 of the petition, it has been stated that the State Government is committed to resolve the issue in accordance with law and no one will be thrown out without following the procedure. Reply to paragraph 7 reads thus,