Anjana Devi vs Shri Sushil Kumar Patel, District ...
2021 Latest Caselaw 7346 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4264 of 2020
 

 
Applicant :- Anjana Devi
 
Opposite Party :- Shri Sushil Kumar Patel, District Magistrate And Another
 
Counsel for Applicant :- Shri Prakash Dwivedi
 
Counsel for Opposite Party :- K.R. Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri P.K. Giri, learned Additional Chief Standing Counsel for the opposite party.

He has invited the attention of the Court to paragraph no. 8 of the affidavit of compliance wherein it is stated that the District Magistrate, Mirzapur, on 16.12.2020 had passed an order restoring the financial and administrative power of the applicant pursuant to the judgment and order of the Writ Court dated 08.09.2020 passed in Writ-C No. 12454 of 2020.

Sri Giri has further submitted that the term of earlier Gram Pradhan has expired and fresh elections have been held and, as such, present contempt proceedings have become infructuous.

On perusal of affidavit of compliance, I find that once by the order dated 16.12.2020 passed by the District Magistrate the financial and administrative powers of the applicant have been restored, present contempt proceedings have become infructuous.

In view of the above, contempt application is dismissed as infructuous. It is consigned to record.

Order Date :- 8.7.2021

Shekhar