ANUP KUMAR CHATTERJEERAJENDRA DAVE Vs. STATE OF JHARKHAND AND MR. JAGDISH YADAVSTATE OF JHARKHAND AND MRS. SUMAN PATHAK, THE CIRCLE OFFICER, TOWN ANCHAL, RANCHI SADAR, RANCHI

JUDGEMENT

(1.) IT is submitted on behalf of the petitioner that though the concerned respondents have passed orders in pursuant to the order in question dated 12.5.2008, but such order has been passed after a long delay and the same has been communicated to the petitioner only through show -cause filed in this case. On the other hand, counsel for the Jamshedpur Notified Area Committee pointed out that though the order was to be passed preferably within four weeks from the order dated 12.5.2008, but after giving several opportunities of hearing to the petitioner, the order could be passed only on 31.12.2008. He referred to the show -cause and the annexures annexed therewith.

(2.) IN my opinion, no grounds are made out for proceeding against the opposite parties for disobedience of the order of this Court.

(3.) ACCORDING to the petitioner, the Circle Officer, Town Anchal, Ranchi has disobeyed the order of this Court dated 1.9.2010 passed in W.P.(C) No. 3202 of 2010 inasmuch as, he has passed similar order which was passed by him earlier and which was challenged in the said writ petition.