GANESH CHAKRABORTY Vs. A C BORDOLOI

JUDGEMENT

(1.) HEARD Mr. L.R. Mazumdar, learned for the petitioner and Ms. B. Goyal, learned Government Advocate, Assam for the respondents.

(2.) THIS contempt petition is filed under sections 11 and 12 of the Contempt of Court's Act, 1971 read with the provisions of Contempt of Court (Gauhati High Court) Rules, 1977 and Article 215 of the Constitution of India by the petitioner of W.P.(C) No.2284 of 2010 decided by the learned Single Judge on 27.5.2011.

(3.) BY the order under consideration out of which this contempt petition arises, the learned Single Judge allowed the writ petition with the direction to the respondents to consider the case of the petitioner. The operative part of the order dated 27.5.2011 rendered in the connected WP(C) No. 2284 of 2010 reads as follows: