MUKUND BIHARI BOSE Vs. RAKESH SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this contempt petition under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of Constitution of India.

(2.) It is submitted by the counsel appearing for the petitioner that there is non-compliance of order dated 17.10.2014 passed in W.P. No.15879/2014. Said writ petition was disposed off with a direction to Collector, Betul to consider petitioner's representation Annexure P/1 and take appropriate decision as expeditiously as possible but not later than three months, from the date of receipt of copy of the said order. Petitioner on 05.12.2014 has submitted an application for compliance of direction given by this Court in order dated 17.10.2014. It is submitted that no final order has been passed by the authorities to implement the order passed by this Court. It is submitted by the counsel for the petitioner that respondents have committed contempt of this Court by non-compliance of order dated 17.10.2014 and made a prayer to issue notices of contempt to respondents.

(3.) Petitioner has filed this contempt petition on 29.06.2020. Contempt petition has been preferred before this Court after a period of about 6 years. Counsel for the petitioner was asked whether the contempt case filed by the petitioner is barred by limitation and, therefore, notices may not be issued?