JAHUR HASAN Vs. R.M. SRIVASTAVA

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The applicant has alleged violation of order of Writ Court dtd. 9/9/2013 passed in Writ-C No.48093 of 2013. The order dtd. 9/9/2013 reads as under:-

(3.) The grievance of the applicant is that Writ Court by order dtd. 9/9/2013 has directed the State Government to frame policy in respect to use of amplifiers, but no policy has been framed. Accordingly, the contempt is alleged.