BACCHU SINGH Vs. SANTOSH KUMAR & ORS

JUDGEMENT

(1.) The present contempt petition instituted on behalf of the petitioner/contemnor under Section 12 of the Contempt of Courts Act, 1971, essentially seeks a direction to punish the respondents for non-compliance of the order dated 9th January, 2015, passed by this Court in writ petition being W.P.(C) No.192/2015, titled as "Bacchu Singh vs. Commissioner of Industries and Others."(hereinafter referred to as the 'said order').

(2.) The relevant portion of the said order dated 9th January, 2015, is extracted hereinbelow, for the sake of felicity:

(3.) A perusal of the said order reflects that, this Court had rejected the petition filed on behalf of the petitioner, seeking permission to run his business, on account of the circumstance that, the same was being run in a non-confirming area. However, in view of the petitioner's complaint, regarding re-commencement of other similar business, it was directed that the respondents shall examine the same and take necessary action, in accordance with law, within a period of eight weeks from the date of the said order.