UTTARANCHAL VAN SHRAMI SANGH Vs. K L ARYA

JUDGEMENT

(1.) HEARD.

(2.) BY means of this contempt petition, the petitioners have prayed to punish the respondents for flouting the order dated 24/7/2001 passed in Writ petition No. 904 of 2001 (S/s) Uttaranchal Van Shramik Sangh Vs. Stae of Uttaranchal and others.

(3.) THIS Court on 24/7/2001 passed an order in the writ petition No. 904 of 2001 (S/s), the operative portion of the judgment reads as under: -