Ram Kishor Jain vs Sri Ved Prakash Gupta, Director ...
2013 Latest Caselaw 3487 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1383 of 2013
 

 
Applicant :- Ram Kishor Jain
 
Opposite Party :- Sri Ved Prakash Gupta, Director General, Family Welfare, Lko
 
Counsel for Applicant :- Ravindra Kumar Dwivedi
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that vide order dated 10.4.2013 rendered in Writ Petition No.1173(SS) of 2013, representation was required to be decided within a period of six weeks by the respondent.

The representation was made on 16.4.2013.  Till date, no decision on the representation has been taken/communicated to the petitioner.

Issue notice to the respondent.

Notice has been accepted by Sri Lalit Shukla, learned Government Advocate.

In case the representation has not been decided till date, needful will be done on or before 29.7.2013.

If the needful is not done by the said date, the respondent is directed to show cause as to why proceedings under the Contempt of Courts' Act 1971 be not initiated against him. Respondent is directed to file counter affidavit on or before the next date of listing.

List on 30.7.2013.

Order Date :- 2.7.2013

A.Nigam