- (1.) Contempt PETITION (C) NO. 485/2015 IN WRIT PETITION C) NO. 197/2004 The present contempt petition has been filed for wilful disobedience of the judgment of this Court dated 13th May, 2015 passed in Writ Petition No. 13 of 2013 and other connected matters.
(2.) The complaint in the present contempt petition is three-fold. Firstly, it is contended that the Three Member Committee directed to be constituted in terms of paragraph 24 of the judgment of this Court dated 13th May, 2015 has not yet been constituted. Secondly, referring to two different sets of advertisements one in the electronic media and the another in the print media issued by the Delhi Government it is contended that the said advertisements are partisan in nature and has the effect of belittling the other political parties and also glorifying the personality of the Chief Minister of the State of Delhi. Thirdly, with regard to certain advertisements issued by the State of Tamil Nadu wherein apart from the publication of the photograph of the Chief Minister which was not permissible at that point of time, submissions have been made that the said advertisements have the effect of glorifying the personality of the Chief Minister of the State.
(3.) The response of the Union of India, the Government of NCT of Delhi and the State of Tamil Nadu have been filed. We have gone through the same. We have also heard the learned counsels for the parties.;