RAMDUT Vs. VIKAS GUPTA

JUDGEMENT

(1.) By this order of mine, two contempt petitions bearing COCP Nos. 1026 of 2016 and 2434 of 2016 are being disposed of as the same were filed for non-compliance of order passed by this Court on 23.3.2015 in CWP Nos. 12591 of 2014 and 1581 of 2015. Said writ petitions were disposed of with a direction to file detailed and comprehensive representation raising all pleas before the appropriate authority. The respondents were directed to consider/decide the same in accordance with law by passing a speaking order after affording an opportunity of hearing to the petitioners, within a period of four months from the date of receipt of the representation. Said order was conveyed but no compliance has been made in spite of making other representations by the petitioners on 21.5.2015 and 5.5.2015. Said representations were sent through registered post, receipts thereof have also been annexed with the petition as Annexures P-3 and P-4. When order passed by this Court was not complied with, the present contempt petitions have been filed wherein notice of motion was issued on 2.5.2016 and 3.10.2016.

(2.) In response to notice of motion, a short reply has been filed wherein simply it has been mentioned that order has been complied with and a speaking order has been passed.

(3.) Learned counsel for the petitioners submit that the claim of the petitioners was to be considered within a period of four months from the date of receipt of copy of the representation but the order has been passed after a delay of approximately one year. Due to not taking any action by the respondents, the petitioners had to file the present contempt petitions for non-compliance of the order which has burdened them with unnecessary expenses to be incurred by the petitioners.