GUNEETA KAUR Vs. V.M. SINGH

JUDGEMENT

(1.) I.A. No. 16040 of 2023 is an application seeking vacation of interim order dtd. 27/6/2022. In terms whereof, the order passed by the learned Single Judge dtd. 11/5/2022 in Conc No. 428 of 2021 and all further proceedings were stayed.

(2.) It is contended by the respondents that orders that were passed by the High Court of Delhi were subsequently confirmed by the Hon'ble Supreme Court in the orders mentioned therein. None of this has been taken into account when the accused Tehsildar has passed the order. Therefore, it amounts to contempt.

(3.) The same is disputed by the appellant on the ground that there is absolutely no disobedience that has been committed. The learned Single Judge has only directed the consideration of the application of the writ petitioner in accordance with law by passing a reasoned and speaking order positively within a further period of four weeks from the date of receipt of the copy of the order. This is exactly what the Tehsildar has done. Therefore, he cannot be blamed for the same.