RAM KUMAR SAINI Vs. DINESH CHANDRA PATHOI

JUDGEMENT

(1.) By means of present contempt petition, the petitioner sought a relief that the respondent / opposite party be punished with exemplary punishment for committing gross contempt of order dated 31.03.2014, passed by this Court in WPMS no. 185 of 2013, Dehradun Vikas Nagar, Dakpathar Motor Owner Welfare Association and another vs State of Uttarakhand and others. A prayer has also been sought that the contemnor be directed to comply with the order passed by this Court on 31.03.2014, in WPMS no. 185 of 2013.

(2.) The order, which is sought to be enforced by the petitioner, reads as under:

(3.) A compliance affidavit has been filed on behalf of the State to show that they have complied with the order dated 31.03.2014, passed by this Court in WPMS no. 185 of 2013, titled as Dehradun, Vikasnagar, Dakpathar Motor Owners Welfare Association and another vs State of Uttarakhand and others, in all sincerity.