Mohammad Sajid Khan And Another vs Shri Jag Mohan Singh, Registrar/ ...
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Allahabad High Court

Mohammad Sajid Khan And Another vs Shri Jag Mohan Singh, Registrar/ ... on 31 October, 2025

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:192288
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CONTEMPT APPLICATION (CIVIL) No. - 4505 of 2022   
 
   Mohammad Sajid Khan And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   Shri Jag Mohan Singh, Registrar/ Inspector,Madarsa Education Board And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Prabhakar Awasthi, Rajvendra Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
Pranav Mishra   
 
     
 
 Court No. - 1
 
   
 
 HON'BLE NEERAJ TIWARI, J.     

1. Case called out in revise. Learned counsel for applicant is not present whereas Sri Pranav Mishra, learned counsel for opposite party nos. 5 & 7 and Sri Rajeshwar Tripathi along with Ms. Bhavvya Tiwari, learned standing counsel for opposite party no. 6 are present.

2. Case was heard on 26.09.2025, judgment was reserved and listed for today along with connected matter for pronouncement of judgment.

3. Today, Ms. Anjana Sirohi, Registrar/Inspector, Madarsa Education Board, U.P. 704, Jawahar Bhawan, Lucknow, Mr. Raghvendra Pratap Singh, the then Registrar/Inspector, Madarsa Education Board, U.P. 704, Jawahar Bhawan, Lucknow and Ms. Anita, District Welfare Officer, Jaunpur are present before the Court.

4. Before pronouncement of judgment, learned counsel for opposite party nos. 5 & 7 has filed two affidavits on behalf of opposite party nos. 5 & 7 along with copy of order of Writ Court dated 30.10.2025 passed in Writ-A No. 7665 of 2022 along with connected Writ-A Nos. 11878, 17222 & 17697 of 2022 and submitted that now the writ petition has been dismissed. Therefore, contempt proceeding may be dropped. Both the affidavits are taken on record.

5. I have perused the contempt application, which was filed for violation of order of Writ Court dated 19.05.2022 passed in Writ-A No. 7665 of 2022. I have also perused the judgment of Writ Court dated 30.10.2025 passed in Writ-A No. 7665 of 2022 along with connected matters by which writ petitions were dismissed.

6. Therefore, under such facts, after dismissal of writ petition, contempt proceeding shall not continue.

7. Accordingly, contempt application is dismissed.

8. Personal appearance of Ms. Anjana Sirohi, Registrar/Inspector, Madarsa Education Board, U.P. 704, Jawahar Bhawan, Lucknow, Mr. Raghvendra Pratap Singh, the then Registrar/Inspector, Madarsa Education Board, U.P. 704, Jawahar Bhawan, Lucknow and Ms. Anita, District Welfare Officer, Jaunpur is hereby exempted.

(Neeraj Tiwari,J.)

October 31, 2025

Sartaj