LEELA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this Contempt Petition, petitioner alleges willful disobedience of the directions which were passed by this Court in CWP No. 7657 of 2011, titled as Leela Devi Versus State of Himachal Pradesh and others, decided on 13.04.2017, which stood disposed of by this Court in the following terms:-­ " 3. In para 3 of the preliminary submission to made in the reply filed to the writ petition, it is mentioned that Deputy Commissioner, Solan vide letter No.Peshi-­MCC (Misc.)/ Arki/2009-­1788, dated 12.10.2009 has asked the Sub Divisional Officer (Civil), Arki to explore the possibility to give land in exchange in favour of the petitioner and identify the same as is required under Section 31 of the Land Acquisition Act, 1984 and that mater is still under consideration with the authorities concerned and decision is yet to be taken on the same.

(2.) In this view of the matter, this petition is disposed of with a direction to respondent No.2 that in case a decision has not yet been taken qua the request of the petitioner, then the same be positively taken within six weeks from today. Respondent No.2 is also directed to grant personal hearing to the petitioner in this regard, in case no such decision has yet been taken, if the petitioner so desire.

(3.) With these observations, the writ petition stands disposed of, so also the pending miscellaneous application(s), if any" 2-­ As the directions, so passed, were not complied within the time stipulated in the judgment, a miscellaneous application was filed by the petitioner, which stood disposed of by this Court vide order dated 12.09.2018 in the following terms:-­ "Learned Additional Advocate General has filed reply in the Court itself, which is ordered to be taken on record. A perusal of the averments made in the reply demonstrates that the State has taken effective steps to comply with the directions passed rby this Court and final decision in this regard is likely to be taken expeditiously. In view of the averments made in the reply, no further order is required to be passed in the application and the same is accordingly disposed of"