- (1.) Alleging willful disobedience of the order dated 08.11.2011 passed in L.P.A. No. 256 of 2011 the petitioners have filed this contempt petition.
(2.) As against the order passed in the L.P.A. the State has preferred S.L.P. before the Hon'ble Supreme Court and the same is pending. However, interim order sought for by the State has been rejected by the Hon'ble Supreme Court in S.L.P.
(3.) Earlier, when the contempt petition came up for hearing on 05.02.2013, the State sought time to comply with the direction contained in the order dated 20.09.2011 passed in L.P.A. No. 256 of 2011.;