ALIZAN Vs. C.RAVISHANKAR

JUDGEMENT

(1.) The present special appeal is directed against the order dtd. 3/3/2022, rendered by the learned Single Judge, in Civil Misc. Contempt Application No.73 of 2020, preferred by the appellant.

(2.) By the impugned order, the said contempt proceedings were closed and notice issued to the respondents was discharged. The appellant preferred the said contempt application to claim that the respondents have deliberately and willfully violated the directions issued by this Court in Writ Petition (PIL) No.101 of 2013 on 20/6/2018, whereby the Registrar, Uttarakhand Cooperative Societies was directed to ensure the restoration of the Society's land as per the order dtd. 28/3/2014.

(3.) The appellant preferred the contempt application alleging that under the garb of the said order passed in Writ Petition (PIL) No.101 of 2013 on 20/6/2018, he has been physically dispossessed from the land.