S.P.MEHROTRA,J. - (1.) THE present Contempt Petition under Sections 10/12 of the Contempt of Courts Act, 1971 has been filed by the petitioners -applicants interalia, praying for punishing the Opposite Parties for allegedly having committed contempt of this Court by flouting the order dated 22.9.1993 passed by this Court in Civil Misc. Writ Petition no. 12190 of 1993.
(2.) IT is, interalia, stated in the affidavit accompanying the Contempt Petition that the land of the petitioners- applicants had been acquired by the State of Uttar Pradesh for Road Construction and the road had been made, but the compensation of the petitioners -applicants could not be paid by the Land Acquisition Officer; and that it was also on record that the State did not adjust land in consolidation proceeding to the petitioners-applicants; and that the petitioners -applicants approached orally as well as by sending Registered Letter to the concerning authorities for obtaining compensation but neither concerning authorities paid any compensation amount nor did they decide the representation of the petitioners -applicants; and that in the circumstances, the petitioners -applicants filed a writ petition being Civil Misc. Writ Petition No. 12190 of 1993; and that the said writ petition was decided by this Court by the order dated 22.9.1993, interalia, directing the respondents in the said writ petition to decide the representation of the petitioners -applicants within the time mentioned in the said order dated 22.9.1993. Copy of the said order dated 22.9.1993 has been filed as Annexure no.1 to the affidavit accompanying the Contempt Petition. The relevant portion of the said order dated 22.9.1993 is quoted below:- " .........Without recording any finding pertaining to the claim of the petitioner we direct the respondent no.2 to dispose of the aforesaid representation dated 29th August, 1990, annexure 6 to the petition filed by the petitioner preferably with in a period of two months from the date a certified copy of this order is produced before the said authority. The petitioner while filing a certified copy of this order will also file another copy of the aforesaid representation, Annexure 5 to the petition before the said authority. With the aforesaid observations, this petition is finally disposed of . Let a certified copy of this order issue to the petitioner within two days on payment of usual charges".
(3.) IT is interalia, further stated in the affidavit accompanying the Contempt Petition that the petitioners -applicants sent an application along with certified copy of the order dated 22.9.1993 to the Opposite Parties for deciding the representation of the petitioners -applicants by registered letter, and thereafter, the petitioners-applicants sent a reminder to the Opposite Parties; and that the Opposite Parties did not decide the representation as directed by this Court by the said order dated 22.9.1993 .;