Allahabad High Court
Smt Vimla Devi vs Sri Naveen Prasad, Tehsildar on 7 July, 2021
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1930 of 2021 Applicant :- Smt Vimla Devi Opposite Party :- Sri Naveen Prasad, Tehsildar Counsel for Applicant :- Satyawan Yadav,Ranjeet Yadav Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Satyawan Yadav, learned counsel for the applicant.
The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 03.03.2020 passed by this Court in Writ Petition No. 7468 of 2020 (Vimla Devi vs. State of U.P. and 2 others).
It is contended that an application under Section 34 of the Land Revenue Act was filed by the applicant which was pending before the opposite party thus, the applicant approached this Court through Writ-C No. 7468 of 2020. The writ Court on 03.03.2020 had directed the opposite party to conclude the proceedings within three months. The certified copy of the order was served upon opposite party on 25.06.2020, copy of the receiving has been brought on record as Annexure-4 to the application.
Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 03.03.2020 passed in the aforesaid writ petition.
However, no notice is issued to the opposite party at this stage. The opposite party is granted three months further time to comply with the order dated 03.03.2020 passed by this Court in Writ Petition No. 7468 of 2020 from the date of production of a self verified copy of this order.
The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.
The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.
In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.
With the aforesaid observations, this application is finally disposed of at this stage.
Order Date :- 7.7.2021 V.S.Singh