SWAPNIL ROHIT WAYKAR Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-1-135
HIGH COURT OF BOMBAY
Decided on January 25,2022

Swapnil Rohit Waykar Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.)By this Contempt Petition, the Petitioner seeks an action against the Respondent Nos. 2, 3 and 6 under the provisions of Contempt of Courts Act, 1971 for alleged willful and deliberate breach of the Order dtd. 17/1/2020 passed by the Division Bench of this Court in Contempt Petition No. 284 of 2019 vide Order dtd. 12/3/2018 passed in Writ Petition No. 2824 of 2018.
(2.)Pursuant to the Orders passed by this Court, the Respondent Nos.1 and 6 have filed Affidavit-in-Reply stating that the Petitioner is a project affected person and is entitled for alternate land in the benefited zone. Vide a letter dtd. 17/1/2022 issued by the Respondent No.1, the details of the plots which are available for allotment to the Petitioner is provided. The Respondent No.1 accordingly addressed the letter to the Petitioner on 17/1/2022 calling for their consent for allotment of the land to the Petitioner in Gunjawani Project. In the said letter, the Respondent No.1 has given details of 9 plots out of which the Petitioner can select any for the purpose of allotment within two days from the date of receipt of the said letter.
(3.)In view thereof, as the impugned Order has already been complied with by the Respondents, we do not propose to take any action under the provisions of the Contempt of Courts Act, 1971 against the Respondents.


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