G.S. Singhvi, J. - (1.) This contempt petition arises out of an order dated 18.12.1986 passed by this court in SB Civil Writ Petition No. 2424/86.
(2.) The Court had on 18.12.1986 made the following order on the stay application filed along with the writ petition: "Issue notice of this stay petition. Meanwhile the statusquo as it exists today shall be maintained till further orders. Rule is made returnable within four weeks."
(3.) According to the petitioner in Writ Petition No. 435/71 Jankinath v. State of Rajasthan while allowing the same vide order dated 5.8.80, the Court had directed respondent No.5 to remove the varbed wire fencing that has been installed around the land in dispute and to remove any other obstruction or obstructions placed by its employees on or near the said land which interferes with the possession of the petitioner over the said land. The petitioner has stated that despite the aforesaid judgment of the court, the State of Rajasthan and its officers did not remove the obstructions as well as the fencing of varbed wires and thus they have shown scant disregard to the order of the Court.;