Muslim Tana Committee Through Its ... vs Iqbal Ahmd And 9 Others
2021 Latest Caselaw 10396 ALL

Citation : 2021 Latest Caselaw 10396 ALL
Judgement Date : 16 August, 2021

Allahabad High Court

Muslim Tana Committee Through Its ... vs Iqbal Ahmd And 9 Others on 16 August, 2021

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3168 of 2021
 

 
Applicant :- Muslim Tana Committee Through Its Manager Abu Rafi Azmi
 
Opposite Party :- Iqbal Ahmd And 9 Others
 
Counsel for Applicant :- Shailendra Sharma
 

 
Hon'ble Prakash Padia,J.

Applicant has preferred the present petition for non compliance of the judgment and order dated 20.09.2013 passed in Writ B No. 45585 of 2013 (Muslim Tana Committee, Mohalla Jamalpura, Mauza Sarai Lakhansi Vs. Board of Revenue, U.P. Lucknow and 13 Others).

Today when the matter was taken up, it is informed that affidavits have already been exchanged between the parties.

In the circumstances, learned counsel for the applicant is directed to move application before the Writ Court. If such application is filed, the Writ Court is requested to pass appropriate order in the pending writ petition expeditiously.

In view of the same, present petition is disposed of.

Order Date :- 16.8.2021

Swati