Allahabad High Court
Abhay Shankar Singh vs Shri Navneet Singh Chahal, District ... on 3 April, 2026
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:72460
HIGH COURT OF JUDICATURE AT ALLAHABAD
CONTEMPT APPLICATION (CIVIL) No. - 3666 of 2024
Abhay Shankar Singh
.....Applicant(s)
Versus
Shri Navneet Singh Chahal, District Magistrate
.....Opposite Party(s)
Counsel for Applicant(s)
:
Moeez Uddin
Counsel for Opposite Party(s)
:
Court No. - 9
HON'BLE ROHIT RANJAN AGARWAL, J.
1. The writ Court on 05.04.2023 while deciding Public Interest Litigation (PIL) No. 373 of 2023 passed the following order:-
"Heard Sri Bakhteyar Yusuf, learned counsel for the petitioner and Sri Abhishek Shukla, learned Additional Chief Standing Counsel for the State respondents.
Present petition has been filed as a Public Interest Litigation seeking to raise a grievance with regard to the alleged illegal encroachments over gata no. 32 situate at village Panchyat Badaura, Tehsil Phoolpur, District Prayagraj.
Learned counsel for the State respondents submits that instructions dated 11.02.2023 have been received from the respondent no. 3 indicating therein that in respect of the aforestated complaints with regard to encroachments, proceedings under Section 67 of the U. P. Revenue Code, 2006 have been initiated with the institution of case nos. T202302030200776; T202302030200779; T202302030200773; T202302030200775 and T202302030200735 wherein 21.02.2023 was the date fixed. It is submitted that efforts would be made for early disposal of the aforestated cases after giving due opportunity to the parties concerned.
Counsel for the petitioner though not disputing the stand taken by the respondent authorities, seeks an expeditious disposal of the pending proceedings.
Having regard to the aforementioned facts and circumstances and without expressing any opinion on the merits of the case, the present petition is disposed of with an observation that the court concerned would be expected to make an endeavor to decide the aforesaid cases in accordance with law, expeditiously preferably within a period of three months, from the date of receipt of certified copy of the instant order, provided there is no other legal impediment.
The petition stands disposed of accordingly."
2. Notice was issued to opposite party which was served.
3. However, as the opposite party has been transferred and new officer has taken charge, the contempt application is disposed of requiring the present incumbent opposite party to comply the order dated 05.04.2023, as expeditiously as possible.
(Rohit Ranjan Agarwal,J.) April 3, 2026 (V.S.SINGH)