CLCON/461/2017
2021 Latest Caselaw 1260 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
       ON THE 31ST DAY OFMARCH, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 461 of 2017
BETWEEN:

Sh. Akbar Ali                              ...Petitioner
     (None present for the petitioner)

AND:

Sh. Chandra Shekhar Bhatt & others ... Respondents


                      JUDGMENT

This contempt petition was filed in the year 2017, alleging wilful disobedience of the order dated 30.09.20106 passed in WPPIL No. 66 of 2016.

2. This contempt petition came up for preliminary hearing before this Court on 05.10.2017 and thereafter on 10.10.2017, but notice was not issued to the respondents.

3. Section 20 of the Contempt of Courts Act, 1971 reads as under:-

"20. Limitation for actions for contempt--No court shall initiate any proceedings of contempt, either on its own motion or otherwise, after the expiry of a period of one year from the date on which the contempt is alleged to have been committed."

4. In view of Section 20 of Contempt of Courts Act, which provide for limitation for one year, contempt petition is barred by limitation. Notices in this contempt petition cannot be issued at this belated stage.

5. Accordingly, contempt petition is dismissed.

(MANOJ KUMAR TIWARI, J.) Aswal