Mahipal Singh And 7 Others v. Sri Rama Raman, Chairman Greater Noida

Court No. - 5

Case :- CONTEMPT APPLICATION (CIVIL) No. - 4129 of 2015

Applicant :- Mahipal Singh And 7 Others Opposite Party :- Sri Rama Raman, Chairman Greater Noida Counsel for Applicant :- Rajeev Kumar Rai,R.N. Singh

Hon'ble Ran Vijai Singh,J.

Heard Sri Rajeev Kumar Rai, learned counsel for the applicant.

This contempt application has been filed for punishing the opposite

party for willful disobedience of the order dated 23.2.2015 passed by

this Court in Writ A No. 10556 of 2015 (Mahipal and Others Vs. State of

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

direction to take a decision on the application of the applicant 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 2.3.2015 , the order of the writ Court has not been complied

with.

Prima facie, a case for willful disobedience of the order dated 23.2.2015

passed by this Court in Writ A No. 10556 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 23.2.2015 passed by this Court in Writ A No. 10556 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 :- 16.7.2015 Amit Mishra

Neutral Citation No. - 2015:AHC:95051