Allahabad High Court
Anil Kumar Rana vs Amit Kumar, S.P. Hardoi on 21 October, 2020
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- CONTEMPT No. - 1403 of 2020 Applicant :- Anil Kumar Rana Opposite Party :- Amit Kumar, S.P. Hardoi Counsel for Applicant :- Raj Vikram Singh Hon'ble Mrs. Sangeeta Chandra,J.
The petitioner alleges willful disobedience of the order dated 27.02.2020 passed in Writ Petition No.2936 (S/S) of 2020: Anil Kumar Rana Vs. State of U.P. and others.
The writ petition filed by the petitioner was dismissed as misconceived and for wasting precious time of the court, a cost of Rs.5,000/- was imposed upon him which he had to deposit in Mediation Centre within six weeks, failing which the Senior Registrar was to recover the said amount from the petitioner as arrears of land revenue.
On specific query being made by the Court as to whether the petitioner has deposited Rs.5,000/- in the Mediation Centre as directed by this Court, the learned counsel for the petitioner has replied in negative. He has submitted that an application for recall/ review of the order dated 27.02.2020 is pending before the writ court.
In such circumstances, this Court cannot initiate contempt proceedings at the behest of a person who himself is committing willful disobedience of the order passed by this Court.
The contempt petition is dismissed, leaving it open for the petitioner to file a fresh contempt petition after the order passed by the writ court is modified in his favour.
Order Date :- 21.10.2020 Rahul