Mishri Lal vs Sri A.K.Jaiswal Engineer ...
2012 Latest Caselaw 392 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 900 of 2012
 

 
Petitioner :- Mishri Lal
 
Respondent :- Sri A.K.Jaiswal Engineer Electricity Transmission Divisionii
 
Petitioner Counsel :- Prahlad Maurya,Satyam Maurya
 

 
Hon'ble Dr. Satish Chandra,J.

Sri Prahlad Maurya, learned counsel for the petitioner, submits that vide order dated 16.01.2012 passed in writ petition No. 453(M/B) of 2012, this court has given a direction to the opposite party, i.e., Executive Engineer concerned to look into the matter and take a decision in accordance with law by passing a speaking and reasoned order within a period of two months.

Learned counsel further submits that the certified copy along with the representation was given to the opposite party on 30.01.2012.

In view of above, the opposite party is directed to decide the representation  of the petitioner  as per direction given by this Court within a period of two weeks, failing which, he will have to appear in person before this Court  on the next date of listing to explain as to why the contempt proceedings may not be initiated against him.

In the meantime, learned standing Counsel will also seek instruction in the matter.

In addition, learned counsel for the petitioner shall also inform the opposite party about this order, in writing, within a period of one week.

List on 08.05.2012.

Order Date :- 17.4.2012

Nitesh