- (1.) Heard Sri Sudhakar Pandey, learned counsel for the applicant.
(2.) Contempt is alleged of the order dated 3.12.2001 passed in Criminal Misc. Application No. 5189 of 2001 (Lallan Bhar Vs. State of U.P.). The Stamp Reporter has reported that this contempt petition is beyond time by 8 years and 138 days.
(3.) Learned counsel has submitted that the Court required the District and Sessions Judge, Ballia to decide the Session Trial No. 82 of 1999 expeditiously preferably within six months from the date of production of a certified copy of the order before him. According to learned counsel a certified copy of the order was filed in the Session Trial No. 82 of 1999 on 16.12.2001, which fact is also borne out from the order-sheet, which has been filed as Annexure alongwith the affidavit filed in support of this contempt petition. Learned counsel states that the cause of action for bringing this contempt petition would arise each and every day till the order of the High Court is complied with and therefore, there is no bar of this contempt petition on the ground of limitation as reported by the Stamp Reporter.;