- (1.) S. P. Mehrotra, J. The present contempt petition purporting to be under Sections 10/12 of the Contempt of Courts Act, 1971 has been filed by the petitioners/applicants. It is, inter alia prayed that the opposite party Nos. 1 to 5 be prosecuted and punished for having committed contempt of this Court by flouting the orders dated 6-5-1988 and 14-2-1990 passed by this Court in Civil Misc. Writ Petition No. 8280 of 1988, Waqf Haji Abdul Hafiz Khan and others v. VII Additional District Judge, Agra and others.
(2.) THE present contempt petition was filed on 5-5-1993. On 6-5-1993, this Court passed the following order on the contempt petition: "list in July, 1993. The petitioner's Counsel states that in the meanwhile he will initiate appropriate proceedings to challenge the order dated 27-4-1993. " A perusal of the record including the order sheet of the contempt petition shows that even though the case was thereafter, put up before the Court on a few dates, but no order was passed on the contempt petition.
(3.) IT is, thus, evident that no order has so far been passed directing for issuance of notices to the opposite parties on the contempt petition. As such, no notice has so far been issued to any of 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 now after a lapse of about 11 years since the filing of the contempt petition in May, 1993.;