Mohammad Sajid vs Sarvesh Kumar Gaur, Tehsildar
2021 Latest Caselaw 10395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4870 of 2020
 

 
Applicant :- Mohammad Sajid
 
Opposite Party :- Sarvesh Kumar Gaur, Tehsildar
 
Counsel for Applicant :- Atul Kumar Yadav,Mahesh Kumar
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant and learned Standing Counsel.

The applicant has preferred the present contempt petition for non-compliance of the judgment and order dated 04.02.2021 passed in Public Interest Litigation (PIL) No. 198 of 2020 (Mohammad Sajid Vs. State of U.P. and 5 Others).

Today when the matter was taken up an affidavit of compliance has been filed by opposite party in paragraph 3 and 4 of the aforesaid affidavit, it is stated that much prior to the order dated 04.02.2020 passed in the aforesaid PIL, a case under Section 67 of the U.P. Revenue Code has already been initiated against the encroacher vide Case No. 01578 of 2019, in the aforesaid case an order of eviction and payment of compensation has been passed on 16.02.2021. It is further stated that against the aforesaid order an appeal under Section 67(5) of the U.P. Revenue Code which is still pending.

In this view of the matter, it is argued by learned counsel for applicant that order passed by Writ Court has been complied with, no further orders are required to be passed in the present contempt application.

The present contempt application is dismissed having become infructuous.

Order Date :- 16.8.2021

Ujjawal