Allahabad High Court
Ram Girish vs Mr. Deepak Kumar Principal Secretary ... on 19 January, 2021
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- CONTEMPT No. - 1819 of 2020 Applicant :- Ram Girish Opposite Party :- Mr. Deepak Kumar Principal Secretary Nagar Vikas,Lucknow Counsel for Applicant :- Brijesh Kumar Singh Hon'ble Abdul Moin,J.
Heard and perused the compliance affidavit filed on behalf of the respondent/contemnor.
A perusal of the order passed by the writ Court dated 17.10.2019 indicates that the respondent no.1 was required to decide the representation of the petitioner.
Learned Standing Counsel submits that the representation of the petitioner has been decided by the Principal Secretary vide order dated 10.12.2020, a copy of which is Annexure C-1 to the compliance affidavit.
Incidentally no objections to the said compliance affidavit have been filed.
Accordingly, the contempt petition is dismissed. The notices are discharged.
However, the petitioner would be at liberty to challenge the order dated 10.12.2020 before appropriate Court in appropriate proceedings in case he is so aggrieved.
Order Date :- 19.1.2021 A. Katiyar