Prem Chandra vs Abhimanyu Singh , Executive ...
2021 Latest Caselaw 7157 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1642 of 2021
 

 
Applicant :- Prem Chandra
 
Opposite Party :- Abhimanyu Singh , Executive Officer
 
Counsel for Applicant :- Brajesh Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 15.10.2020 passed by this Court in Writ -A No.8605 of 2020 (Prem Chandra vs. State of U.P. and 4 others).

It is contended that order dated 15.10.2020 of the writ Court has not been complied with wherein a direction was given for considering and deciding the representation of the applicant within four months. The said order was communicated to the opposite party through registered post on 27.10.2020. Copy of the postal receipt has been brought on record as Annexure No.8 to the affidavit to the contempt application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 15.10.2020 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 15.10.2020 passed by this Court in Writ-A No. 8605 of 2020 from the date of production of a self verified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party 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 party 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 :- 6.7.2021

Kushal