Baba Sri Bileshwar Nath Mahadeo Mandir ... vs Sri Sanjay Singh Addl. City Magistrate
2024 Latest Caselaw 17883 ALL

Allahabad High Court

Baba Sri Bileshwar Nath Mahadeo Mandir ... vs Sri Sanjay Singh Addl. City Magistrate on 17 May, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89295
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3518 of 2024
 

 
Applicant :- Baba Sri Bileshwar Nath Mahadeo Mandir Siddh Peeth
 
Opposite Party :- Sri Sanjay Singh Addl. City Magistrate
 
Counsel for Applicant :- Sanjay Kumar Srivastava
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 03.11.2023 passed by this Court in Writ-C No. 37949 of 2023.

It is contended by learned counsel for the applicant that the applicant had filed the aforesaid writ petition, which was disposed of vide order dated 03.11.2023. Copy of the order was served on 10.11.2023 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 03.11.2023 passed by this Court in Writ-C No.37949 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 parties 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 parties 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 :- 17.5.2024

Shekhar