Sant Ram vs Vivek District Magistrate ...
2022 Latest Caselaw 4335 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2308 of 2018
 

 
Applicant :- Sant Ram
 
Opposite Party :- Vivek District Magistrate Sultanpur.
 
Counsel for Applicant :- Anil Kumar Pandey
 

 
Hon'ble Alok Mathur,J.

1. Heard Sri Anil Kumar Pandey, learned counsel for the applicant and Sri Vinayak Saxena, Standing counsel appearing for the opposite parties.

2. Sri Vinayak Saxena, relying upon the affidavit of compliance filed by the respondent, submits that the order of the writ Court dated 14.5.2018 passed in writ petition No.3451 (S/S) of 2015 has been complied and the District Magistrate, Sultanpur has considered the representation of the applicant and decided the same by means of order dated 11.5.2022 after considering the judgment of Supreme Court in the case of Habib Vs. State of Uttarakhand. The affidavit of compliance is taken on record.

3. Considering that the opposite party has proceed to decide the representation of the applicant, it cannot be said that he now runs in contempt of the orders of this Court. The contempt petition is accordingly dismissed. Notices, if any, discharged.

Order Date :- 26.5.2022 (Alok Mathur, J.)

RKM.