Kunwar Pratap Arvind Singh vs Pratap Singh ...
2021 Latest Caselaw 3995 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 555 of 2021
 

 
Applicant :- Kunwar Pratap Arvind Singh
 
Opposite Party :- Pratap Singh Baghel,Sachiv,U.P.Basic Shiksha Parishad,Alld.
 
Counsel for Applicant :- Manohar Lal Syal,Shashi Kiran Arya
 

 
Hon'ble Rajan Roy,J.

Heard.

Perused the judgment dated 21.01.2021 wherein the Court has deprecated the conduct of the petitioner in filing successive writ petition that too when one of the writ petitions was dismissed as not pressed without any liberty to file fresh.

Learned counsel for petitioner says that this contempt petition has been filed in view of the observations of this Court in the said writ petition bearing No. 1599 (S/S) of 2021 decided on 21.01.2021 while dismissing the writ petition granting liberty to petitioner to approach the appropriate forum.

The petitioner has not been property advised. The liberty is not for filing a contempt petition which in any case is barred by limitation as far as the earlier judgments of the Court are concerned. The liberty is to approach the appropriate forum which has been directed to decide the representation, therefore, this contempt petition is dismissed.

Order Date :- 18.3.2021

R.K.P.