Ranjeet Singh vs Sri Amit Singh Bansal D.M.
2021 Latest Caselaw 7829 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2319 of 2021
 

 
Applicant :- Ranjeet Singh
 
Opposite Party :- Sri Amit Singh Bansal D.M.
 
Counsel for Applicant :- Shiva Nand Pandey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard 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 28.01.2021 passed by this Court in Writ Petition No. 187 of 2021 (Ranjeet Singh vs. State of U.P. and 4 others).

From the record it transpires that the writ Court while allowing the writ petition on 28.01.2021 had remanded back the matter to opposite party to decide the claim of applicant afresh within a period of two months. The certified copy of the order was served upon opposite party through registered post on 08.02.2021. Copy of the postal receipt has been brought on record as Annexure- 14 to the writ petition. Despite the said fact, no decision has been taken.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 28.01.2021 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 28.01.2021 passed by this Court in Writ Petition No. 187 of 2021 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 :- 12.7.2021

V.S.Singh