- (1.) This Court vide judgment dated 11.12.2008 in CWP No.1469 of 2008 has passed following order: - "13. As a sequel to the above discussion, both the petitions are disposed of with the following directions:- (i) Within a period of one month from the date of receipt of a certified copy of this order, respondent Nos. 1 and 2 shall re-allot Plot No. 190, Sector 29, Part-II, Panipat, measuring 2100 square meters to the petitioner (in CWP No. 971 of 2008) and Plot No. 239, Sector 29, Part-II, Panipat, measuring 5000 square meters, to the other petitioner (in CWP No. 1469 of 2008) at the current rates as approved by the respondents. We make it clear that the petitioners would not be permitted to ask for plot of a bigger size irrespective of the recommendation made by the Board; (ii) Letter of demand issued by respondent Nos. 1 and 2 shall clearly mention the cost of the plot, area of the plot and other usual terms and conditions; (iii) The petitioners shall pay 50% of the total price in lumpsum within a period of two months from the date of receipt of demand raised by respondent Nos. 1 and 2; (iv) The Regular Letter of Allotment shall be issued on deposit of 50% price of the plot price in lump-sum by the petitioners. The needful shall be done within a period of one month from the date of deposit, subject to further condition to make payment of balance amount as per usual terms and conditions of respondent Nos. 1 and 2. (v) If the petitioners fail to deposit the 50% of the price in lump-sum as per the demand raised by respondent Nos. 1 and 2 within the stipulated period then the writ petitions shall be deemed to be dismissed without entertaining any further correspondence in that regard."
(2.) Present Contempt Petition was filed for non-compliance of the order dated 11.12.2008. During the pendency of the Contempt Petition, this Court was informed that judgment of this Court dated 11.12.2008 has been challenged before Hon'ble Apex Court in SLPs. On the basis of statement, this Court has adjourned the Contempt Petition sine die awaiting the decision in the SLPs. Now it has come on the record that SLPs filed by the respondents herein have been dismissed on 15.4.2011.
(3.) Present petition is disposed of with the direction to the respondents to ensure the compliance of order passed by this Court dated 11.12.2008 as confirmed by Hon'ble Apex Court vide order dated 15.4.2011 within three weeks positively from today, failing which petitioner shall be entitled to get this petition revived.;