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Judgment
The writ petition filed by the petitioner was disposed of after recording his own statement with the permission to make representation within the time bound framework & be decided by the authority and taking note of the satisfaction of the petitioner's counsel, the writ petition was decided vide order dt.01.06.2016 with direction to the petitioners to make representation & to be decided by the authority after assigning due reasons.
In compliance of order of the court, the representation dt.08.06.2016 (Annex.4) has been made by the petitioner addressed to the Commissioner, Municipal Corporation, Jaipur.
A bare perusal of the representation dt.08.06.2016 goes to show that it is completely evasive and does not reveal the bare facts and there is no cogent evidence on record and what is contended by the petitioner and to be examined/considered by the authority is completely missing and if this court calls upon the respondents for non-compliance of order of the court or its deliberate defiance because of order not being passed on the representation submitted by the petitioner (Annex.4), it will not be advisable to proceed in the contempt petition. However, this court is not satisfied that any contempt has been committed because of the alleged non-compliance of order of the court, as prayed, on the representation submitted by the petitioner (Annex.4).
The instant contempt petition accordingly stands dismissed.
However, the petitioner is directed to make a self-contained representation to the Chief Executive Officer, Municipal Corporation, Jaipur, in compliance of order of the court dt.01.06.2016 and if such a representation is made it is expected from the authority to decide the same keeping in view the directions of the court.