H. K. NAGARAJ Vs. GANAPATHY

JUDGEMENT

(1.) The present contempt petition is filed alleging willful disobedience of the order dtd. 22/1/2013 passed by the learned Single Judge of this Court in W.P.Nos.9984-9990/2011 and connected cases and also the order dtd. 22/8/2014 passed by the Division Bench of this Court in W.A.No.1995/2013 and connected cases.

(2.) A perusal of the records shows that the contempt petition is filed after an inordinate delay of 1495 days and absolutely no reason is assigned in the contempt to explain this inordinate delay. On this count alone, we are not at all inclined to entertain this contempt petition. As such, we are of the opinion that the contempt petition is hopelessly barred by limitation and the same is liable to be dismissed at the threshold.

(3.) Accordingly, the contempt petition is dismissed.