Allahabad High Court
Raju Kumar And Another vs Ravi Kumar Ng on 14 May, 2025
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:78912 Court No. - 1 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2235 of 2025 Applicant :- Raju Kumar And Another Opposite Party :- Ravi Kumar Ng Counsel for Applicant :- Navin Kumar Hon'ble Salil Kumar Rai,J.
The present contempt application has been filed pleading willful disobedience of the order dated 30.5.2024 passed by this Court in Writ-C No. 18863 of 2024.
Through order dated 30.5.2024 this Court had disposed of the writ petition so far as the applicants are concerned in terms of the order dated 8.5.2024 passed in Writ-C No. 15230 of 2024 (Dilip Paswan and 2 Others Vs. State of U.P. and 3 Others).
In Dilip Paswan (Supra) this Court had directed that the petitioners in the aforesaid case shall be considered for allotment of space in the vending zone whenever the process for allocation of space in vending zone is undertaken.
There is nothing on record to show that the opposite party has started the process of allocation of space in the vending zone.
In view of the aforesaid, no cause of action, at present, exists for instituting the present contempt application.
The contempt application is not maintainable at this stage.
The contempt application is dismissed.
Order Date :- 14.5.2025 Anurag/-