Indrapal vs Shri Mukul Singhal, Chairman And ...
2022 Latest Caselaw 346 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 59 of 2022
 

 
Applicant :- Indrapal
 
Opposite Party :- Shri Mukul Singhal, Chairman And Another
 
Counsel for Applicant :- Rekha Pundir,Ram Akbal Upadhyay
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant.

The applicant has alleged the violation of order of Writ Court dated 24.01.2019 passed in Writ-B No.5868 of 2018. Relevant extract of the impugned order reads as under:

"Accordingly, the writ petition is allowed, the order dated 24.10.2018 passed by the Board of Revenue U.P. at Allahabad is set aside as having been passed without jurisdiction or at least passed exercising jurisdiction conferred by a circular, which circular is in the teeth of and contrary to Section 230(2)(e) and Section 231 of the U.P. Revenue Code, 2006."

The perusal of the order of Writ Court discloses that there was no direction to the opposite party which the opposite parties were to carry out in compliance of the order of Writ Court.

It is submitted that despite detailed order passed by this Court dated 24.01.2019 the opposite party has issued a fresh circular in the teeth of the judgment of this Court dated 24.01.2019.

If the applicant is aggrieved by the circular dated 05.07.2021 he may avail remedy available to him in law.

In view of above, the contempt application is dismissed and is consigned to record.

Order Date :- 1.4.2022

Mohit