ROSHAN LAL Vs. NEERAJ PANDEY

JUDGEMENT

(1.) HEARD Shri B.P. Nautiyal, learned Counsel for the Petitioner.

(2.) PRESENT Contempt petition has been filed by the Petitioner for punishing the Respondent for committing contempt of this Court's order dated 12.12.2001 passed in writ petition No. 7019 of 2001 (M/S).

(3.) THE contention of the learned Counsel for the Petitioner is that inspite of the order passed by the Court in writ petition No. 7019 of 2001 (M/S), the Respondent has encroached upon a western part attached to the toilet, which is an open space of the tenanted premises and after encroaching upon the said open space of the tenanted premises, the Respondent constructed a wall in the said part of the tenanted premises with an ulterior motive to evict the Petitioner and by doing so the Respondent committed contempt of this Court's order dated 12.12.2001.