Neutral Citation No. - 2025:AHC:9523
Court No. - 1
Case :- CONTEMPT APPLICATION (CIVIL) No. - 255 of 2025
Applicant :- Dharmraj
Opposite Party :- Barkha Singh, Sub Divisional Magistrate, Auraiya, District
Bhadohi
Counsel for Applicant :- Ashok Kumar Singh
Hon'ble Salil Kumar Rai,J.
The present contempt application has been filed pleading
willful disobedience of the order dated 1.3.2024 passed by
this Court in Writ C No.6650 of 2024.
Previously also a Contempt Application No.6506 of 2024
was filed whereby this Court vide its order dated 16.10.2024
rejected the application on the ground that the pleadings in
the affidavit do not reveal any willful disobedience of the
order passed by this Court. A fresh application has been
again filed pleading disobedience of the order passed by this
Court.
A perusal of the order sheet of the case shows that the case
could not be heard by the Deputy District Magistrate on most
of the dates fixed in the case as the counsel for the parties
did not appear because members of the Bars were on strike.
A reference is made to the order sheet of the case from
3.10.2024 to 30.12.2024.
In view of the aforesaid, there is no willful disobedience of
any order passed by this Court so as to occasion registration
of proceedings under the Contempt of Courts Act, 1971.
The contempt application is dismissed.
Order Date :- 21.1.2025
IB