S. Mohan, J. - (1.) The special leave petition was filed by the respondent against the order of eviction passed in the Suit No. 368 of 1969 on the file of the Additional Munsif, Shahjahanpur. That was appealed against before the learned III Additional District and Sessions Judge in Civil Appeal No. 24 of l974. By the judgment dated December 11, 1974 the decree of eviction was confirmed. Aggrieved by the concurrent judgments, Second Appeal No. 4 of 1975 was preferred to the High Court of Allahabad which was also dismissed.
(2.) S.L.P. (C) No. 10620/ 85 was preferred to this Court. In order dated February 11, 1986 this Court passed the following directions: "Upon hearing counsel, the Court dismissed the special leave petition but directed that the order of eviction shall not be executed on or before three months from today on the condition that the petitioner files an undertaking in this Court within three weeks from today to the following effect: 1. That the petitioner will hand over vacant and peaceful possession of the suit premises to the respondent on or before three months from today. 2. That the petitioner will pay to responent arrears of rent, if any, within one month from today. 3. That the petitioner will pay to respondent future compensation for use and occupation of the suit premises month by month before the 10th day of every month. 4. That the petitioner will not induct any other person in the suit premises. The Court further directed that in default of compliance with any one or more of these conditions or if the undertaking is not filed as required within the stipulated time, the decree shall become executable forthwith."
(3.) For the disobedience of the above order, in neither filing the undertaking nor paying the rent and failure to hand over the possession, the present petition for contempt has been preferred. Notice was ordered on the contempt petition on 6th May, 1991 returnable on 24-7-91.;