RAKESH CHANDRA Vs. JYOTI SINGH

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The applicant before this Court had approached the Writ Court through Writ-C No.31994 of 2021, wherein on 4/12/2021 the opposite party was required to decide the restoration application filed in Case No.4636 of 2018 bearing Computerized Case No.T201814360304636 under Sec. 116 of U.P. Revenue Code, 2006 within a period of three months.

(3.) The order-sheet of the proceedings has been brought on record as Annexure-6 to the affidavit filed in support of contempt application, which reveals that lawyers practising in Tehsil Machhalishar, District Jaunpur are constantly on strike from 18/10/2021 to 11/7/2022. As such, the officers could not proceed with the matter and decide the proceedings due to constant call of strike given by the members of Bar at Tehsil Machhalishar District Jaunpur.