Onkar Singh vs Usha Singh, Tehsildar And Another
2021 Latest Caselaw 7339 ALL

Citation : 2021 Latest Caselaw 7339 ALL
Judgement Date : 8 July, 2021

Allahabad High Court

Onkar Singh vs Usha Singh, Tehsildar And Another on 8 July, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2282 of 2021
 
Applicant :- Onkar Singh
 
Opposite Party :- Usha Singh, Tehsildar And Another
 
Counsel for Applicant :- P.K. Upadhyay
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri P.K. Upadhyay, 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 04.02.2021 passed by this Court in Writ Petition No. 25503 of 2020 (Onkar Singh vs. State of U.P. and 7 others).

It is contended that the writ Court while disposing of Writ-C No. 25503 of 2021 had directed the opposite party not. 1 to decide the application of the applicant within two months. Copy of the order was served on 25.02.2021. The copy of the postal receipt has been brought on record as Anneuxre-6 to the writ petition.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 04.02.2021 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 04.02.2021 passed by this Court in Writ Petition No. 25503 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 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 applicant 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 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 :- 8.7.2021

V.S.Singh