- (1.) This Contempt petition has been preferred because of the alleged non-compliance of the directions given in the judgment dated 16 th June, 2011 passed in L.P.A. Nos. 77 of 2009 and 79 of 2009.
(2.) The respondents-contemnors submitted a show cause on 28 th November, 2011 pointing out that the Hon'ble Supreme Court in S.L.P.(C) No. 30291 of 2011 has stayed the contempt proceedings. The relevant part of the order passed in S.L.P.(C) No. 30291 of 2011 is as under: "In the meantime, contempt proceedings shall remain stayed."
(3.) In view of the said statement and on furnishing of copy of order dated 14 th November, 2011 along with reply to show cause on 11 th January, 2012, this Court passed the order of dismissal of this contempt petition with liberty to approach this court again after decision of the Hon'ble Supreme Court.;