- (1.) These applications have been filed by the Petitioner seeking initiation of contempt proceedings against the alleged contemnors.
(2.) The Petitioner had challenged order dated 21.11.2005 passed by the Division Bench of the Jammu and Kashmir High Court in LPA No. 200/2005 by filing Special Leave Petition Nos. 1995-1996 of 2006, which was disposed of by this Court on 24.3.2006 by recording the following order: Heard the Petitioner, who is appearing in-person. It has been submitted that the Petitioner wants to argue his case in person in LPA No. 200 of 2005, which is pending in the High Court of Jammu and Kashmir at Srinagar. If such a prayer is made before the High Court, we have no doubt the same shall be considered and the Petitioner shall be allowed to appear in-person. The special leave petition is accordingly disposed of.
(3.) In these 1. As., the applicant has claimed that the aforesaid order was defective inasmuch as LPA was not pending before the High Court. He has then averred that when the order passed by this Court was placed before the High Court through IA (C) LPWA No. 326/2006, the same was dismissed by the Division Bench of the High Court by making derogatory observations against him and a cost of ' 5,000/- was imposed. Thereafter, he filed Contempt Petition Nos. 86-87/2009 which were dismissed on 22.1.2010 on the ground that even though various allegations had been levelled against the contemnor, no prayer was made against him.;