KARTAR SINGH Vs. TEJ SINGH TEHSILDAR AND OTHERS

JUDGEMENT

(1.) THE present petition has been filed alleging violation of the order passed by this court on 10.8.2010 in CWP No. 18513 of 2008. In the aforesaid writ petition, the order passed by the Deputy Commissioner was quashed. Learned counsel for the petitioner submitted that again a similar order has been passed by the Deputy Commissioner, which will amount to violation of the order passed by this court.

(2.) HOWEVER , I do not find any merit in the submissions made. While setting aside the order passed by the Deputy Commissioner, this court had not directed any of the authority to do anything, the violation of which could be alleged in the contempt petition. Dismissed.