RASAL SINGH Vs. MEHBOOB IQBAL, COMMR. SECY.

JUDGEMENT

(1.) Petitioner seeks initiation of contempt proceedings against the respondents for non-compliance of order dated 23.05.2008 passed in SWP No. 2012/2004. Vide order dated 23.05.2008, this court had directed as under:

(2.) Respondents in compliance to the directions of this Court dated 23.05.2008 have considered the case of the petitioner and issued order No. 99-E of 2009-10 dated 06.07.2009.

(3.) In view of the above, the order of this Court stands complied and proceedings in this contempt petition are closed. Petitioner, however, is at liberty to challenge the order dated 06.07.2009, if cause survives.