Allahabad High Court
Shitla Prasad Singh And Ors. vs Pawan Singh Chief Conservator Of Forest ... on 16 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 1360 of 2019 Applicant :- Shitla Prasad Singh And Ors. Opposite Party :- Pawan Singh Chief Conservator Of Forest Lucknow And Another Counsel for Applicant :- Ram Bali Tiwari Hon'ble Chandra Dhari Singh,J.
Affidavit of compliance filed today in Court on behalf of opposite party no.2 is taken on record.
Learned Counsel appearing for the opposite party has submitted that the order of writ Court dated 06.03.2019 passed in Writ Petition No.5806 (SS) of 2012 has been complied with vide order dated 29.06.2019 passed by the opposite party no.2.
Learned Counsel for the petitioner has submitted that the order of writ Court has not been complied with in letter and spirit, therefore, they are liable to punish under the provisions of Contempt of Courts Act, 1971.
From the perusal of the compliance affidavit as well as the order dated 29.06.2019, it reflects that the order of writ Court has been complied with.
Contempt petition is disposed of.
However, it is open for the petitioner to avail appropriate remedy, if so aggrieved.
Order Date :- 16.12.2019 akverma