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Judgment
Hon''ble Vikram Nath, J.—Heard learned counsel for the applicant. This contempt petition has been filed with the allegation that in spite of an order dated 28.2.2012 passed by this court in Writ Petition No. 10806 of 2012, Smt. Madhuri Devi vs. State of U.P. and others, the opposite party has not complied with the directions of the Writ Court though the stipulated time has elapsed.
The opposite party is bound by the order of this court and in case he does not comply with the directions of the Writ Court within six weeks of receipt of this order, without any reasonable cause, the court would have no option except to punish him u/s 12 of the Contempt of Courts Act and other allied powers.
The applicant shall supply duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant to the opposite party within three weeks from today and keep a record thereof.
The opposite party shall comply with the directions of the Writ Court and intimate the applicant of the order through the self-addressed envelope within a week thereafter.
In case the opposite party does not comply with the aforesaid directions, it would be open to the applicant to approach this court again. With the aforesaid observations, this petition is finally disposed off at this stage.