JYOTI KUMAR Vs. RAMDEO YADAV

JUDGEMENT

(1.) Heard Mr. Durgesh Nandan, learned Counsel for the Appellants and Mr. Umesh Kumar Mishra, learned Counsel for the Respondents.

(2.) In these appeals assail is to the common order dated 2.12.2009 passed by the learned Single Judge in M.J.C. No. 1893 of 2008* Sadanand Baitha and Anr. v. The State of Bihar and Ors. and other connected matters wherein he has held as follows:

(3.) Mr. Durgesh Nandan, learned Counsel appearing for one of the contemners stated that the amount which is payable to the writ Petitioners who had initiated the proceeding for contempt has been paid. Learned Counsel submitted that when the order has been complied in entirety, there was no justification on the part of the learned Single Judge to direct payment of compensation by way of costs at Rs. 20,000/- to be recovered from the contemners. Be it noted, Rs. 20,000/- has been awarded as costs for each of the writ Petitioners. On a query being made, Mr. Umesh Kumar Mishra, fairly stated the major amount has been paid but some amount still is due.