Allahabad High Court
Mewa Lal And Another vs Rameshwar Prasad, Naib Tehsildar ... on 14 February, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1064 of 2020 Applicant :- Mewa Lal And Another Opposite Party :- Rameshwar Prasad, Naib Tehsildar (Katehar) Counsel for Applicant :- Pramod Pathak Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicants.
By order dated 30.9.2019 passed in Writ C No. 32056 of 2019 filed by the applicants, this Court directed as under:
"Under the circumstances, this petition is disposed of directing the respondent no. 3 to decide the mutation case pending before him expeditiously preferably within a period of two months from the date a certified copy of this order is filed before him. "
Learned counsel for the applicants submits that a certified copy of the aforesaid order was submitted for compliance before the opposite party but the opposite party has wilfully not complied with the order and, thus, has committed civil contempt liable for punishment under Section 12 of the Contempt of Courts Act, 1971.
Prima facie a case of contempt has been made out. However, considering the facts and circumstances of the case, one more opportunity is afforded to the opposite party to comply with the aforesaid order of the writ Court within two months from the date of production of a certified copy of this order.
The applicants shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicants with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.
The opposite party shall comply with the directions of the writ court and intimate the order to the applicants through the self-addressed envelope within a week thereafter.
With the aforesaid observations, this application is disposed of at this stage with liberty to the applicants to move a fresh application, if the order is not complied with by the opposite party within the stipulated time as aforementioned.
Order Date :- 14.2.2020 A.K.Srivastava