SUGRIV PRASAD YADAV, SON OF LATE DEVKI PRASAD YADAV Vs. STATE OF BIHAR THROUGH SRI R.J.M. PILLAI, CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) This is an application for contempt on the foundation that the order dated 3.1.2006 passed in C.WJ.C. No. 13739 of 2003 has not yet been complied with. The Division Bench while disposing of the writ petition had issued the following directions:

(2.) It is unfortunate that the order has yet not been complied with. When an order of the Court is passed it is obligatory on the part of the authorities to give effect to the order in letter and spirit. However, regard being had to the fact-situation, we are inclined to extend the time till 15th June, 2010 for compliance of the aforesaid order by appreciating the order in utmost objectivity.

(3.) Let a copy of this order be handed over to Mr. Md. Fazal Rahman, G.P.6 so that the order is complied with without any delay.