S.P.Mehrotra - (1.) -The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is inter alia, prayed that the opposite parties be summoned and punished for having committed contempt of this Court by flouting the order dated 12.1.1993 passed by this Court in Civil Misc. Writ Petition No. 158 of 1993, Naveen Chandra Asthana v. District Inspector of Schools, Mau and others.
(2.) THE present contempt petition was filed on 18.5.1993. By the order dated 19.5.1993, the contempt petition was directed to be listed in the week commencing 12.7.1993. A perusal of the record including the order sheet of the present contempt petition shows that even though the contempt petition was listed from time to time and certain orders were passed, but no order has so far been passed directing for issuance of notices to the opposite parties on the contempt petition.
(3.) IT is, thus, evident that no notices have so far been issued to the opposite parties on the contempt petition. In the circumstances, I am of the opinion that no useful purpose will be served by directing for issuance of notices to the opposite parties on the contempt petition now after a lapse of about 11 years since the filing of the contempt petition.;