Bechan vs Shri Heera Lal Sub Divisional ...
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Allahabad High Court

Bechan vs Shri Heera Lal Sub Divisional ... on 1 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:16874
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 503 of 2024
 

 
Applicant :- Bechan
 
Opposite Party :- Shri Heera Lal Sub Divisional Magistrate
 
Counsel for Applicant :- Sanjay Mani Tripathi
 

 
Hon'ble Vikas Budhwar,J.
 

Heard learned counsel for the applicant.

The present contempt application has been preferred alleging non compliance of the order dated 16.11.2021 passed by this Court in Writ-C No. 29912 of 2021 which required the opposite party to decide the proceedings under Section 116 of the U.P. Revenue Code, 2006 within a period of one year. It is contended that the copy of the order of the writ court has been supplied to the opposite party on 1.12.2021 which is transcribed in order dated 8.8.2022 but till date the order of writ Court has not been complied with.

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 16.11.2021 passed by this Court in Writ-C No. 29912 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 two weeks 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 :- 1.2.2024

piyush