HIDAYAT ALI Vs. SALEEM KABRA

JUDGEMENT

(1.) Petitioner is complaining about non-implementation of judgment and order dtd. 10/8/2017 passed by the Writ Court in SWP No.2171/2008. The operative portion of the said judgment and order reads as under:

(2.) It appears that previously petitioner had filed a contempt petition bearing CPSW No.897/2017 seeking implementation of the aforesaid judgment and order. The said petition was disposed of vide order dtd. 11/9/2020 giving liberty to the petitioner to approach the present incumbents with a copy of the order that was subject matter of the contempt petition, for seeking implementation of the same. It was further observed that if petitioner feels dissatisfied as regards implementation of directions of the Court, he shall be at liberty to file appropriate proceedings.

(3.) Since the respondents did not implement the judgment of the Writ Court, the petitioner was constrained to knock the doors of this Court once again by filing instant contempt petition.