ASGAR HASSAN SAMOON Vs. MOHAMMAD RAMZAN WANI

JUDGEMENT

(1.) This LPA is directed against order dated 04.03.2015 passed by learned Single Judge in Contempt Petition No.182/2010 c/w Contempt Petition No.563/2014. The learned Single Judge after referring to the operative part of order passed in the writ petition as also order dated 28.03.2014 passed in contempt petition was of the prima facie view that the Court orders have not been complied with. The Registrar Judicial was directed to issue show cause notice to the respondents calling upon them as to why they shall not be punished for contempt of Court. They have been provided opportunity to file reply.

(2.) In our considered view, this LPA is not maintainable. In terms of Contempt of Courts Act, 1997, there is specific provision for filing of appeals against the orders passed. An LPA can be filed against the order passed in contempt petition only when learned Single Judge issues fresh directions.

(3.) Learned counsel for the appellant submitted that in terms of order dated 28.03.2014 passed in Contempt Petition the learned Single Judge has issued fresh directions.