Jay Nath Mishra vs Sri Sharad Kumar Singh S.D.M. ...
2022 Latest Caselaw 19678 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 901 of 2015
 

 
Applicant :- Jay Nath Mishra
 
Opposite Party :- Sri Sharad Kumar Singh S.D.M. Deoria And 2 Ors
 
Counsel for Applicant :- Manvendra Nath Singh,Kedar Nath Mishra,Manvendra Nath Singh,Nitesh Kumar Srivastava,Rishi Kumar
 

 
Hon'ble Rohit Ranjan Agarwal,J.

[Civil Misc. Impleadment Application No. 07 of 2022]

Impleadment application is allowed to the extent that learned counsel for the applicant is directed to implead present SDM, Sadar, Deoria, as opposite party no. 4 in the array of parties.

[Order on Contempt Application]

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 02.04.2013 passed by this Court in Writ-C No. 17522 of 2013.

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 02.04.2013. Copy of the order was served on 26.07.2013 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.

Earlier in the year 2014 an opportunity was granted to the opposite party no. 4 but he has not complied the order of writ Court.

However, no notice is issued to the opposite party at this stage. As a last opportunity, the opposite party no. 4 is granted three months further time to comply with the order dated 02.04.2013 passed by this Court in Writ-C No. 17522 of 2013 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 two weeks 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 :- 3.12.2022

Shekhar