The High Court of Allahabad has issued notice to the chief executive officer (CEO) of Yamuna Expressway Industrial Development Authority (YEIDA) Arun Veer Singh & 5 other officials, directing them to appear before it & explain why contempt proceedings should not be initiated against them for alleged violation of the Court’s orders.
In a contempt petition, one Rishi Goel had alleged that these officials had demolished, on March 29, 2022, the construction done by him at Jhajjar despite orders of the high court on July 14 & Dec 8, 2021, by which the demolition notice issued by these the authority was quashed.
Observing that ‘prima facie a case of contempt was made out’, Justice Saral Srivastava directed to list the case on Aug 16, 2022, for next hearing.
However, in its April 8, 2022 order, the High Court made it clear that in the case earlier orders of the court were complied with by the next date, the opposite parties may not appear in person & may file an affidavit of compliance through counsel.
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