Allahabad High Court
Raman Lal & Ors. vs Ajay Chauhan Registrar/Commissioner ... on 6 March, 2020
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 307 of 2020 Applicant :- Raman Lal & Ors. Opposite Party :- Ajay Chauhan Registrar/Commissioner Housing U.P.Awas & Ors. Counsel for Applicant :- Rajesh Chandra Mishra Hon'ble Abdul Moin,J.
Heard.
Supplementary affidavit filed by learned counsel for the petitioners in pursuance to the order of this Court dated 04.02.2020 has been perused wherein it has been indicated that the judgment and order of the writ Court dated 25.01.2019 has attained finality. It has also been contended that the Election Commission has still not conducted the election.
In this view of the matter, issue notice to respondent no.2 to show cause as to why the proceedings for contempt of the Court be not initiated against him for non-compliance of the judgment and order dated 25.01.2019 passed in Writ Petition No. 2342 (MB) of 2019.
List as fresh on the date to be fixed by the office in the notice.
Order Date :- 6.3.2020 A. Katiyar