JARIPATE RAMESH Vs. SYED YASIN QUERESHI

JUDGEMENT

(1.) It is a case where the contempt case is filed alleging violation of the orders of this Court dtd. 24/8/2020 in W.P.No.13580 of 2020.

(2.) Petitioner's vehicle transporting Jaggery was seized alleging that the petitioner is transporting Jaggery for manufacture of illicit liquor. Taking note of the fact that there is no prohibition or Control Order per se prohibiting transportation of Jaggery, which is a common edible item, and the seizure was only on the suspicion that the jaggery would be used in the manufacture of illicit liquor, this Court disposed of the writ petition on 24/8/2020 directing release of the seized vehicle, pending enquiry, and subject to the petitioner furnishing an undertaking that he shall not alienate or create third party rights on the vehicle or alter the physical features of the vehicle.

(3.) Now, in this contempt case, the petitioner is on affidavit before this Court stating that he had approached the authorities on 27/8/2020 with a copy of the order dtd. 24/8/2020 passed by this Court and requested for release of the vehicle. But the respondents did not release the vehicle. The contempt case was filed on 9/10/2020. Papers were served on the learned Government Pleader's Office on 9/10/2020. However, the matter itself came up for hearing only on 12/11/2020 on which date notice was ordered on the respondent-contemnor.