Smt. Surinder Kaur vs Shri Suhas L Y,Collector
2021 Latest Caselaw 7344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2264 of 2021
 

 
Applicant :- Smt. Surinder Kaur
 
Opposite Party :- Shri Suhas L Y,Collector
 
Counsel for Applicant :- Som Veer
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 19.03.2021 passed by this Court in Writ-C No. 9149 of 2021 (Smt. Surinder Kaur vs. State of U.P. and others).

From the record, it transpires that Writ Court on 19.03.2021 had directed the opposite party to ensure that recovery citation issued by the Real Estate Regulatory Authority is executed within three months. Copy of the order was served in the office of opposite party on 27.06.2021 and copy of receiving has been brought on record as annexure No. 7 to the affidavit to the application.

It appears that applicant has rushed to this Court without waiting for expiry of three months from the date of service of the copy of the order of the Writ Court.

Present contempt application is not maintainable as only ten days has expired from the date of service of copy of the order of Writ Court in the office of opposite party.

Contempt application is rejected, accordingly.

Order Date :- 8.7.2021

Shekhar