MOHAMMED AZIZ AHAMEDKHAN Vs. DEPUTY COMMISSIONER, KOPPAL

JUDGEMENT

(1.) Whether the law laid down by a Full Bench of this Court in M/s. A. V. Kowdi and Co. Vs. R. V. Laxshmidevamma [ILR 1990 Kar 4355) is impliedly overruled by the decision of the Supreme Court in Pallav Sheth Vs. Custodian [(2001)7 SCC 549): (AIR 2001 SC 2763).

(2.) Disobedience of the order dated 11.10. 2012 made in W.P. Nos. 65373-378 of 2012 is complained of in this contempt of court petition. The entire order reads as follows :

(3.) On 09.03.2016, this Court had passed the following order: