Allahabad High Court
Mohd. Irfan Siddiqui vs Sri Om Prakash Singh D.G.P. Lko. on 28 July, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 246 of 2018 Applicant :- Mohd. Irfan Siddiqui Opposite Party :- Sri Om Prakash Singh D.G.P. Lko. Counsel for Applicant :- In Person,Anjum Ara,Devesh Deo Bhatt,Shambhu Prasad Hon'ble Jaspreet Singh,J.
The instant petition has been preferred for alleging non-compliance of the order dated 22.12.2017 passed in Writ Petition No.31622 of 2017 (WPIL), 'Mohd. Irfan Siddiqui v. State of U.P. & Anr.', which was disposed of with direction to the respondent No.2 to pass appropriate orders on the pending representation of the petitioner.
Shri Vinayak Saxena, learned standing counsel has submitted that the representation of the petitioner was decided on 17.03.2018 and the grievance of the petitioner has already been resolved inasmuch as there was some technical glitch in the software which has been rectified and the grievance has been met. A copy of the order dated 17.03.2018 has been brought to the Court for perusal, which is taken on record.
Noticing the aforesaid as well as the direction of the writ Court, this Court is satisfied that the order passed by the writ Court has been complied with and no further orders are required to be passed. Consequently, the contempt petition stands dismissed. Notices, if any, stands discharged.
Order Date :- 28.7.2022 Rakesh/-