Ravi S. Dhavan, J. - (1.) This Contempt petition alleges flagrant violation of the directions of this Court in the judgment of the Bench in writ petition No. 19296 of 1986, decided on 24th April, 1987 in the matter of Arun Kumar v. Nagar Mahapalika and others reported in 1987 UPLBEC 665.
(2.) The directions in the judgment which are specifically the subject-matter of this contempt petition are referred to amongst other references in paragraph 79 of the judgment, particularly. The court had given five years to the opposite parties basically being the local bodies and the State of Uttar Pradesh to carry out planning in such a manner that Allahabad has a new modern sports complex and when completed, the present stadium inside Chandra Shekar Azad Park would be dismantled and the space released for use as park for the public. Detailed directions are contained in the judgment of the manner in which a site would be located, the design of the stadium formulated and settled and thereafter the period within which the stadium or sports complex would be constructed. The allegations in the contempt petition is that no exercise worth the name has taken place until today in pursuance of the directions of the judgment. Thus, the occasion to file a contempt petition has arisen upon a news item given wide publicity in one of the leading newspapers, a national daily, referring that a sum of Rs. 20,00,000 is going to be spent by a department of the State Government on the very stadium which would be the subject matter of dismantling upon a new stadium being constructed. The Court at present will make no further comments, on merits without hearing the opposite parties except that the contention of the petitioner is upon a news item which has appeared announcing that this 20,00,000 rupees will be spent on the existing stadium, so that the grant will be utilised on a stadium which is to be dismantled.
(3.) Was the judgment of the Allahabad High Court or forgotten ?;