Vinod Kumar Singh vs Mr Vipin Kumar Dwivedi
2024 Latest Caselaw 3190 ALL

Allahabad High Court

Vinod Kumar Singh vs Mr Vipin Kumar Dwivedi on 5 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:19001
 

 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 585 of 2024
 

 
Applicant :- Vinod Kumar Singh
 
Opposite Party :- Mr Vipin Kumar Dwivedi
 
Counsel for Applicant :- Ganesh Kumar Verma
 

 
Hon'ble Vikas Budhwar,J.
 

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act alleging non-compliance of the order dated 03.10.2023 passed by the Writ-Court in Writ-C No. 26615 of 2023, which required the opposite party to conclude the proceedings under Section 24 of the U.P. Revenue Code, 2006, within a period of one month.

It is contended that the order of the Writ-Court had been served upon the opposite party on 16.10.2023, but till date the same has not been complied with.

Prima facie, a case has been made out for punishing the opposite party for wilful 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 six weeks' further time to comply with the order dated 03.10.2023 passed by the Writ-Court in Writ-C No. 26615 of 2023 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 :- 5.2.2024

N.S.Rathour