Pushpa Devi vs Renu Singh S.D.M. And 2 Others
2021 Latest Caselaw 7836 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2320 of 2021
 

 
Applicant :- Pushpa Devi
 
Opposite Party :- Renu Singh S.D.M. And 2 Others
 
Counsel for Applicant :- Shiv Lal
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant through video conferencing.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 07.01.2021 passed by this Court in APPLICATION U/S 482 No. 40 of 2021 (Pushpa Devi vs. State of U.P. And 3 Others), wherein this Court has observed as under :-

"Considering the overall facts and circumstances of the case, it is ordered that the Sub-Divisional Magistrate, Meja, Prayagraj, before whom Case no. 17/37/71/145/222 of 1999-2000, Pushpa Devi vs. Luxmi Narayan and others, under Section 145 Cr.P.C., P.S. Meja, District Prayagraj is pending, shall proceed to decide the same positively within a period of two months next in accordance with law, after hearing all parties concerned. "

It is stated that in spite of service upon the opposite party, no order has yet been passed.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 07.01.2021 passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted two months' further time to comply with the judgment and order dated 07.01.2021 passed by this Court in APPLICATION U/S 482 No. 40 of 2021.

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

Aditya