AWANG KONGPAL KONGKHAM LEIKAI DEVELOPMENT COMMITTEE Vs. R.K. DINESH SINGH

JUDGEMENT

(1.) The contempt petition has been filed by the petitioner to punish the respondents/contemnors for the wilful disobedience of the interim order dtd. 30/4/2021 passed in Criminal Revision Petition No.11 of 2021.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the contemnors.

(3.) The learned counsel for the petitioner contended that while admitting the criminal revision petition, an interim order was passed by this Court directing the concerned respondents to stop the ongoing construction work over the land under C.S. Dag No.31 of 23-Kongkham Leikai Revenue Village and that the said interim order was communicated to the petitioner. Despite communication of the said order, the respondents/contemnors wilfully and deliberately violated the order.