RAKESH Vs. VIKAS SHUKLA

JUDGEMENT

(1.) By way of present contempt petition, prayer has been made on behalf of the petitioners for initiation of contempt proceedings against the respondent for having willfully and intentionally disobeyed the directions contained in judgment dtd. 18/4/2019, rendered in CWP No. 1984 of 2017, whereby petition having been filed by the petitioners came to be disposed of with direction to the official respondents that without prejudice to the decision, which may be taken by the authorities concerned on the requests/applications/representations of the private respondents for regularization of their possession, pending eviction or execution proceedings, shall be taken to their logical conclusion within four months.

(2.) Pursuant to notices issued in the execution petition, respondents have filed the reply, perusal whereof, clearly reveals that petitioners herein have been evicted from the land in question encroached by them, by adopting due process of law.

(3.) In view of the above, this Court finds action of the respondents not to be contumacious and as such, nothing remains to be adjudicated in the present proceedings.