Raju Lodhi vs Smt Meera Devi Adhisashi Adhikari
2021 Latest Caselaw 2977 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1006 of 2021
 

 
Applicant :- Raju Lodhi
 
Opposite Party :- Smt Meera Devi Adhisashi Adhikari
 
Counsel for Applicant :- Sudhir Kumar
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the opposite party for willful disobedience of the judgment and order dated 18.7.2019 passed by this Court in Writ Petition No. 1426 of 2019 and the order dated 1.10.2019 passed in Contempt Application (Civil) No. 6567 of 2019.

It is stated by the learned counsel for the applicant that a copy of the order of Writ Court dated 18.7.2019 was served to the opposite party. When nothing was done, the applicant filed the above noted contempt application. The Contempt Court vide order dated 1.10.2019 has granted more time for compliance of the order of this Court. It is stated that even after the service of the order of contempt court and after expiry of time, no decision has yet been taken by the opposite parties.

Prima facie, a case for punishing the opposite party for willful disobedience of the orders as noted above is made out.

Issue notice to the opposite parties to show cause by appearing in person before the Court as to why charge be not framed for punishing him under Section 12 of Contempt of Courts Act for willful disobedience of the orders as noted above.

This Court is noticing everyday that apparently the officers concerned, who were directed to act as per the order of the Court, are not complying with the orders at the first instance and the aggrieved party is forced to file contempt application and even after granting further time to comply with the order of the writ Court passed in contempt application, the orders not being complied with. Apparently the Officers are becoming habitual and not complying with the orders of this Court at the first instance.

This is a sorry state of affairs and it is expected that the opposite party shall make every effort and shall also issue necessary orders in this regard to the subordinate authorities to strictly comply with the orders at the first instance itself, otherwise the Court will take serious view of the matter.

List on the date mentioned in the notice before the appropriate Bench.

The matter shall not be treated as part heard or tied up to this Bench.

Order Date :- 23.2.2021

Lalit Shukla