Allahabad High Court
C/M Madrsha Talimul Islam Educational ... vs Sri Manoj Singh, Secretary (Minority ... on 25 August, 2020
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2365 of 2020 Applicant :- C/M Madrsha Talimul Islam Educational Society And Another Opposite Party :- Sri Manoj Singh, Secretary (Minority Welfare) U.P. Government Civil Secretariat Counsel for Applicant :- Madan Mohan Srivastava Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the applicant.
The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 6.2.2020 passed by this Court in Writ Petition No. 4095 of 2020, wherein this Court has observed as under :-
"In view of the above, the instant writ petition is disposed of with direction to the first respondent to take decision in regard to the claim of the petitioners for disbursement of grant-in-aid to the Madrsha run by the petitioners within a period of twelve weeks from the date of production of a certified copy of this order"
It is stated that in spite of service upon the opposite party, no order has yet been passed.
Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 6.2.2020 passed in the aforesaid writ petition.
However, no notice is issued to the opposite party at this stage. The opposite party is granted twelve weeks' further time to comply with the judgment and order dated 6.2.2020 passed by this Court in Writ Petition No. 4095 of 2020 from the date of production of self-verified copy of this order.
The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.
The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.
In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.
With the aforesaid observations, this application is finally disposed of at this stage.
Order Date :- 25.8.2020 Aditya