ASHOK KUMAR Vs. RAJINDER SINGH

JUDGEMENT

(1.) THE petitioner alleges violation of the orders of this Court dated 22.7.2008. In the writ petition preferred by the petitioner, he had questioned the acquisition proceedings relating to his land, the details of which he had given in the writ petition. This Court had stayed the dispossession of the petitioner vide its order dated 22.7.2008. The said writ petition stands admitted before this Court.

(2.) IN the instant contempt petition, the petitioner has alleged that the respondents have violated the orders of this Court by taking possession of his land.

(3.) THIS reply was filed on 3.7.2013. The petitioner has not filed any counter affidavit to controvert the averments made in the reply filed by the respondents. Having regard to the aforesaid facts and in view of the specific stand taken by the respondents that the land of the petitioner has not been touched and the petitioner has not been dispossessed, I am of the considered opinion that the instant petition is without any merit and the same is hereby dismissed.