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Judgment
Sandeep Sharma, J
By way of present Contempt Petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondent for having intentionally and deliberately disobeyed the judgment dated 20.11.2019, passed by this Court in CWP No.2849 of 2019, titled as Megh Singh Thakur versus State of Himachal Pradesh and others, whereby this Court disposed of the petition with a direction to respondent No.3 to examine the matter within a period of four weeks vis-a-vis the feasibility of initial functioning of the PHC as per inspection report at Annexure P-5 till the time a building/land is made available on permanent basis. Since despite there being specific direction to do the needful within a period of four weeks, respondents have failed to do the needful in terms of the judgment passed by this Court, petitioner has approached this Court in the instant proceedings.
Mr. Ajay Vaidya, learned Senior Additional Advocate General while accepting notice on behalf of the respondent states that though he has every reason to believe and presume that by now aforesaid judgment alleged to have been violated, must have been complied with, but if not, same would be complied with within a period of two weeks from today.
Consequently, in view of the fair statement made by learned Senior Additional Advocate General, this Court sees no reason to keep the present petition alive and as such, same is accordingly disposed of with the direction to the respondent to do the needful within a period of two weeks, if not already done, failing which, he would further aggravate the contempt. Petitioner is at liberty to get the present proceedings revived in case aforesaid judgment is not complied with, so that appropriate action, in accordance with law is taken against erring official. Notices issued to the respondent is hereby discharged accordingly.