Vidyadhar Pandey v. Mr. Murli Manohar Lal, D.M./Collector Ballia And Anr.

Court No. - 5

Case :- CONTEMPT APPLICATION (CIVIL) No. - 4027 of 2015

Applicant :- Vidyadhar Pandey Opposite Party :- Mr. Murli Manohar Lal, D.M./Collector Ballia And Anr. Counsel for Applicant :- Awadhesh Tiwari,S.P Upadhyay

Hon'ble Ran Vijai Singh,J.

Heard Sri Pramod Kumar Singh, holding brief of Sri Awadhesh Tiwari,

learned counsel for the applicant.

This contempt application has been filed for punishing the opposite

party for willful disobedience of the order dated 8.7.2015 passed by this

Court in Writ A No. 62830 of 2011 (Vidyadhar Pandey Vs. State of U.P.

and Others), by which the writ petition was disposed of with the

direction to consider and decide the claim of the applicant within a

period of four 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 14.7.2014 , the order of the writ Court has not been complied

with.

Prima facie, a case for willful disobedience of the order dated 8.7.2015

passed by this Court in Writ A No. 62830 of 2011 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 8.7.2015 passed by this Court in Writ A No. 62830 of

2011 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 :- 13.7.2015 Amit Mishra

Neutral Citation No. - 2015:AHC:92324