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Judgment
The writ petition was disposed of on 07.05.2012 and
the only direction issued to the Collector was with regard to
allotment of land to the petitioner in accordance to the policy of the
State Government.
A show cause has been filed and the State Government
has indicated that the claim of the petitioner has been rejected. Even
though by filing a rejoinder, the petitioner has stated that the claim
has been improperly rejected and proper consideration has not been
made, but considering the fact that the only direction issued was to
consider and take a decision and once a decision is taken, after such
consideration, this Court cannot now go into various aspects of the
matter as detailed in the rejoinder and grant any benefit to the
petitioner. In case, the petitioner has any grievance with regard to
the manner in which the consideration has been made and the claim
has been rejected, it gives a fresh cause of action to the petitioner,
but not a case for initiating action for contempt as the only direction
issued by this Court to the Collector to consider and take a decision.
That being so, granting liberty to the petitioner to
challenge the said order afresh, the application stands disposed of.