MANVENDRA DEV TYAGI Vs. HARBANSH CHUG AND ORS

JUDGEMENT

(1.) Mr. Ajay Veer Pundir, Advocate, present for the petitioner. Learned counsel for the petitioner alleges that the respondents have violated this Court's order dated 23.09.2014 passed in Writ Petition (M/S) No. 1788 of 2014. The order dated 23.09.2014 was only a direction for consideration of granting an arm license to the petitioner. The operative portion of the order dated 23.09.2014 reads as under:-

(2.) According to the petitioner, he has served the copy of the judgment to the authority concerned on 02.10.2014 but nothing has been done in this regard, which the petitioner allege is in violation of this Court's order dated 23.09.2014.

(3.) In view of this Court, the petitioner has approached this Court after a period of more than one year and this petition is also barred by limitation, under Section 20 of the Contempt of Courts Act. The contempt petition hence stands dismissed.