Hublal vs Ms. Aryaka Akhoury, D.M. Bhadohi
2021 Latest Caselaw 8889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1380 of 2021
 

 
Applicant :- Hublal
 
Opposite Party :- Ms. Aryaka Akhoury, D.M. Bhadohi
 
Counsel for Applicant :- Ashok Kumar Singh
 

 
Hon'ble Prakash Padia,J.

The applicant has preferred the present contempt application for non-compliance of the judgment and order dated 25.02.2020 passed in Writ (C) No.6562 of 2020 (Hub Lal Vs. State of U.P. & others). Pursuant to the order dated 23.03.2021 passed by this Court in the present contempt application, an affidavit of compliance has been filed by Sri P. K. Pandey, Additional Chief Standing Counsel, on behalf of the opposite party.

In Paragraph No.7 & 8 of the aforesaid compliance affidavit, it is stated that pursuant to the order passed by the Writ Court an order has already been passed by the opposite party on 23.07.2021. In the affidavit, it is further stated that the entire exercise of demarcation has been completed on 23.07.2021 itself.

In view of this matter, the Court is of the opinion that the order passed by the Writ Court has been duly and fully complied with by the opposite party, therefore, no cause of action remain survive. As such, no further orders are required to be passed by this Court in the present contempt application.

Accordingly, the contempt application is dismissed as having become infructuous.

Order Date :- 28.7.2021

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