Shiv Nayak Rai v. Chandra Kesh Yadav, B.S.A., Ghazipur

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