Sheshmani Tripathi And Ors. vs Renuka Kumar Addl.Chief ...
2023 Latest Caselaw 7227 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 129 of 2020
 

 
Applicant :- Sheshmani Tripathi And Ors.
 
Opposite Party :- Renuka Kumar Addl.Chief Secy./Prin.Secy. Revenue And Another
 
Counsel for Applicant :- Pramendra Kumar Singh
 

 
Hon'ble Abdul Moin,J.

Heard.

Instant contempt petition has been filed alleging non-compliance of the judgment and order dated 07.11.2019 passed in Writ Petition No.30575 (SS) of 2019.

By the said order, the writ Court considering the innocuous prayer of learned counsel for the petitioners of a direction being issued for deciding their representation directed the respondents to decide the representation of the petitioners keeping in view certain Government Orders. The said direction was issued by the writ Court specifically observing that it has not entered into the merits of the case.

Subsequent to filing of the instant contempt petition and notice being issued to respondents/contemnor a counter affidavit has been filed whereby an order dated 28.02.2020 passed on the representation of the petitioners has been brought on record as Annexure-1 to the said compliance affidavit.

Considering that the respondents have already passed an order dated 28.02.2020 on the representation of the petitioners which may not be to the liking of the petitioners but yet also considering that as the writ Court has not gone into the merits of the case as such the contempt Court is not expected to enter into the merits of the order that has been passed by the respondents.

Keeping in view the aforesaid, the contempt petition is dismissed leaving it open to the petitioners to challenge the aforesaid order before appropriate Court in appropriate proceedings.

Notice, if any, is discharged.

Order Date :- 13.3.2023

A. Katiyar