RAKESH SHARMA Vs. VAIBHAV GALRIYA PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner, Rakesh Sharma, has preferred the contempt petition under Sec. 12 of the Contempt of Courts Act, 1971, for the non-compliance of judgment dtd. 5/7/2013, 9/11/2016, 22/2/2024, read with orders dtd. 8/4/2024 and 3/4/2024.

(2.) It is contended by the petitioner that the writ petition bearing No.11120/2020 titled as Rakesh Sharma Vs. State of Rajasthan, vide order dtd. 24/9/2020, the Hon'ble Court observed that the rights of the applicant and other similarly situated persons are protected by the operative portion of the judgment dtd. 9/11/2016, which has attained finality.

(3.) It is contended by the petitioner that JDA is liable to make allotment of plot in Prithviraj Nagar Scheme (Gokul Nagar Residency) to the applicant in light of specific direction of judgment dtd. 5/7/2013 passed in S.B. Civil Writ Petition No.2740/2006 titled as Sugan Singh Vs State of Rajasthan, however, despite submitting several representations before the officials of the Authority, no order was passed, thus, the respondents' official have willfully violated the order, therefore, they may be directed to carry out the directions of judgment dtd. 5/7/2013.