Anil Kumar, J. - (1.) HEARD learned Counsel for applicant and gone through the record.
(2.) PRESENT contempt petition has been filed for alleged violation of order dated 24.07.2009 passed in Writ Petition No. 1489 (SS) of 2009 (Pramod Kumar v. State of Uttar Pradesh and Ors.). From the perusal of record, it transpires that present contempt petition is barred by statutory period of limitation as provided under Section 20 of Contempt Court Act, 1971.
(3.) IN view of the above said fact, the first question which is to be considered in the present case is whether the present contempt petition is barred by period of limitation as provided under Section 20 of the Contempt Court Act, 1971 or not.;