CLCON/147/2026
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Uttarakhand High Court

CLCON/147/2026 on 7 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
 .
                    proceedings or
SL.      Date                                      COURT'S OR JUDGES'S ORDERS
                     directions and
No
                   Registrar's order
                    with Signatures
      07.04.2026                        CLCON No.147 of 2026
                                        Hon'ble Alok Kumar Verma, J.

This contempt petition has been filed under the Contempt of Courts Act, 1971 alleging wilful disobedience of the Order dated 05.01.2026, passed by the Co-ordinate Bench in WPMS No.2302 of 2025, "Geetika Gurung vs. State of Uttarakhand and Others".

2. The Co-ordinate Bench issued directions in the said writ petition on 05.01.2026 that if the petitioner submits her representation within two weeks, the decision shall be taken, as per law, within ten weeks thereafter.

3. Heard Mr. Arvind Kumar Sharma, learned counsel for the petitioner.

4. Mr. Arvind Kumar Sharma, Advocate submitted that the petitioner submitted her representation before the respondent no.1 on 16.01.2026, but the respondent no.1 has deliberately not complied with the Order dated 05.01.2026.

5. It is prima facie case of wilful disobedience of the Order dated 05.01.2026.

6. Notice is being issued to the respondent no.1-Sri Vijay Nath Shukla, Secretary District Level Development Committee, Nainital. He is directed to appear before this Court through video conferencing on 04.05.2026 at 10.30 a.m. and explain why the proceedings of contempt of court should not be initiated against him.

7. Mr. Arvind Kumar Sharma, Advocate has sought one week's time to take steps.

8. List on 04.05.2026 at 10.30 a.m.

(Alok Kumar Verma, J.) 07.04.2026

JKJ/Pant