AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
17 paragraphs · 268 wordsManoj Kumar Tiwari, J
Petitioner filed WPMS No. 3478 of 2019 seeking a direction to the opposite party to conduct the election for electing the State Level Kabaddi
Association, as per terms and conditions of National Development Code of India, 2011. Petitioner also sought a direction to the respondent to take
decision on his representation dated 19.10.2019.
The writ petition was disposed of on 2.09.2021 by this Court with a direction to respondent no. 2 â€" Director of Sports Uttarakhand to take
decision on petitioner’s representation within a period of six weeks.
This contempt petition was filed alleging that despite order of this Court, no decision has been taken on petitioner’s representation within the
stipulated time frame.
Mr. T.S. Phartiyal, learned Additional C.S.C. appearing for the opposite party, however, submits that decision on petitioner’s representation has
been taken on 10.02.2021. He undertakes to supply copy of the order passed by Director of Sports Uttarakhand on petitioner’s representation to
petitioner’s counsel through e-mail within 24 hours.
Mr. Rajat Mittal, learned counsel for the petitioner shall supply e-mail ID to Mr. T.S. Phartiyal, Additional C.S.C. during the course of the day.
Since petitioner’s representation has been decided by the Director of Sports Uttarakhand, although belatedly, therefore, the order of this Court
stands complied with.
In such view of the matter, nothing survives in this contempt petition. Accordingly, contempt petition is dismissed. Notice issued to the opposite
party is hereby discharged. However, petitioner shall be at liberty to approach appropriate forum, if he is aggrieved by the order passed by Director of
Sports Uttarakhand.