Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4143 of 2015
Applicant :- Shiv Nayak Rai
Opposite Party :- Chandra Kesh Yadav, B.S.A., Ghazipur
Counsel for Applicant :- Kalp Nath Rai
Hon'ble Ran Vijai Singh,J.
Heard Sri Kalp Nath Rai, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 18.7.2014 passed by
this Court in Writ A No. 36717 of 2014 (Shiv Nayak Rai Vs. State of
U.P. and Others), by which the writ petition was disposed of with the
direction to consider and decide the representation 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 7.9.2014, the order of the writ Court has not been complied
with.
Prima facie, a case for willful disobedience of the order dated 18.7.2014
passed by this Court in Writ A No. 36717 of 2014 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 18.7.2014 passed by this Court in Writ A No. 36717 of
2014 within a period of four 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:95056