VISHNU ADARSH SHIKSHA SAMITI BAKHO Vs. PREMCHAND MEENA

JUDGEMENT

(1.) COMPLAINING disobedience and breach of an order dated 5th of February, 2007 passed by the Writ Court in W.P. No. 1183/2001 and the orders passed by the Division Bench of this Court affirming the order of the Writ Court in W.A. No. 965/2008 on 21.1.2013, this application has been filed for initiating action for contempt.

(2.) IN the writ petition in para 14 the following directions have been issued : -

(3.) ON the basis of the compliance reported and additional documents filed by the parties, it is pointed out that the directions contained in sub clause (iii) and (iv) of para 14 have not been complied with.