HARI HAR SINGH Vs. NIROTI LAL GUPTA

JUDGEMENT

(1.) The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971, inter-alia, praying for punishing the opposite parties for wilfully violating the stay order dated 10-2-1993 passed by this Court in Civil Misc. Writ Petition No. Nil of 1993 (Hari Har Singh v. The Chief Election Officer, U.P. Nirvachan Directorate).

(2.) A perusal of the said order dated 10-2-1993 passed in the aforesaid writ petition shows that by the said order, it was. inter-alia, directed that the representation of the petitioner be decided by Zila Adhikari/Zila Niravachan Adhikari, Etawah, within the period mentioned in the said order.

(3.) By the order dated 31-3-1993, this Court directed for issuance of notice on the contempt petition.