S.P.MEHROTRA,J. - (1.) THE present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971 by the petitioner-applicant (Anil Kumar Tripathi). It is, interdict prayed in the Contempt Petition that the Opposite Parties be punished for allegedly having committed contempt of this Court by disobeying the order dated 2.7.1992 passed by this Court in Civil Misc. Writ Petition No. 22878 of 1992 (Sheo Pujan Prasad Pal and another v. IIP, Rural Housing Board and another). The Contempt Petition was filed on 20.11.1992. By the order dated 23.11.1992 passed on the Contempt Petition, notice was directed to be issued to the Opposite Party No. 2 (Harban Singh). By the order dated 3.2.2004, the present Contempt Petition was directed to be listed along with the record of the aforesaid Writ Petition No. 22878 of 1992. Pursuant to the said order dated 3.2.2004, the case is listed today along with the record of the aforesaid Writ Petition.
(2.) IT may be mentioned that the said Anil Kumar Tripathi petitioner-applicant in the Contempt Petition, was petitioner No. 2 in the aforesaid Writ Petition No. 22878 of 1992., A perusal of the record of the aforesaid Writ Petition shows that an application dated 8.9.1997 being Civil Misc. Application No. 57490 of 1997 was filed in the said Writ Petition on behalf of the said Anil Kumar Tirpathi (petitioner No. 2 in the said Writ Petition).
(3.) IT was, interalia, prayed in the said application filed in the aforesaid Writ Petition that the aforesaid Writ Petition in so far as the same related to the said Anil Kumar Tripathi, petitioner No. 2, be dismissed as infructuous. Accordingly, aforesaid Writ Petition was dismissed as infructuous in so far as the same related to the said Anil Kumar Tripathi, petitioner No. 2 by the order dated 30.9.1997 passed in the aforesaid Writ Petition.;