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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, 752 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 753