Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3980 of 2015
Applicant :- Vijendra Kumar
Opposite Party :- Brij Bhushan Maurya, D.I.O.S., Sant Kabir Nagar
Counsel for Applicant :- D.K. Singh
Hon'ble Ran Vijai Singh,J.
Heard Sri D.K. Singh, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 25.2.2015 passed by
this Court in Writ A No. 11091 of 2015 (Vijendra Kumar Vs. State of U.P.
and Others), by which the writ petition was disposed of with the
direction to examine the claim of the applicant and pass necessary
orders after calling for comments of the committee of management
within a period of two months from the date of receipt of certified copy of
the order.
It has been stated that in spite of service of the certified copy of the
order on 17.3.2015 , the order of the writ Court has not been complied
with.
Prima facie, a case for willful disobedience of the order dated 25.2.2015
passed by this Court in Writ A No. 11091 of 2015 is made out.
However, considering the facts and circumstances of the case, without
issuing any notice at this stage, one more opportunity is given to comply
the order dated 25.2.2015 passed by this Court in Writ A No. 11091 of
2015 within a period of two months from the date of receipt of a certified
copy of the order of this Court. In case the order is not complied with
within the aforesaid period, the applicant shall be at liberty to approach
this Court again.
With the aforesaid observation/direction, this application is disposed of.
Order Date :- 10.7.2015
Amit Mishra
Neutral Citation No. - 2015:AHC:91015