ABHAY KUMAR SINGH Vs. MEIRA KUMAR

JUDGEMENT

(1.) This Letters Patent Appeal is filed against the order dated 25.3.2015 passed by the learned single Judge in M.J.C. No.383 of 2015.

(2.) The facts leading to the filing of the appeal are as under:

(3.) The Collector issued notice dated 24.4.2013 under Section 4(h) of the Act. M.J.C. No.994 of 2013 was filed in CWJC No.4685 of 1985 contending that the issuance of notice under Section 4(h) of the Act constitutes contempt of the order in the writ petition. The contempt application (MJC No.994 of 2013) was disposed of through order dated 18.12.2013 observing that it is competent for the Collector to initiate enquiry under section 4(h) of the Act; but he shall take into consideration, the contention of the petitioner therein that the proceeding under that provision is not maintainable under the circumstances stated by him. Similarly, MJC No.2265 of 2013 was filed in CWJC No.4071 of 1986.