Allahabad High Court
Mukh Lal Yadav & Others vs Basant Kumar Gupta, S.D.M. Bansgaon ... on 10 August, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3829 of 2010 Petitioner :- Mukh Lal Yadav & Others Respondent :- Basant Kumar Gupta, S.D.M. Bansgaon Gorakhpur Petitioner Counsel :- Rohit Tiwari Hon'ble Shashi Kant Gupta,J.
Heard learned counsel for the applicant.
This contempt petition has been filed with the allegation that in spite of an order dated 28.5.2010 passed by this court in Writ Petition No.19898 of 2009 the opposite party, Sub Divisional Magistrate Bansgaon, Gorakhpur has not decided his claim and representation 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 month 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 office may send a copy of this order along with notice/notices.
The opposite party shall decide the claim and representation 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 :- 10.8.2010 Manoj