Allahabad High Court
Smt. Vimla Devi vs Dinesh Kumar Singh, D.M. And Another on 17 January, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD RESERVED Case :- CONTEMPT APPLICATION (CIVIL) No. - 8524 of 2019 Applicant :- Smt. Vimla Devi Opposite Party :- Dinesh Kumar Singh, D.M. And Another Counsel for Applicant :- Lokesh Kumar Dwivedi Hon'ble Suneet Kumar,J.
Heard the learned counsel for the applicant.
The instant petition has been filed for violation of the judgement dated 17 May 2019 passed by this Court in First Appeal No. 149 of 1996 (Smt. Vimla Devi vs. State of U.P. & another), whereby, the appeal has been partly allowed. The compensation of the acquired land was determined @ Rs.16,830/- per decimal. The petition primarily seeks the execution of the Appellate Court order/decree.
The controversy involved in the present contempt petition is squarely covered by the decision delivered today in Contempt Petition No. 5162 of 2019 (Mayur Farm Pvt. Ltd. Vs. Alok Tandon, Chairman Noida and others).
Learned counsel for the applicant does not dispute the aforesaid fact.
In view thereof, contempt petition is dismissed in terms of the decision rendered in Mayur Farm (supra).
Order Date :- 17.1.2020 Mukesh Kr.