Brij Mala Devi vs Ashwani Kumar,Tehsildar
2021 Latest Caselaw 7246 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2232 of 2021
 

 
Applicant :- Brij Mala Devi
 
Opposite Party :- Ashwani Kumar,Tehsildar
 
Counsel for Applicant :- Prakash Sharma
 

 
Hon'ble Rohit Ranjan Agarwal,J. 

Heard Sri Prakash Sharma, 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 17.02.2020 passed by this Court in Writ-C No.5691of 2020 (Brij Mala Devi vs. State of U.P. and 2 others).

It is contended that vide order dated 17.02.2020, this Court directed the opposite party to conclude the proceedings under Section 34 of the U.P. Revenue Code, 2006 within a period of three months. The said order was communicated to the opposite party through registered post on 13.03.2020, 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 17.02.2020 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 17.02.2020 passed by this Court in Writ-C No.5691 of 2020 from the date of production of a self verified copy of this order.

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 :- 7.7.2021

SK Goswami