SUJIT NARAYAN PRASAD,J. - (1.) The contempt application has been filed under Sections 11 and 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India, whereby and whereunder, the direction to the said proceeding against the opposite party no. 2 under Contempt of Court Act has been sought to be initiated for willful and deliberate on non-compliance of order dated 01.03.2019 passed in W.P. (C) No. 6335 of 2018.
(2.) Mr. Mahesh Tiwari, learned counsel for the petitioner, has submitted that the petitioner has purchased the land upon which the proceeding under the Bihar Public Land Encroachment Act (Jharkhand) has been initiated and the land has found to be not in the nature of public land, the second proceeding under the provision of Bihar Public Land Encroachment Act being B.P.L.E. Case No. 39 of 2019 has also been initiated, but dropped.
(3.) The petitioner being the subsequent purchaser of the land and after getting the land transferred in his favour by creating an instrument under the Indian Registration Act, has instituted two cases i.e., Mutation Case No. 738/2018-19 and 737/2018-19 but the Circle Officer, Nirsa since was not taking any decision on the said pending proceeding, therefore, the said writ petition has been filed.;