S.P.Mehrotra, J. - (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 party (Jai Prakash Rai) be summoned and punished for having committed contempt of this Court by wilful and deliberate disobedience of the order dated 29.1.1993 passed by this Court in Civil Misc. Writ Petition No. 26863 of 1992, Raj Kumar Katiyar and another v. State of U.P. and others .
(2.) By the order dated 3.2.2004, the case was directed to be listed alongwith the record of the aforesaid Civil Misc. Writ Petition No. 26863 of 1992. The case is listed today alongwith the record of the aforesaid writ petition.
(3.) A perusal of the averments made in the affidavit accompanying the contempt petition shows that the contempt petition has been filed on the ground of the alleged non-compliance of the interim order dated 29.1.1993 passed in the aforesaid Civil Misc. Writ Petition No. 26863 of 1992. Copy of the said interim order dated 29.1.1993 has been filed as Annexure-7 to the affidavit accompanying the contempt petition.;