- (1.) The respondents are not called upon.
(2.) We are in respectful agreement with the reasoning given and the order passed by Hon'ble Mr. Justice D.P. Singh, on the 15th of December, 2006.
(3.) His Lordship, in contempt jurisdiction has directed demolition of constructions over a large piece of property in Allahabad, appreciably over eight bighas of land. The details, the proceedings and the orders passed are set out clearly in the Hon'ble Single Judge's order and our order is to be read only as a sequel thereto. The order for demolition was passed when the contempt application was moved for the purpose of enforcement of an earlier order dated the 7th of July, 2004 passed in writ petition No.24396 of 2004. In the said order, it was clearly provided that so far as the eviction of the appellant was concerned, that would be carried out.;