Zohaib Javed vs Alok Tiwari (Identity No. ...
2021 Latest Caselaw 8468 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2540 of 2021
 

 
Applicant :- Zohaib Javed
 
Opposite Party :- Alok Tiwari (Identity No. 01up071200-Up Cadre-I.A.S.
 
Counsel for Applicant :- Ashok Kumar Mishra,Akanksha Mishra
 

 
Hon'ble Prakash Padia,J.

The present Contempt Application has been preferred for non compliance of the judgment and order dated 12.02.2021 passed in Writ C No. 3355 of 2021 (Zohaib Javed vs. Ld. Licencing Authority/District Magistrate, Collectorate And Another) is reproduced below:-

"Heard learned counsel for the petitioner; learned Standing Counsel for respondents 1 and 2; and perused the record.

The prayer in this petition is to command the respondent no.1 (District Magistrate/Licensing Authority, Kanpur Nagar) to take a decision on the license issuance application of the petitioner in Form LE-5 dated 4th September, 2020.

Considering the nature of the prayer made, without expressing any opinion whether the petitioner is entitled to such license or not, we deem it appropriate to dispose off the petition by requiring the first respondent to take an appropriate decision on the application of the petitioner, preferably, within a period of six weeks from the date of filing a copy of this order.

The petition stands disposed off. "

It appears from perusal of the record that pursuant to the aforesaid order a decision has already been taken by the opposite party on 01.06.2021, copy of which is appended as Annexure-25 to the present petition.

In view of the same, no cause of action is survive hence no further orders are required to be passed

Accordingly, the present petition is dismissed.

In case applicant is aggrieved he is at liberty to challenge the same in accordance with law before the appropriate forum.

Order Date :- 22.7.2021

Swati