HD CHAKRABORTY Vs. UK BANSAL DG BSF

JUDGEMENT

(1.) THIS Contempt Petition under Sections 11 and 12 of the Contempt of Courts Act has been preferred by the Petitioner on the ground that the order dated 21.03.2011 passed in W.P.(C) No.44904/1994 has not been complied with by the Respondents.

(2.) IT is stated that although Respondents were being represented, yet a copy of the judgment was also forwarded to the Director General, BSF by the Petitioner through a letter dated 25.04.2011 requesting for immediate action in terms of the directions passed by this Court followed by a reminder dated 27.12.2011. Thus, it is urged that non compliance of the order dated 21.03.2011 on the part of Respondents No.1 and 2 is deliberate and contumacious and they are liable to be punished for contempt.

(3.) BY the judgment dated 21.03.2011 in W.P. (C) No.4904/1994 the said order was set aside and the Petitioner was absolved of the charges framed against him. Certain directions were issued by the Division Bench of this Court in Para 38 of the judgment which are extracted hereunder:-