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Judgment
Petitioner seeks initiation of contempt against respondents for willfully disobeying the specific directions passed by learned Coordinate Bench of this Court on 15.12.2024 in W.P.(Crl.) 2755/2023. While disposing of the above said petition, the following directions were given:-
“4.In view of the above, directions are passed to the respondents to provide police protection to enable the petitioner to carry out necessary repairs, whitewash and cleaning of the school premises, installation of the cameras, putting the school board back in its place and removing the public dustbins from the school premises.”
Learned counsel for the petitioner submits that despite the fact that the authorized representative of the school had visited the police station on multiple occasions, nothing has been done.
Learned counsel for respondents appears on advance notice along with Inspector Anjani Kumar Singh, Additional SHO. He submits that there is no intention to disobey the order but it is only for the reason that they were not apprised about any time-schedule for the above said actions that nothing could be done in the matter.
During course of the arguments, learned counsel for the respondents submitted that let the authorized representative of the petitioner visit Police Station Chanakyapuri and meet SHO/Additional SHO tomorrow and it is assured that needful would be done without any further delay in the matter. He, however, submits that because of the coming election, they may be permitted to provide the requisite assistance to the petitioner after 05.02.2025.
Such statement/assurance is taken on record.
Let authorized representative of the petitioner, accordingly, visit Police Station Chanakyapuri tomorrow i.e. 31.01.2025 at 5:00 pm to work out further modalities and action-plan in this regard.
In view of the above assurance, the present contempt petition is disposed of.
However, at the same time, liberty is granted to the petitioner to revive the petition by moving appropriate application in case needful is not done by the respondents, despite the above said assurance.