Asheesh Kumar Singh vs Shri Surya Pal Gangwar, D.M., Lko.
2023 Latest Caselaw 21278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:52569
 
Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1458 of 2023
 
Applicant :- Asheesh Kumar Singh
 
Opposite Party :- Shri Surya Pal Gangwar, D.M., Lko.
 
Counsel for Applicant :- Abhijeet Yadav
 

 
Hon'ble Rajesh Singh Chauhan,J.

1. Heard.

2. This Court has passed order dated 18.5.2023 which reads as under :

"Heard.

Issue notice to respondent to show cause as to why the proceedings for contempt of the Court be not initiated against him for non-compliance of the judgment and order dated 14.11.2022 passed in Writ C No. 7921 of 2022.

List on the date indicated in the notice as fresh.

The authorities while serving notice on the respondents-contemnor shall strictly adhere to the directions issued by this Court vide order dated 07.06.2021 in Contempt No. 670 of 2021."

3. Sri Amrendra Pratap Singh, learned Standing Counsel has filed instruction letter dated 25.7.2023 of the District Magistrate, Lucknow indicting therein that the entire amount in terms of recovery certificate has been released and has been submitted before the RERA, the instruction letter is taken on record.

4. Since the recovery certificate has already been executed and the amount has been deposited before the RERA after realizing the same, therefore, nothing survives to be adjudicated in the present contempt petition.

5. Accordingly, the contempt petition is disposed of.

6. Notices discharged.

7. However, it is always open for the applicant to move appropriate application before the RERA.

Order Date :- 8.8.2023

Om