Allahabad High Court
Rajkumari Kadambari Singh vs Vinod Kumar Nigam And 4 Others on 20 February, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1222 of 2020 Applicant :- Rajkumari Kadambari Singh Opposite Party :- Vinod Kumar Nigam And 4 Others Counsel for Applicant :- Anup Kumar Srivastava Hon'ble Mahesh Chandra Tripathi,J.
Present contempt application has been filed alleging wilful and deliberate defiance of the order dated 28.12.2099 passed by the Board of Revenue in Second Appeal No.30 of 1997-98 (Ganesh Gupta vs. Kunwar Rani Sushila Devi) under Section 331 of UP ZA & LR Act.
It has been apprised by learned counsel for the applicant that in the present matter, initially an interim order was passed by the Board of Revenue on 28.12.1999 directing the parties to maintain status quo on the spot till 27.3.2000 and the same is still in existence till today. Once in second week of January, 2020 the opposite party nos.1 to 4 started raising construction over the land in dispute then the applicant requested them not to raise the construction over the land in dispute but they did not stop the construction and changed the nature of the land in dispute.
Nothing has been brought on record to indicate or suggest that the interim order was flouted by the opposite parties. Admittedly, the matter is pending consideration before the Board of Revenue and in case any construction is being raised by the opposite party nos.1 to 4, it is always open to the applicant to apprise the correct fact to the Presiding Officer, Board of Revenue.
The contempt application is disposed of, according.
Order Date :- 20.2.2020 RKP