N.RAMAMURTHY Vs. ATULYA MISRA

JUDGEMENT

(1.) The present contempt petition is filed to punish the respondent for their willful and intentional disobedience to the order of the Hon'ble High Court in WP.No.15394/2014 dated 10.10.2017.

(2.) This Court passed an order on 10.10.2017 and the copy application was made by the writ petitioner on 11.10.2017 and the copy was made ready on 24.11.2017. However, the present Contempt Petition is filed on 27th February 2019, after a lapse of about one and half [ 1( 1/2 )] years.

(3.) Thus, this Court is of an opinion that the Contempt Petition filed beyond the period of one year is hit by the period of limitation as contemplated under the provisions of the Contempt of Courts Act. The issue relating to the limitation under the Contempt of Courts Act was elaborately adjudicated by this Court in Contempt Petition No.2539/2014 dated 05.12.2017 and the relevant paragraphs are extracted hereunder:-