Ramjeet vs Shri Sadanand Saroj, Up Ziladhikari ...
2024 Latest Caselaw 15987 ALL

Allahabad High Court

Ramjeet vs Shri Sadanand Saroj, Up Ziladhikari ... on 7 May, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35130
 
Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1769 of 2024
 

 
Applicant :- Ramjeet
 
Opposite Party :- Shri Sadanand Saroj, Up Ziladhikari Tehsil Alapur Dist. Ambedkar Nagar
 
Counsel for Applicant :- Arun Kumar,Vinod Kumar
 
Counsel for Opposite Party :- Om Prakash Yadav
 

 
Hon'ble Rajeev Singh,J.
 

1. Heard learned counsel for the applicant and learned Standing Counsel.

2. This application under Section 12 of the Contempt of Courts Act has been filed alleging wilful disobedience of the judgment and order dated 27.09.2023 passed on Matters Under Article 227 No. 4332 of 2023.

3. Learned counsel for the applicant submits that the proceedings under Section 145 Cr.P.C. is pending before the respondent-authority since last 19 years and in the aforesaid petition, the writ Court vide order dated 27.09.2023, directed to the Presiding Officer to decide the proceedings within a period of two months from the date of production of a certified copy of the order. It is also submitted that the order has already been placed before the competent authority on 19.10.2023, but till date, the aforesaid proceedings have not been decided.

4. In view of above, the contempt application stands disposed of with the liberty to the applicant to move fresh application before the respondent-authority within 10 days from today. In case, any application is filed, it is expected from the respondent that the case in question shall be decided expeditiously.

Order Date :- 7.5.2024

VKS