Allahabad High Court
Manju Devi vs Jitendra Pratap Singh,D.M. And 2 Others on 31 October, 2022
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6432 of 2022 Applicant :- Manju Devi Opposite Party :- Jitendra Pratap Singh,D.M. And 2 Others Counsel for Applicant :- Kedar Nath Mishra Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri K.N.Mishra, learned counsel for the applicant and peruse the order dated 22.10.2020 passed in Writ-C No.10071 of 2020 and the show cause notice issued by the District Magistrate on 26.09.2022 which has been appended as Annexure 6 to the affidavit to the contempt application.
From perusal of the same, it transpires that the show cause notice was issued to the applicant against which the contempt application is not maintainable and the only remedy available to the applicant to approach appropriate Forum for redressal of her grievance.
No case for contempt is made out.
Dismissed.
Order Date :- 31.10.2022 Kushal