Ram Lakhan Singh And Another vs Ram Vilas Yadav Deputy Director ...
2013 Latest Caselaw 3682 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1400 of 2013
 

 
Applicant :- Ram Lakhan Singh And Another
 
Opposite Party :- Ram Vilas Yadav Deputy Director (Administration) & Another
 
Counsel for Applicant :- Sapana Verma
 
Hon'ble Ajai Lamba,J. 

Learned counsel for the petitioner contends that the representation of the petitioner moved on 12.2.2013 was required to be decided within a period of one month of receipt of certified copy of judgment dated 10.1.2013 rendered in Writ Petition No.104 (SS) of 2013. Needful has not been done, which indicates willful disobedience of the order passed by this Court.

Sri N.C. Mehrotra, Advocate, who is Standing Counsel for Mandi Parishad, accepts notice on behalf of the respondent no.1 and undertakes to file counter affidavit/affidavit of compliance on or before 19.8.2013.

List on 19.8.2013.

In case, the order has not been complied, the needful be done positively before the next date of listing, or else the respondent would be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated.

It is further made clear that in case counter affidavit needful is not filed, costs amounting to Rs.5000/- (Five thousand only) shall be imposed, to be recovered from the officer/official, who is found responsible for causing delay in the proceedings.

Order Date :- 4.7.2013

A.Nigam