Dhanajay Kumar Varma vs Hemant Kumar Bind, Tehsildar
2024 Latest Caselaw 20290 ALL

Allahabad High Court

Dhanajay Kumar Varma vs Hemant Kumar Bind, Tehsildar on 31 May, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:100419
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4102 of 2024
 

 
Applicant :- Dhanajay Kumar Varma
 
Opposite Party :- Hemant Kumar Bind, Tehsildar
 
Counsel for Applicant :- Gokaran Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 30.06.2021 passed by this Court in Writ Petition No. 11919 of 2021.

It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 30.06.2021. Copy of the order of writ Court was served upon opposite party on 23.07.2021, but according to the applicant, the said order has not been complied with by the opposite party till date.

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 30.06.2021 passed by this Court in Writ Petition No. 11919 of 2021 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 :- 31.5.2024

V.S.Singh