- (1.) Taken on board.
(2.) We have heard Mr. P.P. Rao, learned Senior Counsel for the petitioners and perused the record of the case. It appears that the Division Bench of the High Court felt that its orders are not being carried out and so it wanted the State Government either to comply with its orders or in case of non- compliance the Chief Secretary of the State to appear and explain the non- compliance. The Chief Secretary failed to appear on 17.03.2005 - the date appointed for the purpose.
(3.) On 17.03.2005 by the impugned order, the Division Bench has felt satisfied that prima facie a case for initiating contempt proceedings is made out and therefore directed notice to issue to the State of Jammu and Kashmir, Chief Secretary and Commissioner/Secretary, Power Development Department to show cause as to why they be not punished for contempt. The notice which has been issued by the High Court does not require personal appearance. Instead, it mentions that the alleged contemnors may appear in the Court in person or by duly authorised attorney or agent to answer all questions related to the case. The notice also requires the alleged contemnors to show cause as to why the contempt proceedings be not initiated.;