Jagan vs Sri Prakhar Uttam Sub-Divisional ...
2022 Latest Caselaw 1854 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 491 of 2022
 

 
Applicant :- Jagan
 
Opposite Party :- Sri Prakhar Uttam Sub-Divisional Magistrate
 
Counsel for Applicant :- Ram Chandra,Pawan Kumar Mishra
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 01.07.2021 passed in Writ-C No.10219 of 2021 has been complied with which fact is not disputed by the learned counsel for the applicant.

In this respect, a compliance affidavit has been filed annexing therewith the order dated 31.03.2022 passed by opposite party deciding the representation of the applicant.

It is contended by learned counsel for the applicant that opposite party is not allowing the applicant to do his construction over the plot in question. If that be so applicant may seek appropriate remedy available in law against the action of the respondent in not permitting the applicant to do his construction over the plot in question.

Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.

The contempt application is dismissed and is consigned to record.

Order Date :- 29.4.2022

Mohit