Allahabad High Court
Smt. Shanti Devi vs Sri Madhusudan Hulgi, District ... on 16 September, 2025
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:165254 HIGH COURT OF JUDICATURE AT ALLAHABAD CONTEMPT APPLICATION (CIVIL) No. - 4142 of 2025 Smt. Shanti Devi .....Applicant(s) Versus Sri Madhusudan Hulgi, District Magistrate .....Opposite Party(s) Counsel for Applicant(s) :
Pradeep Kumar Pandey Counsel for Opposite Party(s) :Court No. - 1
HON'BLE NEERAJ TIWARI, J. 1. Heard learned counsel for the applicant and Learned Standing Counsel for the opposite party.
2. Pursuant to the order of this Court dated 12.8.2025, learned Standing Counsel for the opposite party has filed compliance affidavit, which is taken on record. On the basis of affidavit, he submits that the order of the writ court has been complied with. She further submitted that letter has been sent to Commissioner and Secretary, Board of Revenue, U.P. Anubhag-16, Lucknow on 10.9.2025 to release the fund for disbursal and matter is pending at her end.
3. Therefore, learned counsel for the applicant is permitted to implead the Smt. Manisha Trighatia, Commissioner and Secretary, Board of Revenue, U.P. Anubhag-16, Lucknow as opposite party no.2 during the course of day.
4. Newly impleaded opposite party no.2 is directed to file affidavit about the payment of fund in terms of order dated 20.1.2025 and letter dated 10.9.2025 within two weeks failing which she shall remain present before this Court on the next date fixed to initiate contempt proceedings.
5. List this case on 7.10.2025.
6. Registrar (Compliance) as well as learned Standing Counsel is directed to send the copy of this order to Smt. Manisha Trighatia, Commissioner and Secretary, Board of Revenue, U.P. Anubhag-16, Lucknow within 48 hours for necessary compliance.
(Neeraj Tiwari,J.) September 16, 2025 Junaid