Chandra Prakash Dwivedi vs Vinod Kumar Pandey And Another
2023 Latest Caselaw 27349 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192139
 
Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 7531 of 2022
 

 
Applicant :- Chandra Prakash Dwivedi
 
Opposite Party :- Vinod Kumar Pandey And Another
 
Counsel for Applicant :- Ganesh Shankar Dubey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

On 08.12.2022, time was granted to learned Standing Counsel to seek instructions in the matter.

Today, learned Standing Counsel states that he has no instructions in the matter.

Heard learned counsel for the applicant.

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 30.11.2021 passed by this Court in Public Interest Litigation (PIL) No.2160 of 2022.

It is contended that applicant had filed aforesaid writ, which was disposed of vide order dated 30.11.2021. Copy of the said order was served to the opposite party through registered post on 14.12.2021, but the said direction 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 30.11.2021 passed by this Court inPublic Interest Litigation (PIL) No.2160 of 2021 from the date of production of a certified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant 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 applicant 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 applicant to approach this court again.

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

Order Date :- 5.10.2023

SK Goswami