Suryabali vs Rajendra Kumar S.D.M. Gyanpur
2022 Latest Caselaw 1963 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5538 of 2014
 

 
Applicant :- Suryabali
 
Opposite Party :- Rajendra Kumar S.D.M. Gyanpur
 
Counsel for Applicant :- Ratnesh Kumar Srivastava,Shashi Kant Singh
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Rajesh Kumar Singh, learned Standing Counsel is present on behalf of State.

The applicant is before this Court for a direction to initiate contempt proceedings against the opposite party for wilful disobedience of the judgment and order dated 03.01.2014 passed in Public Interest Litigation (PIL) No. 6147 of 2014 (Suryabali vs. State of U.P. & others) as well as order dated 23.04.2014 passed in Civil Misc. Contempt Application No. 2642 of 2014 (Suryabali Vs. Ranveer Prasad and others).

From perusal of the record, it appears that either the order of the writ Court has been complied with or the parties have lost their interest.

In the circumstances, it is needless to keep pending this contempt application.

In view of the same, the present contempt application is dismissed.

However, in case, any relief still survives in the present application, the applicant shall be at liberty to file application for revival of the present application.

Order Date :- 4.5.2022

Swati