Smt. Kanta Devi vs Shri Ashish Kumar Pandey, Basic Shiksha ...
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Allahabad High Court

Smt. Kanta Devi vs Shri Ashish Kumar Pandey, Basic Shiksha ... on 3 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:528
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9296 of 2023
 

 
Applicant :- Smt. Kanta Devi
 
Opposite Party :- Shri Ashish Kumar Pandey, Basic Shiksha Adhikari
 
Counsel for Applicant :- Santosh Kumar Singh
 

 
Hon'ble Vikas Budhwar,J.
 

Heard Sri Santosh Kumar Singh, 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 22.08.2023 passed by this Court in Writ Petition No. 13748 of 2023 (Smt. Kanta Devi Vs. State of U.P. and 3 others).

It is the case of the applicant that the order of the Writ-Court has not been complied with despite service of the notice upon the opposite party on 04.09.2023 and 11.12.2023.

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 two months' further time to comply with the order dated 22.08.2023 passed by this Court in Writ Petition No. 13748 of 2023 (Smt. Kanta Devi Vs. State of U.P. and 3 others) 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 :- 3.1.2024

N.S.Rathour