Ajay Goel vs Deepak Kumar Prin. Secy. Arban ...
2022 Latest Caselaw 9430 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1564 of 2021
 

 
Applicant :- Ajay Goel
 
Opposite Party :- Deepak Kumar Prin. Secy. Arban Planning And Devp. And Anr.
 
Counsel for Applicant :- Rakesh Chandra Tewari,Arvind Kumar,Vibhuti Shukla
 

 
Hon'ble Jaspreet Singh,J.

The instant petition has been preferred alleging non-compliance of the order dated 15.03.2021 passed in Writ Petition No.6817 (S/S) of 2021 (Ajay Goel Vs. State of U.P. and others) whereby a direction was given by the writ court that the notice of the document as required by the petitioner would be granted to him. Moreover, departmental inquiry was also to be concluded within a time span.

An affidavit dated 28.03.2022 has been filed by the respondent wherein a copy of the order dated 04.01.2022 passed in Special Appeal No.550 of 2021 (Ghaziabad Development Authority Vs. Ajay Goel and others) have been brought on record wherein the Division Bench of this Court while disposing of the special appeal had noticed the statement given by the present petitioner through his counsel that he shall not initiate any contempt proceedings against the officer of the Ghaziabad Development Authority. The relevant part of the order passed by the Division Bench is being reproduced herein after for ready reference:-

"At this juncture, learned counsel representing the respondent no.1 has stated that though the contempt proceedings have been initiated by the respondent no.1 for non compliance of the judgment and order passed by the learned Single Judge, dated 15.03.2021, however, none of the officers of the Ghaziabad Development Authority have been arrayed as opposite parties/contemnors in the said Contempt Petition, namely, Criminal Misc. Case No.1564 (C) of 2021. A statement has been made on behalf of respondent no.1 before this Court today by the learned counsel representing him, Shri R. C. Tewari that respondent no.1 will not initiate any contempt proceedings so far as the officers of Ghaziabad Development Authority are concerned, for violation of the judgment and order dated 15.03.2021."

In view of the aforesaid where the petitioner himself has given a statement before a Division Bench of this Court, accordingly this Court does not deem appropriate to continue with the aforesaid proceedings.

Accordingly, the contempt petition is dismissed. Notice, if any, stands discharged.

Order Date :- 5.8.2022

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