JAYABRATA BHATTACHARJEE Vs. ASHOK KUMAR

JUDGEMENT

(1.) A contempt petition under Sections 11 and 12 of the Contempt of Courts Act, 1971 was filed by the petitioner, for initiating contempt of Court proceedings against the respondents for not complying with the order passed by this Court in CWP 1808/1994 dated 23.7.1999, which was upheld by the Supreme Court of India on 13.12.2007. The said contempt petition was disposed of by a judgment dated 13.7.2012. Detailed facts have been noticed in the judgment. The concluding portion of the judgment reads as under:

(2.) It may be noticed that when the matter was listed on 7.9.2012, counsel for the respondent had handed over a cheque in the sum of Rs.94,976/- to the petitioner. Since the calculations were not provided, the matter was again adjourned to 19.10.2012, when the following order was passed:

(3.) Petitioner, who appears in person, has strenuously urged before this Court that the respondents should be punished for wilful disobedience of the orders passed by this Court. It has further been submitted by Mr.Bhattacharjee that the first order was passed in the Writ Petition No.1808/1994 as far back as in the year 1999. This order was upheld by the Supreme Court on 13.12.2007. Thereafter he made repeated requests, issued various reminders and personally met the concerned officials of the DDA, requesting them to comply with the directions of the Court, all of which fell on deaf ears.