Full Judgment Text
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PETITIONER:
ACHAN RIZVI (1)
Vs.
RESPONDENT:
STATE OF U. P.
DATE OF JUDGMENT20/11/1994
BENCH:
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. We have heard learned counsel on both sides on I.A. No.
5 (In Contempt Petition No. 97 of 1992 in W.P. (C) No. 977
of 1991).
2. Shri Venugopal submitted that the State Government is
second to none in its anxiety to ensure the enforcement of
the orders of this Court. He stated that as there are
ongoing parleys amongst the various groups for settlement,
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any contemplation of immediate coercive action on the part
of the Government might, according to him, be counter-
productive. The State Government would be able to spell out
its programme of action to ensure obedience by about the end
of this month when it will be able to know or reasonably
anticipate the possible outcome of the parleys.
3. We think it is also necessary for the Union Government
to indicate its stand in the matter so that we may have its
assistance in making such orders as would ensure enforcement
of the earlier orders of this Court. We, therefore, direct
Attorney General/Solicitor General to be present in Court at
2.00 p.m. on Monday, the 23rd November, 1992.
4. Shri Gobinda Mukhoty and Shri Sharma, learned senior
counsel appearing for the petitioner-complainant, expressed
serious concern over the developing situation and sought to
recollect what happened in the month of July 1992, where,
according to them, adjournments were taken advantage of to
present the petitioners with a fact accompanied. We
appreciate the concern expressed by learned counsel. At the
same time, we request all the learned counsel to serve to
shed an adversarial approach in the matter and assist the
Court in a way which will not disturb social equilibrium.
5. List the matter on Monday, the 23rd November, 1992, at
2.00 p.m.
Court Masters
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