- (1.) Counsel for the petitioner submits that since the Collector has not given the final decision in compliance with the order dated April 4, 2011, this petition has been filed for an order directing the Collector to pass the final order. It is further submitted that after passing an interlocutory order dated July 19, 2011 at p.20 the Collector has not taken further steps, inspite of the fact that the petitioner has complied with all the directions given by the interlocutory order.
(2.) If the final order has not been passed within the time fixed by the order dated April 4, 2011 that does not give the petitioner a fresh cause of action to move the second art.226 petition. It is a case of contempt, and the petitioner ought to have filed a contempt application. The petition is not maintainable.
(3.) For these reasons, the petition is dismissed. No costs. Certified xerox.;