- (1.) Heard learned counsel for the applicant.
(2.) This contempt petition has been filed with the allegation that in spite of an order dated 16.8.2012 passed by this Court in Writ Petition No. 38156 of 2012 the opposite party, Principal Secretary, Revenue, U.P. Lucknow has not decided his claim and representation though the stipulated time has elapsed.
(3.) The opposite party, Principal Secretary, Revenue, U.P. Lucknow is bound by the order of this Court and in case he does not decide it within a month of receipt of this order, without any reasonable cause, the Court would have no option except to punish him under Section 12 of the Contempt of Courts Act and other allied powers.;