Allahabad High Court
Suresh Kumar And Anr. vs Harvir Singh A.D.M./D.D.C. Rampur And ... on 1 November, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1727 of 2012 Applicant :- Suresh Kumar And Anr. Opposite Party :- Harvir Singh A.D.M./D.D.C. Rampur And Others Counsel for Applicant :- K. Ajit,Arvind Srivastava Iii Counsel for Opposite Party :- S.C.,P.K. Sinha Hon'ble Prakash Padia,J.
The applicants are before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgement and order dated 04.02.1980 passed in Civil Misc.Writ Petition No.1315 of 1973 and order dated 15.12.2011 passed in Civil Misc. Writ Petition No.72709 of 2011.
Pursuant to the order passed by this Court, instructions dated 26.09.2022 placed before this Court by Shri Vijay Shankar, learned Standing Counsel, same is taken on record. Copy of the same was also provided to Mr. Arvind Srivastava-III counsel for the applicants.
It is argued by counsel for the applicants that wholly illegally various irrelevant entries were made in the revenue records.
If it is so the applicant is permitted to file representation in this regard before the authority concerned within a period of three weeks from today. If such a representation is made, the authority concerned is directed to consider and decide the same in accordance with law within a period of three months thereafter.
Accordingly, present contempt application is disposed of.
Order Date :- 1.11.2022 Pramod Tripathi