CHANDRAMATI DEVI Vs. RAJIB BORA

JUDGEMENT

(1.) This contempt petition has been filed alleging wilful and deliberate disobedience of the order dated 25.07.2006 passed in W.P. (C) No. 4909/2005.

(2.) The writ petition was filed praying for a direction to the respondents to release the vehicle of the petitioner, a Tata Sumo, bearing registration No. AS 01/L-7753 with the requisition compensation w.e.f. 21.02.05. Further prayer made in the writ petition was to assess the damage caused to the vehicle during requisition and to pay the amount thereof.

(3.) The writ petition was entertained by way of issuance of notice on 29.07.05. By order dated 31.08.05, this court upon hearing the learned counsel for the parties including the State counsel passed the following order: