BAQUAR HUSAIN ZAIDI Vs. SAFDAR HUSAIN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri H.K. Bhatt, learned Additional Chief Standing Counsel.

(2.) The present contempt petition has been filed under Section 10 read with Section 12 of Contempt of Courts Act, 1971 (hereinafter referred to as 'Act 1971') praying for initiation of contempt proceedings for the non compliance of the orders dated 13.12.2017 and 11.02.2020 passed by Board of Revenue, Lucknow in Revision No.2060 of 2017 (Safdar Husain vs. Atahar Husain and others), under Section 209 of Land Revenue Act, 1901 (hereinafter referred to as "Act, 1901").

(3.) It is contended that the Board of Revenue had passed orders of status quo which have been violated by the respondent herein and thus, it is prayed that the contempt proceedings be initiated against the respondent.