MAHESHBHAO KHODABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This contempt proceedings have been initiated for alleged willful disobedience of the order dtd. 30/8/2011 passed in Special Civil Application No.13048 of 2011 (Annexure-C) whereunder certain directions are said to have been issued and not complied.

(2.) We have heard Shri Prit U. Shah, learned counsel appearing for the applicants and find that the said order was passed 11 years back and in the light of the bar contained under Sec. 20 of the Contempt of Courts Act, 1971 which bars initiation of proceedings of contempt either on its own motion or otherwise after the expiry of the period of one year form the date on which the contempt is alleged to have been committed, the present contempt petition stands dismissed as being time barred, reserving liberty to the complainants to work out their rights in accordance with law. We make it clear that we have not expressed any opinion on merits.