Heera Lal vs Sri Surendra Bahadur ...
2021 Latest Caselaw 7166 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1680 of 2021
 

 
Applicant :- Heera Lal
 
Opposite Party :- Sri Surendra Bahadur Singh,S.D.M.
 
Counsel for Applicant :- Suresh Kumar Yadav,Deepak Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J. 

Heard Sri Deepak Singh, learned counsel for the applicant through Video Conferencing.

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 18.12.2019 passed by this Court in Writ -C No.42057 of 2019 (Heera Lal vs. State of U.P. and 2 others).

It is contended that vide order dated 18.12.2019, this Court directed the opposite party to conclude the proceedings pending before him within a period of three months. The said order was communicated to the opposite party through registered post on 29.01.2020, but the said direction has not been complied with by the opposite party till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 18.12.2019 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 18.12.2019 passed by this Court in Writ-C No.42057 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

SK Goswami