Shiv Ganesh vs Shri Prashant Kumar, Director General ...
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Allahabad High Court

Shiv Ganesh vs Shri Prashant Kumar, Director General ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:9177
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4861 of 2024
 

 
Applicant :- Shiv Ganesh
 
Opposite Party :- Shri Prashant Kumar, Director General Of Police, Lko.
 
Counsel for Applicant :- Aditya Tiwari,Deepranjan Pandey
 

 
Hon'ble Manish Kumar,J.
 

Heard.

The present contempt petition has been preferred for alleged non-compliance of the judgement and order dated 08.07.2024 passed in Writ-A No.5011 of 2024, the relevant extract is quoted hereinbelow:

"5. Therefore, without entering into merits of the issue, this writ petition is disposed of finally at the admission stage directing the opposite party no. 2 i.e., Director General of Police, Police Headquarter, Lucknow to decide the aforesaid representation of the petitioner (Annexure-5) by speaking and reasoned order strictly in accordance with law after affording an opportunity of hearing to the parties concerned, if it is so required, with expedition, preferably within a period of four weeks from the date of receipt of certified copy of this order and the decision thereof shall be intimated to the petitioner forthwith. "

Learned counsel for the respondent has submitted that the compliance affidavit has been filed enclosing therein the order dated 7.2.2025 passed on the representation of the applicant in compliance of judgement and order passed by the writ court.

At this stage, learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order passed by the writ court, the representation of the applicant has been decided and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

As such, the present contempt application is dismissed as infructuous.

Notice issued earlier, if any, stand discharged.

Order Date :- 12.2.2025

S. Kumar