Fajju And 41 Others vs Sri Ravi Shankar Singh, Sub ...
2021 Latest Caselaw 7174 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1688 of 2021
 

 
Applicant :- Fajju And 41 Others
 
Opposite Party :- Sri Ravi Shankar Singh, Sub Divisional Officer
 
Counsel for Applicant :- Bhupendra Pal Singh,Satyawati
 

 
Hon'ble Rohit Ranjan Agarwal,J. 

Heard Sri Bhupendra Pal Singh, learned counsel for the applicants 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 18.01.2019 passed by this Court in Writ -C No.391 of 2019 (Fajju and 54 others vs. State of U.P. and 8 others).

It is contended that vide order dated 18.01.2019, this Court directed the opposite party to look into the question of approval within a period of one month. Learned counsel for the applicants submitted that in paragraph no.8 of the affidavit to the application, it stated that that the application along with order was entered in the receiving Register of S.D.M. at Serial No.211 on 01.02.2021, but the said order has not been complied with till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 18.01.2019 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 18.01.2019 passed by this Court in Writ-C No.391 of 2019 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