T.S.KALADHAR UPADHYAYA Vs. KUSUMA KUMARI

JUDGEMENT

(1.) The present contempt petition is filed under Article 215 of the Constitution of India read with Ss. 11 and 12 of the Contempt Courts Act to punish the accused for the deliberate and willful disobedience of the order dtd. 20/04/2018 and 31/08/2018 in W.P.No.216/2018 and W.P.Nos.4198- 21/2018 whereby the learned Single Judge has directed the Land Tribunal to pass final order in the proceedings in KLR M 481, 915, 916, 3969- 3990/1974-75 on or before 15/09/2018.

(2.) Accused No.1 filed her counter affidavits on the following dates:

(3.) This Court vide order dtd. 11/07/2019 has dismissed the complaint as against accused Nos.2 to 6 and the said order has been attained finality. However, the statement of accused Nos.2 to 6 are referred below as the same are relevant.