SUNITA SINGH Vs. SUNDAR LAL MOYAL

JUDGEMENT

(1.) THE present contempt application has been filed against the opposite parties for willful contempt of the court's order dated 22 -08 -2000 passed in Writ Petition No. 37076/2000 Smt. Sunita Singh and Anr. v. Deputy Director of Consolidation and Ors.

(2.) BRIEFLY stated, the Petitioner has filed a writ petition No. 380 of 2001 Smt. Sunita Singh and Anr. v. Deputy Director of Consolidation and Ors. before the Allahabad High Court against the order dated 12 -12 -1998 passed by the Deputy Director of Consolidation, Udham Singh Nagar in Revision No. 52/3 of 1997 -98. The Court directed to issue notice fixing 06 -11 -2000 and further directed that the Petitioners shall not be evicted from the plot No. 212, if he was still in possession.

(3.) THE notices were sent by the office of Allahabad High Court and they were served upon the Respondents on 15 -09 -2000 and as such the Respondents were fully aware of the order passed by the Court on 22 -08 -2000. Thereafter the Respondents interfered with the possession of the Applicants on 24/25 -10 -2000 and cut the crops standing on the land in dispute. The Applicants lodged a First Information Report at Police Station Kichchha, District Udham Singh Nagar on 07 -10 -2000.