SUMA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of the order dtd. 24/4/2023 passed in W.P.(C) No.1165 of 2023.

(2.) A show cause affidavit has been filed on behalf of the opposite party no.4 on 23/1/2024, annexing copy of letter no.85 dtd. 4/7/2023 issued to the petitioner, whereby she has been informed that certified list of acquired lands available in his office does not contain her name and hence no payment of compensation can be made to her.

(3.) It is, thus, submitted that the opposite party no.4 has complied the aforesaid order passed by this Court.