Brijraj Upadhyay vs Ram Jeet Maurya
2013 Latest Caselaw 2391 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1168 of 2013
 

 
Petitioner :- Brijraj Upadhyay
 
Respondent :- Ram Jeet Maurya
 
Petitioner Counsel :- Ravindra Kumar Upadhyay,Kamlesh Kumar
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that under order dated 01.6.2012 passed in W.P. No.3391(MS) of 2012, Brijraj Upadhyay v. State of U.P., the respondent was required to consider and decide the mutation case in accordance with law, within a period of six months from the date of receipt of certified copy of the order.  The operative part of the order reads as under:

"Therefore, the writ petition is disposed of with the direction that opposite party no.2 shall consider and decide the mutation case, in accordance with law, within a period of six months from the date of receipt of a certified copy of this order."

Order was conveyed to the respondent on 20.6.2012.  However, till date needful has not been done.

Issue notice to respondent no.1 through Sri Lalit Shukla, Additional Chief Standing Counsel.  Copy of the contempt petition has been given to Sri Shukla in court.

Respondent is directed to show cause on the next date of listing as to under what circumstances an order passed by this court has been disregarded.

Let affidavit be filed by the respondent.

List after six weeks.

Order Date :- 20.5.2013

A.Nigam