Mohd. Ismail And 60 Others vs Deepak Kumar, Director Of ...
2023 Latest Caselaw 20068 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:153642
 

 
Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5414 of 2023
 

 
Applicant :- Mohd. Ismail And 60 Others
 
Opposite Party :- Deepak Kumar, Director Of Education (Basic)
 
Counsel for Applicant :- Sandeep Pandey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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 27.03.2023 passed by this Court in Writ Petition No. 2695 of 2023.

It is contended that applicants had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 27.03.2023. Copy of the order of writ Court was served upon opposite party on 31.03.2023, but according to the applicants, the said order has not been complied with by the opposite party till date.

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.

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 27.03.2023 passed by this Court in Writ Petition No. 2695 of 2023 from the date of production of a certified copy of this order.

The applicants 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 applicants with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

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

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

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

Order Date :- 1.8.2023

V.S.Singh