SMT. PHILISITA LYNGDOH Vs. LT. COL. RAJEEV MALHOTRA AND ANR

JUDGEMENT

(1.) In this contempt petition, the petitioner of WP(C) No. 260 of 2015 has alleged that the respondents have not carried out adequate compliance of, and have willfully and deliberately disobeyed, the order dated 02.11.2015, as passed by this Court in the said writ petition. The referred order dated 02.11.2015, in its entirety, reads as under: -

(2.) The petitioner has alleged that after the order aforesaid, the officers concerned visited the site only once and took some measurements, but she was neither informed as to what was being carried out nor any report was supplied to her. It is submitted that inaction of the respondents, where they have failed to resolve the issue by appropriate proceedings is in gross violation of the directions of this Court.

(3.) Per contra, it is asserted on behalf of the respondents that in compliance of the order aforesaid, a joint inspection with the petitioner was carried out on 17.12.2015 by a team of officials/consultants of NHAI, contractor engaged by NHAI and the Land Record Officers from the Office of the Deputy Commissioner, Nongpoh; and, the 'right of way was marked in the presence of the petitioner'. It is submitted that in the given circumstances, where the respondents have carried out the requisite compliance and have not committed any willful disobedience, this petition deserves to be dismissed.