Allahabad High Court
Algoo Prasad vs Ram Bahadur, Director Social Welfare ... on 3 August, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3663 of 2010 Petitioner :- Algoo Prasad Respondent :- Ram Bahadur, Director Social Welfare Lko. Petitioner Counsel :- Uma Shankar Singh Hon'ble Vikram Nath,J.
Heard learned counsel for the applicant.
This contempt petition has been filed with the allegation that in spite of an order dated 6.10.2009 passed by this court in Special Appeal No.1571 of 2009 the opposite party / Ram Bahadur, Director Social Welfare, U.P. Lucknow has not decided his claim though the stipulated time has elapsed.
The opposite party is bound by the order of this court and in case he does not decide it within a period of four weeks of receipt of this order, without any reasonable cause, the court would have no option except to punish him under Section 12 of the Contempt of Courts Act and other allied powers.
The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant to the opposite party within three weeks from today and keep a record thereof.
The opposite party shall decide the claim of the applicant and intimate him of the order through the self-addressed envelope within a week thereafter.
In case, opposite party does not comply with the aforesaid directions, it would be open to the applicant to approach this court again.
With the aforesaid observations, this petition is finally disposed off at this stage.
Order Date :- 3.8.2010 SS