Smt. Usha Srivastava vs T.P. Chowdhary, Dy. Dir. Of ...
2015 Latest Caselaw 2957 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1741 of 2015
 

 
Applicant :- Smt. Usha Srivastava
 
Opposite Party :- T.P. Chowdhary, Dy. Dir. Of Agriculture Faizabad & Another
 
Counsel for Applicant :- Avnish Kumar Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

Affidavit of compliance has been filed by the opposite party no.1 stating therein that in compliance  of the order dated 19.5.2015 passed in Writ Petition No. 501(SB) of 2015, the answering respondent vide letter dated 25.7.2015 and 28.7.2015 had apprised the office of the Director of Agriculture, Lucknow,  that Deputy Director of Agriculture, Ambedkar Nagar is appropriate authority to take any decision in the matter of the  petitioner. In turn, the Director, Agriculture has directed the Deputy Director, Agriculture,Ambedkar Nagar to make compliance of order dated 19.5.2015 by giving top priority.

Learned Standing Counsel submits that as the order of the writ court is to be complied with by the Dy.Director, Agriculture, Ambedkar Nagar, who is the authority competent,  the answering respondent  has  no role to play and  as such notice issued against him is liable to be discharged.

Accordingly, the notice issued to the contemnor- respondent no.1 is hereby discharged. 

Learned Standing Counsel is directed to seek instructions from the Dy.Director,Agriculture Ambedkar Nagar, as to what steps have been taken by him in compliance of the letters issued by the Directorate of Agriculture dated 21.8.2015 and 8.9.2015.

List this case on 3.11.2015.

Order Date :- 6.10.2015

MH/-