SPA/279/2022
2022 Latest Caselaw 2689 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      26.08.2022                     SPA No. 279 of 2022
                                     Sri Vipin Sanghi, C.J.
                                     Sri R.C. Khulbe, J.

Mr. B.S. Parihar, the learned Standing Counsel for the State of Uttarakhand-appellants.

Mr. Bhuwan Bhatt, the learned counsel for the respondent.

By a separate detailed order, we have dismissed the present Special Appeal preferred by the State.

Even though, there was no stay operating in the matter, we are informed that the Caste Certificate has not been issued to the respondent even till date.

In our view, the appellant and its officers are in contempt inasmuch as they have not complied with the impugned judgment rendered by the learned Single Judge.

We, therefore, grant one day's time to the Tehsildar concerned to issue the Caste Certificate to the respondent.

In case the same is not issued, we shall be compelled to take coercive action against the Tehsildar concerned.

                                             (R.C. Khulbe, J.)          (Vipin Sanghi, C.J.)
                                               26.08.2022                   26.08.2022
                                     Rahul