Smt. Munni Devi Widow And Another vs Sri Vinod Kumar Pandey,S.D.M.
2021 Latest Caselaw 7309 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2260 of 2021
 
Applicant :- Smt. Munni Devi Widow And Another
 
Opposite Party :- Sri Vinod Kumar Pandey,S.D.M.
 
Counsel for Applicant :- A.C.Tiwari(Ac),Shyam Kishore Tripathi
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri A.C. Tiwari, learned counsel for the applicants.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 11.09.2019 passed by this Court in Writ-C No. 36205 of 2017 (Smt. Munni Devi and another vs. State of U.P. and others).

It is contended that the land of the applicants was not acquired but the adjoining land was acquired for developing residential colony by Allahabad Development Authority. As the development authority was trying to take possession over the land in dispute, applicants have approached this Court through Writ-C No. 36205 of 2017. While disposing of the writ petition on 11.09.2019, the applicants were directed to file a comprehensive representation appending all the documents before the opposite party who shall pass reasoned order within two months. According to the applicants, the copy of the order alongwith representation was served upon the opposite party on 09.10.2019 and 11.11.2019 but till date the order of Writ Court has not been complied with.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 11.09.2019 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 11.09.2019 passed by this Court in Writ-C No. 36205 of 2017 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 :- 8.7.2021/Shekhar