SUNEET KUMAR, J. - (1.) Heard learned counsel for the parties.
(2.) The instant contempt petition has been filed for violation of the order dated 17.05.2014 passed by Upper Senior Division, Court no.14, Azamgarh in Suit No.113 of 2012 (Chandra Jeet Tiwari Vs. Triveni), under Section 29/41 of the U.P. Land Revenue Act, 1901, whereby, parties were directed to maintain status quo with regard to the property in dispute.
(3.) Since disputed questions of fact are involved, which cannot be gone into in contempt jurisdiction. Applicant has remedy under Order 39 Rule 2(A) of the Code of Civil Procedure. This Court in contempt jurisdiction would decline to return finding on disputed questions of fact.;