Sanjay Singh vs Manoj Kumar Tiwari,Collector
2022 Latest Caselaw 9462 ALL

Citation : 2022 Latest Caselaw 9462 ALL
Judgement Date : 5 August, 2022

Allahabad High Court

Sanjay Singh vs Manoj Kumar Tiwari,Collector on 5 August, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3222 of 2022
 

 
Applicant :- Sanjay Singh
 
Opposite Party :- Manoj Kumar Tiwari,Collector
 
Counsel for Applicant :- Arun Kumar Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

Supplementary affidavit filed today is taken on record.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 12.10.2020 passed by this Court in Public Interest Litigation (PIL) No. 1074 of 2020.

It is contended by learned counsel for the applicant that the applicant had filed the aforesaid writ petition, which was disposed of vide order dated 12.10.2020. Copy of the order was served through registered post on 05.03.2021 but till date the order of writ Court has not been complied with.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months further time to comply with the order dated 12.10.2020 passed by this Court in Public Interest Litigation (PIL) No. 1074 of 2020 from the date of production of a certified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.

In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 5.8.2022

Shekhar