- (1.) ON 14.2.2014 the following order was passed :
(2.) CASE has been taken up in the revised call. Sri M.A. Haq, Advocate has filed Impleadment Application No.268909 of 2013 to implead Syed Muzaffar Husain as opposite party. Even in the revised call Sri M.A. Haq is not present. The aforesaid impleadment application is dismissed for want of prosecution.
(3.) HEARD learned counsel for the applicant and Sri Piyush Shukla, learned counsel for the opposite party. The writ petition of the applicant was disposed of with a direction to the City Magistrate to carry out the order of the District Magistrate, Allahabad dated 13.12.2011, expeditiously and in any case within not more than four weeks from the date of production of certified copy of this order. When the direction was not complied with the contempt application was filed. An affidavit has been filed by the opposite party and in paragraphs 12, 13 and 14 it has been stated that the District Magistrate by a subsequent order dated 12.11.2012 had recalled his earlier order dated 31.12.2011 and as such the matter could not be further pursued. It is also mentioned in paragraph 14 that the District Magistrate after noticing the parties heard the matter and reserved the order on 19.09.2013 and the decision is still awaited.;