V B PROPERTIES & INFRASTRUCTURE INDIA LIMITED Vs. D K PRADHAN ENGINEER IN CHIEF, PUBLIC WORKS DEPART

JUDGEMENT

(1.) This Contempt of Courts case is filed on the basis of the order delivered on 29.06.2017 in Writ Petition (C) No. 1672 of 2017.

(2.) We have considered the contents of that order and the allegations of the Petitioners against the Respondents who are officials in Government.

(3.) The show cause notice which was subject matter of the Writ Petition (C) No. 1672 of 2017 (Annexure-P/4 therein) did not survive in view of what is stated in paragraph 2 of that order. Certain issues were thereupon raised at the behest of the Petitioner in that case, which led to what is stated in paragraph 3 of the order dated 29.06.2017 in Writ Petition (C) No. 1672 of 2017 which reads as follows :-