Desheraj vs Dr. Rajnish Dubey, Additional ...
2021 Latest Caselaw 6882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2040 of 2021
 

 
Applicant :- Desheraj
 
Opposite Party :- Dr. Rajnish Dubey, Additional Chief Secretary, Nagar Vikas
 
Counsel for Applicant :- Awadhesh Kumar Saxena
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Awadhesh Kumar Saxena, 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 23.05.2019 passed by this Court in Writ Petition No. 8357 of 2019 (Deshraj vs. State of U.P. and others).

From the perusal of the record, it transpires that this Court had directed the opposite party to decide the claim of the applicant within a period of three months. Copy of the order was served upon the respondent authority on 21.06.2019 through registered post. Copy of the postal receipt has been brought on record as annexure No. 3 to the affidavit to the application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 23.05.2019 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 23.05.2019 passed by this Court in Writ-A No. 8357 of 2019 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 :- 30.6.2021

Shekhar