RAJPAL SINGH HARI RAM HIRA SINGH COLLECTION AMIN VIJENDRA KUMAR Vs. SHRI UMA KANT COLLECTOR DILIP KUMAR GUPTA ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, inter-alia, prayed that the opposite parties be punished for having committed contempt of this Court by disobeying the order dated 01-10-1992 passed by this Court in Civil Misc. Writ Petition No. Nil of 1992, Raj Pal Singh and Ors. v. The Secretary, Ministry of Revenue, Government of U.P., Lucknow and Ors.

(2.) The present contempt petition was filed on 26th March, 1993.

(3.) By the order dated 27th March, 1993, the contempt petition was directed to be listed on 12th April, 1993.