SUBODH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to GA 7 for the State and learned counsel for the Biharsharif Municipal Corporation (hereinafter referred to as the 'Corporation').

(2.) The petitioner has moved the Court for initiating contempt proceeding against the opposite parties for not having complied with the order dated 09.11.2015 passed in CWJC No. 17154 of 2015.

(3.) The Writ Court had passed the following order: