Smt. B. Sani vs P.C. Paliwal
2022 Latest Caselaw 3100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4229 of 2014
 

 
Applicant :- Smt. B. Sani
 
Opposite Party :- P.C. Paliwal
 
Counsel for Applicant :- Dr. G.S.D. Mishra
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant and Sri Vijay Shankar Prasad, learned Standing Counsel for the opposite party.

The applicant has preferred the present contempt application for non-compliance of the final judgment and order dated 9.9.2013 passed in Writ Petition No. 47916 of 2013.

Vide order dated 9.9.2013 the Principal Secretary, Government of U.P., Nagar Vikas, Anubhag-6 at Lucknow was directed to finalize the proceedings in accordance with law within three months.

Counsel for the applicant for the applicant is not in a position to inform the Court whether any decision has been taken in the matter or not.

An affidavit has been filed by the opposite party. In paragraph 7 of the affidavit, it is stated that the matter is under active consideration of the State Government and it may take six weeks to finalize the same and to take a decision in the matter.

In the facts and circumstances of the case, the present Contempt Application is disposed of permitting the applicant to move a fresh representation before the Principal Secretary, Government of U.P., Nagar Vikas, Anubhag-6 at Lucknow within three weeks from today. If any such representation is filed, the aforesaid authority shall take a decision in the matter expeditiously preferably, within a period of two months from the date of making of the representation. In case a decision has already been taken, the authority concerned shall communicate the same to the applicant within the same period.

Order Date :- 16.5.2022

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