Brijesh Kumar And 2 Others vs Shri Narendra Bhooshan Chief ...
2021 Latest Caselaw 7875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2378 of 2021
 

 
Applicant :- Brijesh Kumar And 2 Others
 
Opposite Party :- Shri Narendra Bhooshan Chief Executive Officer
 
Counsel for Applicant :- Yash Padia
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 5.2.2021 passed by this Court in Writ-C No. 3690 of 2021 wherein this Court has observed as under :-

"In view of above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with liberty to the petitioners to file an appropriate application afresh along with a copy of this order before the competent authority, which is stated to be respondent No.2, the Chief Executive Officer, Greater Noida Industrial Development Authority, Greater Noida, District Gautam Budh Nagar, who may consider the representation filed by the petitioners and decide the same in accordance with law, expeditiously and preferably within a period of one month from the date of receipt of the representation."

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 5.2.2021 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 dated 5.2.2021 passed by this Court in Writ-C No. 3690 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 :- 13.7.2021

Abhishek