RANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A complaint was received from the local residents as well as Gram Panchayat Mawa Sindian, Tehsil Amb, District Una, Himachal Pradesh i.e. respondent No. 3 on 1.9.2009, regarding unauthorized encroachments made on the Government land by respondents No. 4 to 8. It was forwarded to Tehsildar Amb, for inquiry and report. The inquiry report was received by the office of Tehsildar Amb on 17.3.2010. The proceedings were initiated on the same day against respondents No. 4 to 8. Encroachment proceedings initiated before the Tehsildar -cum -Assistant Collector 1st Grade, Amb were decided against the respondents vide order dated 7.2.2011. They were ordered to be evicted. The orders are annexure R -2/1 and R -2/2. Departmental action was also taken against government official, Joginder Singh, Patwari. He was retired compulsorily from service on 30.9.2011. Order dated 7.2.2011 in annexure R -2/1, was assailed in appeal before the SDO (Civil) -cum -Collector, Amb Sub Division District Una by respondents No. 4 to 8. Order of the Assistant Collector Amb, was stayed. Appeal was dismissed by the Collector Amb vide order dated 6.12.2013, vide annexure R -2/3. Thereafter, competent authority has issued warrant of ejectment on 7.2.2014 for dispossession of the encroachers physically on the spot vide annexure R -2/4.

(2.) CASE of the petitioner is that despite issuance of warrant of ejectment, encroachments were not removed.

(3.) CONTEMPT proceedings were initiated against Ashok Chauhan, SDO (Civil) Amb for not complying the order of the Court. He is present in the Court. He has placed on record a copy of communication dated 28.5.2014, which reads as under: