Omveer Singh vs Abhishek, Tehsildar, Tehsil-Baghpat on 4 May, 2026

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Allahabad High Court

Omveer Singh vs Abhishek, Tehsildar, Tehsil-Baghpat on 4 May, 2026

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:100973
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CONTEMPT APPLICATION (CIVIL) No. - 2273 of 2025   
 
   Omveer Singh    
 
  .....Applicant(s)   
 
 Versus  
 
   Abhishek, Tehsildar, Tehsil-Baghpat    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Anil Kumar Mishra   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
    
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.

1. Mr. Abhishek, Tehsildar, Tehsil and District - Baghpat is present in the Court who is identified by Sri Manoj Kumar Pandey, learned Standing Counsel.

2. The order of writ Court dated 28.08.2024 was to the extent to conclude proceeding under Section 67 of U.P. Revenue Code, 2006. According to learned Standing Counsel, the said proceeding has been concluded but against the order passed under Section 67 of the Code, 2006, an appeal under Section 67(5) of the Code, 2006 has been preferred, which is pending consideration.

3. In view of said fact, as the order of writ Court was only to the extent to decide the proceeding under Section 67 of the Code, 2006 which has been decided by opposite party, copies of orders has been appended as annexure-1 to compliance affidavit, the contempt application is rendered infructuous and stands dismissed. 4. Contempt notice stands discharged.

(Rohit Ranjan Agarwal,J.) May 4, 2026 (V. S. SINGH)

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