Kalawati vs Shailendra Pratap Singh Deputy ...
2017 Latest Caselaw 1725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 
Case :- CONTEMPT No. - 1152 of 2017
 
Applicant :- Kalawati
 
Opposite Party :- Shailendra Pratap Singh Deputy Collector Sarojini Nagar &Ors
 
Counsel for Applicant :- Vijay Kumar Pandey
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and perused the record.

By the present contempt petition, the petitioner has sought compliance of order dated 28.02.2017 and order dated 07.03.2017 passed in Writ Petition No.4457 (M/B) of 2017.  Both the said orders are interim order. The said writ petition was filed for issuing mandamus to the respondents to comply the order dated 08.11.2016. The said writ petition was dismissed by order dated 08.05.2017, hence, both the orders merged into final order passed in the writ petition. Therefore, no compliance of the said interim order can now be sought by the petitioner. Thereafter, petitioner has prayed that respondents are also violating order dated  08.11.2016 passed by the Deputy Collector.  Order dated 08.05.2017 itself note that appeal is pending against order dated 08.11.2016 before the Divisional Commissioner. Hence till the said order is under appeal, the appropriate course of remedy is available with the petitioner to get her appeal finally decided.

In view of above, the contempt petition is dismissed.

Order Date :- 15.6.2017

Suresh/

(Vivek Chaudhary, J.)