Allahabad High Court
Amar Nath Patel vs Shubham Srivastava, S.D.M. on 11 May, 2023
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:102696 Court No. - 7 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6680 of 2022 Applicant :- Amar Nath Patel Opposite Party :- Shubham Srivastava, S.D.M. Counsel for Applicant :- D.C. Dwivedi Hon'ble Rohit Ranjan Agarwal,J.
The writ Court on 26.05.2022 in Writ-C No. 9748 of 2022 passed the following order:-
"Learned counsel for the petitioner is permitted to implead Gaon Sabha concerned in the array of the respondents during the course of the day and serve a copy of the petition upon Sri Azad Rai, learned counsel for Gaon Sabha.
Heard learned counsel for the petitioner and learned Standing Counsel for respondents.
The petitioner has preferred the present writ petition with the prayer to direct the respondent No.2/Sub Divisional Magistrate, Phoolpur District Prayagraj to decide the representation dated 12.12.2021.
It is argued by learned counsel for the petitioner that he has filed representation dated 12.12.2021 under Section 24 of the U.P. Land Revenue Code, 2006 but considerable time has been lapsed the same has not been decided till date.
On the other hand a preliminary objection has been raised by the learned Standing Counsel that the application dated 12.12.2021 is not under the prescribed format as provided under Section 24 of the U.P. Land Revenue Code, 2006. He further argued that if the petitioner filed the application within the prescribed format, the respondents will decide the same expeditiously.
Heard learned counsel for the parties present.
With the consent of learned counsel for the parties, this petition is disposed of permitting the petitioner to file fresh representation before the concerned respondent as prescribed under Section 24 of the U.P. Land Revenue Code, 2006 within a period of three weeks from today along with a certified copy of this order. If such an application is filed within the stipulated period, the concerned respondent will decide the same expeditiously and preferably four months thereafter but after providing opportunity of hearing to all the parties concerned, if there is no legal impediment."
From perusal of the order, no case for contempt is made out.
The contempt application is misconceived and is hereby dismissed.
Order Date :- 11.5.2023//V.S.Singh