SAYED ARSHAD ZAIDI Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Appellant in First Appeal No.846 of 2003 seeks to initiate action against the respondent nos.1 to 3 under the Contempt of Courts Act, 1971, for willfully disobeying two orders; one dated 30th January, 1985 passed by the Hon'ble Supreme Court in SLP's bearing nos. 6452, 7142 to 7145 and 10621 of 1985 and another dated 16th October, 2018 passed by this Court, in Civil Application No.1684 of 2018 in the subject First Appeal.

(2.) Briefly stated, it is Petitioner's case that;

(3.) Be that as it may, indisputably, the judgment of the Division Bench was not, challenged by the petitioner or his predecessor-in-title. As a consequence, applicant ceased to be a tenant of the Corporation in respect of the land in question since 24th August, 1984, a date on which tenancy was terminated.