- (1.) We do not find any reason to interfere with the impugned order dated 17.7.98. The special leave petition is dismissed.
(2.) Since by the impugned order a notice has been issued against the petitioner to show cause why he should not be committed to prison or otherwise penalised or dealt with for deliberately aiding, abetting and instigating members of a particular community to flout the orders passed by the court. We are not inclined to interfere with the impugned order. The petitioner may show cause, as directed, to the High court. The special leave petition is dismissed.;