Jaisiram vs Shri Kamal Kumar Singh, The ...
2022 Latest Caselaw 6010 ALL

Citation : 2022 Latest Caselaw 6010 ALL
Judgement Date : 5 July, 2022

Allahabad High Court

Jaisiram vs Shri Kamal Kumar Singh, The ... on 5 July, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3491 of 2022
 

 
Applicant :- Jaisiram
 
Opposite Party :- Shri Kamal Kumar Singh, The Tehsildar
 
Counsel for Applicant :- Ajay Vikram Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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 31.05.2021 passed by this Court in PIL No. 564 of 2020.

The applicant is aggrieved by the order dated 14.06.2021 passed in proceedings under Section 35 of the U.P. Revenue Code, 2006.

Applicant has an appropriate remedy under U.P. Revenue Code, 2006. If he is so advised, he may avail the same.

Contempt application is not maintainable and dismissed, accordingly.

Order Date :- 5.7.2022

Shekhar

Download the LatestLaws.com Mobile App