ASIAD VILLAGE SOCIETY Vs. ANIL KUMAR

JUDGEMENT

(1.) Respondents are charged of disobeying the orders passed by this Court dated 23.3.1993 and having committed contempt. Whether they are guilty is the question.

(2.) Petitioner, a registered society filed writ petition (CWP No. 1657/93) for restraining R-2 from handing over any part of the Asiad Village Complex including leasing out of the Asiad Tower and areas appurtenant thereto to anyone. It also sought interim restraint order in CM No. 2675/93 on similar lines.

(3.) Respondents were put on notice in this petition on 23.3.1993 when an interim stay order was also passed which is at the root of controversy and which is reproduced hereunder for proper appreciation :