01Facts
The 48 petitioners instituted contempt proceedings against the Collector, Bilaspur, and the General Manager, NTPC Limited, Sipat, before the High Court of Chhattisgarh in CONT No. 1240 of 2026.
¶ 1At the hearing, counsel for the petitioners submitted that the petition was defective and sought permission to withdraw it with liberty to file a fresh petition.
¶ 102Issues
i.1. Whether the petitioners should be permitted to withdraw the defective contempt petition with liberty to file a fresh petition.
¶ 1ii.2. Whether the present contempt petition should consequently be dismissed as withdrawn.
¶ 203Law Applied
The Court applied the procedural principle that a petitioner may be permitted to withdraw a defective proceeding with liberty to institute a fresh proceeding, subject to the Court’s discretion.
¶ 1–2No specific statutory provision, precedent, or substantive legal rule was cited in the order.
¶ 1–204Reasoning
The petitioners’ counsel expressly represented that the contempt petition was defective and requested withdrawal with liberty to pursue a fresh petition.
¶ 1–2The Court accepted this procedural request and found it appropriate to terminate the existing proceeding while preserving the petitioners’ liberty to file a fresh one. The Court therefore did not examine the merits of the alleged contempt or adjudicate the underlying dispute.
¶ 1–205Holding
The High Court permitted withdrawal of the contempt petition and dismissed CONT No. 1240 of 2026 as withdrawn.
¶ 2The petitioners were granted liberty to file a fresh petition.
¶ 2Original Court PDF
MEGHNATH VASTRAKARvsSANJAY AGRAWAL COLLECTOR
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