Grand Anjara Heritage Apartment ... vs Ritu Maheshwari, Ias
2022 Latest Caselaw 11049 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4615 of 2022
 

 
Applicant :- Grand Anjara Heritage Apartment Owners Association
 
Opposite Party :- Ritu Maheshwari, Ias
 
Counsel for Applicant :- Abhijeet Mukherji
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant and perused the material on record.

It is contended that the order passed in Writ-C No.15463 of 2020 on 20.11.2020 has been violated by the opposite party as the observation was made in that writ petition giving a direction to the competent authority to take appropriate action after hearing the Promoter, to ensure that obligations of the Promoter under the U.P. Apartment (Promotion of Constructions, Ownership & Maintenance) Act, 2010 are fulfilled.

This Court finds that the applicant was not party in the said writ petition and in Writ-C No.15463 of 2020, implementation of order dated 16.7.2019 was sought by the writ petitioner against the Promoter. That apart, the said judgment is not applicable in the present case and no case for contempt is made out.

The contempt application stands dismissed.

Order Date :- 23.8.2022

Kushal