Yashbhadra Singh vs Sri Manoj Kumar Singh, Prin. ...
2021 Latest Caselaw 3216 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 34
 

 
Case :- CONTEMPT No. - 2230 of 2020
 

 
Applicant :- Yashbhadra Singh
 
Opposite Party :- Sri Manoj Kumar Singh, Prin. Secy., Panchayati Raj, Lucknow
 
Counsel for Applicant :- Sudhir Kumar Singh
 

 
Hon'ble Ajay Bhanot,J.

The compliance affidavit filed on behalf of the opposite party-State is taken in the record.

The operative portion of the judgment and order rendered by this Court on 23.07.2020 in Misc. Bench No. 11381 of 2020, Yashbhadra Singh Vs. State Of U.P. Thru. Prin. Secy. Panchayati Raj & others, the non compliance of which is alleged, is extracted hereunder:

"Without entering into the merits of the controversy, this petition is disposed of with a direction to the respondent no.1- the Principal Secretary, Panchayati Raj, to look into the complaint made by the petitioner, strictly in accordance with law, and pass appropriate orders thereon after giving opportunity of hearing to all concerned."

Upon being noticed, the opposite party has filed an affidavit of compliance. The affidavit of compliance discloses that in compliance of the order passed by this Court, the opposite party has passed an order on 11.09.2020. The order is appended to the compliance affidavit/counter affidavit.

Perusal of the affidavit of compliance/counter affidavit establishes that the order passed by this Court has been duly complied with.

The cause of action on which the contempt petition was founded does not survive.

No contempt is made out against the opposite party. The contempt notices issued to the contemnor are discharged.

The contempt petition is dismissed.

Order Date :- 8.3.2021

Dhananjai