Genda Lal vs Sri Amit Shukla Deputy Collector
2021 Latest Caselaw 7892 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2347 of 2021
 
Applicant :- Genda Lal
 
Opposite Party :- Sri Amit Shukla Deputy Collector
 
Counsel for Applicant :- Rajesh Kumar Dubey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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 24.06.2020 passed by this Court in Writ Petition No. 10345 of 2020 (Genda Lal vs. State of U.P. and others).

From the perusal of the record, it reveals that writ Court on 24.06.2020 in Writ-C No. 10345 of 2020 had required the opposite party to dispose of the matter within six months. Copy of the order was served upon opposite party on 06.07.2020. Despite the said fact, no decision has been taken till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 24.06.2020 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 24.06.2020 passed by this Court in Writ Petition No. 10345 of 2020 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 :- 13.7.2021/V.S.Singh