SURESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Sri Arbind Kumar Singh, Collector, Kaimur at Bhabhua is personally present in court in view of earlier orders passed by this court.

(2.) Heard Sri T.N. Maitin, learned senior counsel, who was assisted by Sri Radha Mohan Pandey, learned counsel for the petitioner and Sri Prabhat Kumar Verma, learned Additional Advocate General No. 5, who has appeared on behalf of the contemnor.

(3.) It is a glaring example of disobedience shown to the order passed by the writ court long back in the year 2009. The petitioner, who was a serving military personnel had approached this court by filing a writ petition vide C.W.J.C. No. 10516 of 2007 with a prayer to quash an order dated 12.6.2006 passed by the Collector at Kaimur at Bhabhua. By the said order proposal for settlement of 1.63 Acres land of mauza Kanhua of Khata No. 151, Plot No. 209 in favour of the petitioner was rejected. In the said writ petition the respondents had appeared and filed their response and thereafter this court by its order dated 21.4.2009 allowed the writ petition. It would be appropriate to quote order dated 21.4.2009 passed in C.W.J.C. No. 10516 of 2007, which is quoted herein below:-