Kadeem And Others vs Sri Harinam, S.D.M. Kaiserganj, ...
2013 Latest Caselaw 2540 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1189 of 2013
 

 
Petitioner :- Kadeem And Others
 
Respondent :- Sri Harinam, S.D.M. Kaiserganj, Distt.Bahraich
 
Petitioner Counsel :- Devki Nandan Srivastava
 

 
Hon'ble Ajai Lamba,J.

This petition has been filed with a plea that order of this court dated  14.2.2013 rendered in Writ Petition No.1177 of 2013(MB), Kadeem and others v. State of U.P. 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:

"As the grievance of petitioners by way of complaint against indulgence of fair price shop owner in black marketing, and not providing ration to the Cardholders, has not yet been inquired into by the District Magistrate, we dispose of this writ petition with direction to the authority (respondent no. 3) to hold enquiry and pass appropriate orders within two weeks from the date of receiving a copy of this order.

Writ petition is, thus, disposed of."

Issue notice to the respondent to show-cause as to why he be not proceeded against for committing contempt of Court, for 04.7.2013.

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 04.7.2012.

Order Date :- 22.5.2013

A.Nigam