S.P.Mehrotra, J. - (1.) The present Contempt Petition has been filed, inter-alia, by the petitioner-applicant on the ground of alleged non-compliance of the order dated 11th March, 1999 (Annexure 1 to the Affidavit accompanying the Contempt Petition) passed by this Court in Civil Misc. Writ Petition 7261 of 1999.
(2.) Relevant portion of the said order dated 11th March, 1999 is quoted below : As the question involved is too trivial to drag on unnecessarily before this Court, hence after hearing the learned Counsel for the petitioner as well as the learned Standing Counsel 1 dispose of this writ petition by issuing direction to the respondent Nos. 2 and 3 to pass appropriate order on the application of the petitioner within six weeks from the date of presentation of a copy of this order.
(3.) From a perusal of the averments made in paragraph 11 of the Affidavit accompanying the Contempt Petition and Annexure 2 to the Affidavit accompanying the Contempt Petition, it appears that a certified copy of the said order dated 11th March, 1999 was sent to the Zila Adhikari, Basti and the Up Zila Adhikari, Basti by Registered Post on 20th March, 1999.;