Harilal Chauhan vs Rajeev Kumar, Tehsildar
2023 Latest Caselaw 13477 ALL

Citation : 2023 Latest Caselaw 13477 ALL
Judgement Date : 28 April, 2023

Allahabad High Court

Harilal Chauhan vs Rajeev Kumar, Tehsildar on 28 April, 2023

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3078 of 2023
 

 
Applicant :- Harilal Chauhan
 
Opposite Party :- Rajeev Kumar, Tehsildar
 
Counsel for Applicant :- Pramod Kumar,Harish Chandra
 
Hon'ble Rohit Ranjan Agarwal,J.

1. Heard learned counsel for the applicant.

2. The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 22.5.2018 passed by this Court in Writ -C No.18219 of 2018.

3. It is contended that applicant had filed aforesaid writ, which was disposed of vide order dated 22.5.2018 directing the opposite party to decide case of applicant being Case No.303 dated 3.1.2011 within a period of six months from the date of service of order. Copy of the said order was served to the opposite party through registered post on 04.6.2018, 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 party at this stage. The opposite party is granted three months' further time to comply with the order dated 22.5.2018 passed by this Court in Writ-C No. 18219 of 2018 from the date of production of a certified copy of this order.

6. The applicant shall supply a duly stamped registered envelope addressed to the opposite party 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 applicant with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

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

8. In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.

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

Order Date :- 28.4.2023

Kushal