Kanti Kumar And Another vs Anita Yadav, Sub Divisional ...
2021 Latest Caselaw 7154 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2158 of 2021
 

 
Applicant :- Kanti Kumar And Another
 
Opposite Party :- Anita Yadav, Sub Divisional Officer
 
Counsel for Applicant :- Ram Bahadur Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 08.01.2021 passed by this Court in Writ-C No. 26821 of 2020 (Kanti Kumar And Another vs. State of U.P. and others).

From the record, it appears that the applicants before this Court filed a writ petition seeking direction for the respondents to remove the unauthorized possession over the land in question and demarcate the land of the petitioner. This Court on 08.01.2021 directed the opposite party to decide the matter within a period of four months. Copy of the representation alongwith order of Writ Court was served upon the opposite party on 23.01.2021. Copy of the postal receipt has been brought on record as annexure No. 2 to the affidavit to the application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 08.01.2021 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 08.01.2021 passed by this Court in Writ-C No. 26821 of 2020 from the date of production of a self verified copy of this order.

The applicants 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 applicants 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 applicants 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 applicants to approach this court again.

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

Order Date :- 6.7.2021

Shekhar