Khurshid Jabeen vs Sri Abhishek Pandey,Vice Chair ...
2023 Latest Caselaw 9338 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 823 of 2023
 

 
Applicant :- Khurshid Jabeen
 
Opposite Party :- Sri Abhishek Pandey,Vice Chair Man
 
Counsel for Applicant :- Rajan Tripathi
 
Counsel for Opposite Party :- Jagannath Maurya
 

 
Hon'ble Vikas Budhwar,J.

Heard Sri Rajan Tripathi learned counsel for the writ petition applicant and Sri Jagannath Maurya who appears for the opposite party.

This contempt petition has been filed alleging willful defiance of the judgment and order dated 12.12.2022 passed in Writ C No. 33600 of 2022. As per the direction the writ court the opposite party herein was to ensure that the plot is allotted to the writ petitioner in the light of the proposal for allotment of plot No. B-95 Satabdi Nagar Sector 2 Meerut. On 01.02.2023 this Court directed the Additional Chief Standing Counsel to seek instructions. Today Sri Maurya filed an affidavit of compliance under the signature of the Vice Chairman Meerut Development Authority, Meerut dated 29.03.2019 wherein reference has been made to paragraph No. 8 Annexure No. 2 at page 27 of the paper book so as to contend that the petitioner applicant had been allotted plot No. B-95 area 300 sq. meters in place of the erstwhile allotted plot No. A-190 area 300 sq. meters. Sri Tripathi, on the other hand, submits that the plot in question should be allotted on freehold basis only to which Sri Maurya has referred to page 29 of the affidavit of compliance reference whereof has been given in para 9 being a letter dated 25.03.2023 of the officer in-charge Sampati, Meerut Development Authority, so as to contend that already adequate procedure has been sought to be adopted with respect to allotment and a decision will be taken with regard to the freehold also.

Accordingly, this Court is of the opinion that order of the writ court stands complied with thus nothing needs to be further addressed.

Resultantly, the present petition is consigned to record leaving it open to the writ petitioner to get his grievances redressed in appropriate forum as and when it occasions.

Order Date :- 29.3.2023

Rajesh