Neutral Citation No. - 2024:AHC:126292
Court No. - 1
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4515 of 2024
Applicant :- Mahendra Kumar
Opposite Party :- Rajit Ram Yadav
Counsel for Applicant :- Amar Bahadur Maurya
Hon'ble Salil Kumar Rai,J.
The present contempt application has been filed pleading
willful disobedience of the order dated 4.4.2023 passed by
this Court in Application U/S 482 No. 11310 of 2023 whereby
this Court had directed the parties to maintain status quo as
on date with regard to the disputed land.
It appears from the records annexed with the affidavit filed in
support of the contempt application that on the basis of the
order dated 4.4.2023 the applicant filed an application dated
28.4.2023 before the Deputy District Magistrate/Tehsildar
pleading that the opposite parties who had filed the
application under Section 482 Cr.P.C. before this Court be
dispossessed and the applicant be given possession of the
residential premises as the possession of the opposite party
was obtained illegally and by force.
It has been stated that no action has been taken on the
aforesaid application and, therefore, the opposite party has
committed contempt of Court.
The contention of the applicant is not acceptable.
The order dated 4.4.2023 does not direct for restoration of
status quo ante. Further, the order of status quo was passed
after noting the possession of the opposite party on the
residential premises.
In view of the aforesaid, there is no disobedience of the order
passed by this Court so as to occasion proceedings under the
Contempt of Courts Act, 1971.
The application is dismissed.
Order Date :- 6.8.2024
Anurag/-