HARI SHARAN SHANKAR SRIVASTAVA Vs. YUGAL KISHORE PANT

JUDGEMENT

(1.) Petitioner filed Writ Petition (M/S) No. 2368 of 2020 and Writ Court passed the following interim order:

(2.) Alleging wilful disobedience of the said order, this Contempt Petition has been filed.

(3.) This Court vide order dtd. 4/1/2022 directed petitioner's counsel to supply copy of the contempt petition in the office of C.S.C. Today, on instruction received from Tehsildar, Gadarpur, learned Standing Counsel made a statement that names of the private respondents in the writ petition were entered in the revenue records in the month of August, 2020 i.e. much prior to filing of the writ petition; while, the interim order was passed on 10/3/2021. The said instruction is taken on record. Learned Standing Counsel, therefore, submits that this is not a case of wilful disobedience of the order, as the revenue entries were altered much before passing of the interim order.