- (1.) Heard Sri Ajay Kumar Srivastava, learned counsel for the applicant and learned standing counsel for the opposite party. Compliance affidavit is available on record. Rejoinder affidavit filed today be taken on record.
(2.) Contempt is alleged of the order dated 25.5.2010 passed in the Writ Petition No. 11534 of 2010, Vijay Bahadur Singh v. State of U. P. and others, which was decided in terms of the order dated 11.5.2010 passed in the Writ Petition No. 1528 (MB) of 2010. Vishram v. State of U. P. and others. Learned counsel for the applicant has submitted that the claim of the petitioner falls within Category-II as mentioned in the order passed by the Writ Court.
(3.) According to him, the representation was made by the petitioner to the Government and the Government has taken a decision to appoint a Committee to ascertain his claim which Committee has already given its report dated 6.6.2011 filed as Annexure-6 of the compliance affidavit. According to learned counsel, the Committee has not considered the various claims of the petitioner like refund of stamp duty, security money, earnest money, registration fees, three months installments of contract amount and interest thereupon and as such have disobeyed the directions issued by the Writ Court.;