Sukalu vs Mangla Prasad Singh, District ...
2023 Latest Caselaw 14290 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1037 of 2022
 

 
Applicant :- Sukalu
 
Opposite Party :- Mangla Prasad Singh, District Magistrate And 5 Others
 
Counsel for Applicant :- Chandra Vijai Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant and perused the application and affidavit filed in support of the contempt application.

From perusal of the affidavit, it transpires that applicant has relied upon a judgment of Division Bench passed in Public Interest Litigation (PIL) No. 1752 of 2020. No credentials of the applicant has been disclosed in the affidavit.

He contends that he is a resident of Village- Dariyapur, Tehsil- Kashimabad, District- Ghazipur.

The Apex Court in case of State of Uttaranchal Vs. Balwant Singh Chaufal & Ors., 2010 AIR SCW 1029 has held that persons who are approaching the Court through PIL should disclose their credentials.

In the present case, no credential has been disclosed by the applicant.

In view of said fact, no case for contempt is made out.

The contempt application is misconceived and is hereby dismissed.

Order Date :- 5.5.2023

V.S.Singh