Ashok Kumar Mourya vs Sri Rahul Kumar Gupta,Tehsildar
2022 Latest Caselaw 21876 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6297 of 2022
 

 
Applicant :- Ashok Kumar Mourya
 
Opposite Party :- Sri Rahul Kumar Gupta,Tehsildar
 
Counsel for Applicant :- Kailash Singh Yadav,Rajesh Kumar Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant and perused the supplementary affidavit.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order date 5.7.2022 passed by this Court in Public Interest Litigation (PIL) No. 1072 of 2022.

It is contended that applicant had approached this Court through aforesaid PIL, which was disposed of vide order dated 5.7.2022 1. Copy of the order of the Court was served upon opposite party through registered post on 22.7.2022, but according to the applicant, the said order has not been complied with by the opposite party till date.

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 PIL.

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 5.7.2022 passed by this Court in Public Interest Litigation (PIL) No. 1072 of 2022 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 party 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 party within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the 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 :- 19.12.2022

Sumaira