Jameel Ahmad vs Shri Sunil Chaudhary, Chief ...
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Allahabad High Court

Jameel Ahmad vs Shri Sunil Chaudhary, Chief ... on 21 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:11277
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4816 of 2024
 

 
Applicant :- Jameel Ahmad
 
Opposite Party :- Shri Sunil Chaudhary, Chief Conservator Of Forest, Lko.
 
Counsel for Applicant :- Rishi Raj,Garv Saxena
 

 
Hon'ble Manish Kumar,J.
 

The present contempt application has been filed for the alleged non compliance of the judgment and order dated 16.10.2024. The relevant extract of the said order is quoted hereinbelow:

"Learned Standing Counsel has no objection to the above prayer made by learned counsel for petitioner.

Accordingly, liberty is granted to the petitioner to move fresh representation before respondent no. 2 - Chief Conservator of Forest, U.P., Lucknow within next ten days, detailing all the facts as narrated herein above. Respondent no. 2 on receipt of said representation shall proceed to consider and decide the same within four weeks thereafter, by means of reasoned and speaking order in accordance with law and communicate the decision to the petitioner. "

Learned State counsel has submitted that the compliance affidavit has been filed enclosing therein a copy of the order dated 11.02.2025 deciding the representation of the applicant in compliance of the order passed by the writ court. He has further submitted that as per instructions dated 20.02.2025 received from the Chief Conservator of Forest, Court Case, U.P., Lucknow though he is not a party, has submitted that the Meerut authority has already forwarded the papers to the Additional Director Pension Meerut Division Meerut and the Additional Director Pension on 07.02.2025 has forwarded the Pension Payment Order to the Treasurer, Shahjahnpur for the purpose of payment of post retiral dues of the applicant. Copy of the instructions along with Pension Payment Order has been provided which is taken on record. During the course of argument a photocopy of the same has also been provided to learned counsel for the applicant.

Learned counsel for the applicant has very fairly submitted that judgment and order passed by the writ court has been complied with as such nothing remains to be adjudicated in the present case and the present contempt application may be dismissed as infructuous.

In view of above, the present contempt application is dismissed as infructuous.

Notice, if any, stands discharged.

Order Date :- 21.2.2025

Renu/-