SUKHLAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE W.P. (PIL) No. 58 of 2010 was disposed of vide order dated 07.09.2010. The order dated 07.09.2010 reads as under:

(2.) ALLEGING willful disobedience of the above order dated 07.09.2010 and that the authority has not passed the order, the petitioner has already filed Contempt Petition being, Contempt Case (Civil) No. 606 of 2011. The said contempt petition was disposed of vide order dated 16.03.2012 observing as under:

(3.) ALLEGING that the order passed in Contempt case (Civil) No. 606 of 2011 dated 16.03.2012 has not been complied with, the petitioner has again filed second contempt petition.