NARAYAN LAL Vs. RAJENDRA SINGH CHANDAWAT AND ANOTHER

JUDGEMENT

(1.) This contempt petition has been filed by the petitioner alleging wilful disobedience of order dated 14.07.2004 as confirmed by order dated 04.09.2006.

(2.) The writ petition was filed by the petitioner questioning the cancellation of allotment made in favour of petitioner's father pertaining to land comprised in Khasra No.1908. The cancellation was upheld upto the Board of Revenue and when this writ petition came up before this Court, by order dated 14.07.2004 the parties were directed to maintain status quo regarding the possession in question. The parties to the writ petition were State through Tehsildar, Pindwara, Collector, Sirohi, Revenue Appellate Authority, Sirohi and Board of Revenue, Ajmer.

(3.) The order dated 14.07.2004 came to be confirmed by order dated 04.09.2006, whereby, it was directed that the petitioner would deposit Rs. 500.00 per bigha per year in the joint account of the petitioner and the SDO concerned in fixed deposit in a scheduled Bank.