SACHCHIDANAND PANDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri Ashutosh Jha, learned counsel for the petitioner and the learned Government Pleader No. 10 for the State.

(2.) THIS contempt proceeding was initiated against O.P. No. 3 for alleged violation of the order dated 25.9.1987 passed in CWJC No. 2139/1982 and further, order dated 9.4.1998 passed in MJC No. 837/89.

(3.) SUBSEQUENTLY , on the initiation of certain proceedings u/s 144 of the Cr.P.C. the petitioner approached this court by filing MJC No. 837/89 which was disposed of with observation that unless and until, the opposite parties proceed against the petitioner in accordance with law and unless any valid and legal order is passed against them, they should not be dispossessed from 7 & 1/2 decimals of land of the plot in question which was the subject matter of the earlier writ application.