Ram Deo Singh vs N. Ravindra Mukhya, Van ...
2021 Latest Caselaw 2971 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 989 of 2021
 

 
Applicant :- Ram Deo Singh
 
Opposite Party :- N. Ravindra Mukhya, Van Sanrakshak ( Vardhnik) Vindhya Kshetra
 
Counsel for Applicant :- Krishna Pratap Singh Kaushik
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicants.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 4.3.2020 passed by this Court in Writ Petition No. 55421 of 2011, wherein this Court has observed as under :-

"The writ petition is allowed. The impugned order dated 26 February 2011 is hereby quashed. The matter shall in consequence stand remitted to the respondent no.2 for taking a decision afresh in light of the observations made hereinabove."

It is stated that in spite of service upon the opposite party, no order has yet been passed.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 4.3.2020 passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months further time to comply with the order dated 4.3.2020 passed by this Court in Writ Petition No. 55421 of 2011.

The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.

In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 23.2.2021

Lalit Shukla