SURESH MATHUR Vs. NARAIN LAL MEENA

JUDGEMENT

(1.) At the outset, learned counsel for the petitioners submits that in a batch of contempt petitions, in which only allegation is with regard to disobedience of the order passed in DB Civil Special Appeal (Writ) No.663/2015 and batch of appeals decided on 6/11/2015, orders have been passed and the present case is also arising out of the order as aforesaid.

(2.) We deem it appropriate to dispose off this contempt petition also in terms of directions, which have been issued in Shri Banwari Lal Bhukar and Another Vs. Anoop Khinchi, Commissioner, College Education and Others. (D.B. Civil Contempt Petition No. 740/2016 and batch of contempt petitions and misc. applications decided vide order dtd. 1/12/2021.

(3.) Accordingly, following directions are issued:-