Rakesh And 2 Others vs Sri Narendra Kumar Singh, ...
2014 Latest Caselaw 8060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5965 of 2014
 

 
Applicant :- Rakesh And 2 Others
 
Opposite Party :- Sri Narendra Kumar Singh, Collector/D.M. Chandauli And Anr.
 
Counsel for Applicant :- Anoop Trivedi,Ramesh Kumar Mishra
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for applicants.

The grievance of the applicants is that the opposite party-contemnor has willfully and deliberately flouted the order of the Writ Court dated 6.8.2014 passed in  Writ C No. 40537 of 2014, copy of which order has been filed as annexure-1 to the affidavit accompanying this application whereby the writ Court had directed the parties to maintain status quo with regard to the suit property.

It is contended that the aforesaid order was duly served upon the respondent no. 2 as is evident from Annexure-6 to the contempt petition which also contains the order of the C.D.O. dated 13.8.2014. It is contended that opposite party no. 2 is illegally interfering to the possession of the petitioner.

Let a copy of this contempt petitioner be served on Addl.Chief Standing Counsel  durig course of the day , who may seek instruction within three weeks.

List thereafter.

Order Date :- 5.11.2014

M.A.A.