- (1.) Heard Sri Rakesh Pandey, learned counsel for the applicant.
(2.) This contempt has been filed for punishing the opposite parties for committing wilful / deliberate disobedience of order dated 28.3.2016 in Civil Misc. Writ Petition No.12275/2016.
(3.) It appears that there is a serious dispute between the applicant and the private opposite parties in respect of the title / possession of the property in dispute and being aggrieved by the orders of the S.D.M dated 27.1.2016, 6.2.2016 and 27.2.2016, directing for delivery of possession with the help of police aid and a consequential orders in favour of O.P. No.6, a Civil Misc. Writ Petition No.12275/2016 was filed by the applicants and others which came to be allowed on 28.3.2016.;