SURAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This contempt petition has been preferred by the petitioners alleging willful disobedience of order which was passed way back on 18/7/2018.

(2.) Submission of learned counsel for the petitioners is that even though the appeal was dismissed, this Court had issued direction to implement the scheme with the modification as stated in the order, but till date, no steps have been taken. It is stated that even though the petition was dismissed, the occupants of Chetan Kachichi Basti have not vacated because no steps have been taken to rehabilitate those occupants in the spirit of the order passed by this Court earlier.

(3.) We find that an order was passed by this Court on 18/7/2018 and now contempt petition has been preferred alleging that direction contained in that order has not been complied with. The operative part of the order reads as follows: