Shyam Kumari vs Anil Kumar Varma,Tehsildar
2022 Latest Caselaw 5861 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3288 of 2022
 

 
Applicant :- Shyam Kumari
 
Opposite Party :- Anil Kumar Varma,Tehsildar
 
Counsel for Applicant :- Suneel Kumar Mishra,Sunil Kumar Pandey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

This contempt application has been initiated for punishing the Opposite Party for willful disobedience of the judgment and order dated 02.07.2021 passed by this Court in Writ-C No. 2402 of 2021.

From the perusal of the order sheet, it transpires that on most of the occasions the lawyers practicing at Handia Tehsil, Prayagraj are on strike.

As the order is of the year 2021 and the mutation proceedings are pending since the year 2020, it is hereby directed that the opposite party shall conclude the mutation proceedings, as directed by writ Court on 02.07.2021. In case the lawyers are on strike, the opposite party shall make every endeavour to decide the mutation proceedings in presence of the applicant.

It is also made clear that in case the striking lawyers are obstructing the functioning of the court, the opposite party may take help of the police and discharge his duties.

It is expected that the order of writ Court shall be complied with by the opposite party, in accordance with law, within next three months.

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

Order Date :- 4.7.2022

Shekhar