CLCON/6/2021
2021 Latest Caselaw 80 UK

CLCON No. 6 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Rajat Mittal, Advocate for the petitioner.

The coordinate Bench of this Court, by a judgment dated 02.09.2020, had directed respondent No. 2, therein in the writ petition, i.e. the Director of Sports Uttarakhand, to conduct the election of the Kabaddi association. The writ petition was disposed of with direction to decide the representation of the petitioner within the period of six weeks from the date of the production of the certified copy of the order.

The learned counsel for the petitioner contends that the representation has not yet been decided, despite the expiry of the time period, which was provided by the judgment.

Since, looking to the time period, which has lapsed within which the respondent was supposed to comply with the order, at present, this Court is not issuing any formal notice of contempt to him. Only an instruction is being called upon to show cause as to why the judgment dated 02.09.2020, has not been complied with.

The petitioner would take steps within a period of ten days from today.

Response may be filed by the respondent within a period of three weeks thereafter.

List thereafter.

(Sharad Kumar Sharma, J.) 07.01.2021 Mahinder/