Mojim Khan And 15 Others vs Sri R.K. Vishwakarma, U.P. Police ...
2023 Latest Caselaw 12263 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1587 of 2023
 

 
Applicant :- Mojim Khan And 15 Others
 
Opposite Party :- Sri R.K. Vishwakarma, U.P. Police Recruitment And Promotion Board And 2 Others
 
Counsel for Applicant :- Aditiya Kumar Singh,Kauntey Singh
 
Hon'ble Rohit Ranjan Agarwal,J.

1. Heard learned counsel for the applicants.

2. The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Parties for willful disobedience of the judgment and order dated 24.11.2022 passed by this Court in Writ -A Nos. 2524 of 2022, 18939 of 2022, 13260 of 2020, 4580 of 2020, 3730 of 2020, 3480 of 2020, 4397 of 2020 and 7191 of 2020.

3. It is contended that applicants had filed aforesaid writ, which was disposed of vide order dated 24.11.2022. Copy of the said order was served to the opposite parties through registered post on 05.12.2022, but the said direction has not been complied with by the opposite party till date.

4. Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order passed in the aforesaid writ petition.

5. However, no notice is issued to the opposite parties at this stage. The opposite parties are granted three months' further time to comply with the order dated 24.11.2022 passed by this Court in Writ -A Nos. 2524 of 2022, 18939 of 2022, 13260 of 2020, 4580 of 2020, 3730 of 2020, 3480 of 2020, 4397 of 2020 and 7191 of 2020 from the date of production of a certified copy of this order.

6. The applicants shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicants with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

7. The opposite parties shall comply with the directions of the writ court and intimate the applicants the order through the self-addressed envelop within a week thereafter.

8. In case, the opposite parties do not comply with the order, it would be open to the applicants to approach this court again.

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

Order Date :- 20.4.2023

Kushal