Chandreshwar vs Sri Chandan Sharma,Tehsildar
2024 Latest Caselaw 296 ALL

Allahabad High Court

Chandreshwar vs Sri Chandan Sharma,Tehsildar on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1118
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9272 of 2023
 

 
Applicant :- Chandreshwar
 
Opposite Party :- Sri Chandan Sharma,Tehsildar
 
Counsel for Applicant :- Arvind Kumar Singh
 

 
Hon'ble Vikas Budhwar,J.
 

Heard Sri Sanjeev Kumar Kushwaha, 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 14.03.2023 passed by this Court in Writ-C No. 6958 of 2023 (Chandreshwar and another Vs. State of U.P. and 3 others).

In paragraph-15, reference has been made to the communication made to the opposite party regarding passing of the order of the Writ-Court and a document to the said effect has been annexed as Annexure-3 at page24/25 of the contempt petition, but till date the order of the 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 two months' further time to comply with the order dated 14.03.2023 passed by this Court in Writ-C No. 6958 of 2023 (Chandreshwar and another 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 :- 4.1.2024

N.S.Rathour