VIVEK VALENKAR Vs. ARVIND JOSHI

JUDGEMENT

(1.) This is the successive petition, under Article 215 of the " Constitution of India read with Section 12 of the Contempt of Courts Act, 1971, committing the respondents for contempt of Court due to non-compliance with the relevant directions contained in a common order-dated 02/02/2006 (hereinafter referred to as the 'main order') passed by a Division Bench of this Court comprising one of us (Dipak Misra, J) to decide various interlinked Writ Petitions including the one filed by the State of Madhya Pradesh and numbered as W.P. No.7176/ 02. The previous one, registered as Contempt Petition No.2078/2006, was dismissed vide order-dated 15/5/2007 in the light of the finding that whatever was required to be done at the instance of respondent nos.1 and 2 had already been done.

(2.) The relevant directions contained in sub-para(v) and (vi) of paragraph 8 of the main order may be reproduced as under -

(3.) Admittedly, the SLP preferred by Dashrath Singh against the main order and the order-dated 04.08.2006 passed in MCC No.883/2006 (supra) has been dismissed by the Supreme Court vide order-dated 27.11.2006 passed in SLP (Civil) No.8869/ 2006.