Kaushlendra Kumar vs Sri Kanchan Ram Up Ziladhikari ...
2013 Latest Caselaw 2475 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1187 of 2013
 

 
Petitioner :- Kaushlendra Kumar
 
Respondent :- Sri Kanchan Ram Up Ziladhikari Tehsil Milkipur Distt.Faizaba
 
Petitioner Counsel :- R.S. Dwivedi,Girish Kumar Tiwari
 

 
Hon'ble Ajai Lamba,J.

This petition has been filed with a plea that order of this court dated 22.9.2011 rendered in  Writ Petition No.5748(MB) of 2011, Kaushlendra Kumar v. U.P. Zila Adhikari, Milkipur, Faizabad & ors. has been violated. Respondent has not complied with the order in its letter and spirit, intentionally. Accordingly, the respondent has committed contempt of Court, as defined under Section 2(b) of the Contempt of Courts Act 1971.

Operative part of the order, noted above, reads as under:

"In this view of the matter, with the consent of parties' counsel and without entering into the merits of the case, the writ petition is disposed of finally with the direction that the opposite party no. 1 shall consider and decide the case No. 47 (Kaushlendra Kumar & Others Vs. Ram Pratap & Others), expeditiously, say within a period of six months from the date a certified copy of this order is produced before him.

With the aforesaid direction, the writ petition is disposed of finally."

Issue notice to the respondent to show-cause as to why he be not proceeded against for committing contempt of Court, for 03.7.2013.

The respondent is directed to furnish explanation as to under what circumstances the order passed by this court has not been complied with, and why contempt proceedings be not initiated.

At this stage, Sri Lalit Shukla, Advocate has put in appearance on behalf of the respondent.

Copy of the petition has been given to him in the court, who has received the same on behalf of the respondent.

List on 03.7.2013

Order Date :- 21.5.2013/A.Nigam