Sarvesh Kumar vs Sri Udai Veer Singh. Dir., ...
2015 Latest Caselaw 3000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 702 of 2015
 

 
Applicant :- Sarvesh Kumar
 
Opposite Party :- Sri Udai Veer Singh. Dir., Panchayat Raj Lucknow And Ors.
 
Counsel for Applicant :- Ajay Pratap Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Rejoinder Affidavits filed by the petitioners are taken on record.

An application for impleadment has been filed for impleading Sri Abhai Kumar Shahi, District Panchayat Raj Officer, District Barabanki as one of the respondents in the instant contempt petition.

Counsel for the applicant submits that when the said person took charge he gave a representation together with the copy of the order passed by the writ court for compliance on 17.8.2015 but till date no positive action has been taken for complying the order.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps within a week.

On doing so, let notice be issued to the newly impleaded respondent no.4. returnable at an early.

Registry shall take immediate steps.

Application for summoning opposite party no.2 will be considered on the next date of listing.

Order Date :- 7.10.2015

MH/-