BRAJESH SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Contempt Petition has been filed under Article 215 of the Constitution of India read with Sections 10 and 12 of the Contempt of Courts Act, complaining non-compliance of order dated 25-4-2019 passed by this Court in W.P. No.15826 of 2018. (2) The petitioner had filed W.P. No. 15826 of 2018 challenging the order dated 10-7-2018 issued by M.P. State Election Commission, Bhopal holding in abeyance the process of election to the Municipal Council, Narwar, Distt. Shivpuri. The said writ petition was allowed by order dated 25-4-2019 with the following directions :-