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Judgment
Harkesh Manuja, J
[1]By way of present petition filed under Section 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, prayer has been made for initiation of contempt proceedings against the respondents on account of alleged willful non-compliance of interim order dated 12.02.2024 (Annexure P-1) passed by this Court in CWP No. 3042 of 2024
[2] Learned counsel for the respondents, on instructions, submits that the appropriate proceedings in terms of The Punjab Village Common Lands (Regulation) Act, 1961, shall be carried in accordance with the order dated 23.08.2024 (Annexure R-1) passed by the Deputy Commissioner, Panipat and the needful shall be done within a period of two weeks from today.
[3] In view of the aforesaid stand / undertaking, learned counsel for the petitioners does not press the present petition any further.
[4] Disposed off as not pressed.
[5] However, in case the needful is not done within the afore-stated period, as per undertaking, the petitioners would be at liberty to seek revival of the present contempt petition and in that eventuality, the erring / concerned officer(s) would be liable to pay additional sum of Rs.1,00,000/-as costs from his/her own pocket in favour of the petitioners towards litigation expenses, immediately, i.e. on the first date of listing of revival application.
[6] Rule stands discharged.