GANESH RABIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This contempt petition has been filed alleging non-compliance of order dtd. 2/2/2023 passed in W.P.(C) No. 1991 of 2012 in which altogether 16 petitioners were present.

(3.) Learned counsel for the petitioners has submitted that the order passed by this Court has not been complied and in spite of availability of land, the writ petitioners have not been provided the required settlement as per the scheme meant for upliftment of SC/ST/BC and the order passed by this court has not been complied.