Ram Karan And Another vs Bhagwat Prasad
2013 Latest Caselaw 3599 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 802 of 2013
 

 
Applicant :- Ram Karan And Another
 
Opposite Party :- Bhagwat Prasad
 
Counsel for Applicant :- Saima Khan
 
Counsel for Opposite Party :- S.C.Kashish
 
Hon'ble Ajai Lamba,J. 

Counter affidavit filed in Court is taken on record.

It has been pleaded that contempt of this court's order has been committed by the respondent by way of disturbing status quo.

This Court vide order dated 06.11.2006 in Writ Petition No.997 (Cons.) of 2006 directed maintenance of status quo, as it existed then. Petition is still pending adjudication.

On 24.3.2013 the respondent disturbed the status quo and and destroyed the crop of the petitioner in the fields, whereupon an application was given to the superintendent of Police, Gonda, on that very date i.e. 24.3.2013.

The Superintendent of Police, Gonda is directed to hold an enquiry as to whether any such incident took place or not and whether the respondent has attempted or has disturbed possession/status quo, as it existed earlier. The Superintendent of Police, Gonda shall be at liberty to take the assistance of the Revenue Officers/Consolidation Authorities in the matter.

Let a report be filed in Court on or before 19.8.2013.

Order Date :- 3.7.2013

A.Nigam