RAVINDER GULLA Vs. RAJKUMAR GOUD

JUDGEMENT

(1.) This Contempt Case is filed to punish the respondent for willful disobedience of the order dt.24-04-2018 in I.A.No.2 of 2018 in W.P.W.No.12294 of 2018.

(2.) The said order was passed directing the respondent in the Contempt Case to stop forthwith the construction being made by respondent Nos.4 to 10 in the Writ Petition since the said construction was allowed to have been made without leaving mandatory set backs prescribed under G.O.Ms.No.168 dt.07-04-2012.

(3.) According to the counter filed by respondent, he received the copy of the order passed by this Court on 02-05-2018. Yet he waited till 14-05-2018 to issue show cause notice to the unofficial respondent Nos.4 to 10 in the Writ Petition. Why he waited for the next 12 days is not explained.