- (1.) The judgment and order dated 18.11.2013, and the order dated 16.4.2014, do not contain any positive directions to rehabilitate the applicants. The authorities summoned by the Court cannot be charged or punished for contempt, unless there are any positive directions of the Court, which have not been complied with. The Court had only interpreted the letter dated 26.12.2013 of the Jaipur Development Authority, Jaipur, from which it was found that the JDA is inclined to act on the issue of rehabilitation of the applicants, in accordance with law. The Court did not issue any positive directions for rehabilitation. We do not find that this contempt petition is maintainable for the alleged non compliance of the order, which simply interprets a letter of the JDA dated 26.12.2013 and direct the authorities to act in accordance with law. In case the petitioners have any grievance with regard to delay in rehabilitation, they are be at liberty to file the writ petition to seek directions, subject to their rights, which they may establish in the Court.
(2.) We do not find any good ground to continue the contempt proceedings to remain pending in this case, any further. The contempt petition is dismissed. The notices issued to the respondents are consequently discharged.;