Anil Kumar, J. - (1.) Heard Sri Anil Kumar Mishra, learned counsel for applicant.
(2.) Counsel for applicant submits that present contempt petition has been filed under Section 10 of the Contempt of Courts Act, 1971 for alleged non-compliance of order dated 03.01.2011 passed by Civil Judge (jr. Div) Ambedkar Nagar in Civil Suit No. 291 of 2010, Daya Shankar and others v. Teerath Nand and others by which court below has directed to maintain status quo in respect to property in dispute.
(3.) As per version of applicant, the said order has not been complied with, so having no alternative before him, he approached this Court by filing present contempt petition.;