Allahabad High Court
Rampher vs Sri R.D. Ram (Ram Darsh Ram) ... on 3 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 2400 of 2014 Applicant :- Rampher Opposite Party :- Sri R.D. Ram (Ram Darsh Ram) Sub-Divisional Magistrate Counsel for Applicant :- Ambika Prasad Mishra Hon'ble Chandra Dhari Singh,J.
Case called out but none responds on behalf of petitioner to press this petition nor there is any request for passing over or adjournment of the case.
The petitioner has filed the instant contempt petition alleging willful non-compliance of the order dated 15.05.2014 passed in Writ Petition No.2931 (MS) of 2014, whereby the opposite party was directed to decide the Case No.25 (Gaon Sabha Vs. State), under Section 33/39 of the U.P. Land Revenue Act.
Learned Counsel appearing for the State has submitted that vide order dated 22.01.2015, the aforesaid case has been decided by the Sub-Divisional Magistrate, Amethi in compliance of the order of writ Court. A copy of order dated 22.01.2015 has been placed by learned Counsel appearing for the State in Court. The same is taken on record.
From the perusal of the order dated 22.01.2015 and the record, it appears that the order of writ Court has been complied with.
Accordingly, the contempt petition is disposed of.
Order Date :- 3.12.2019 akverma