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Judgment
5 paragraphs · 107 wordsPrasanna B. Varale, CJ
Learned Additional Government Advocate invited our attention to the Memo placed on record today i.e., 1.12.2023. The Memo reads thus:
“The Accused/Respondents herewith produces the Phodi Records bearing No. T18 2022-2023 pertaining to Sy. No.129 Avalahalli Village, Yelhanka Taluk issued by the Tahsildar, Bengaluru North Taluk, for kind perusal of this Hon’ble Court. The same may kindly be taken on record, in the interest of justice and equity.”
The counsel for the complainant admits compliance of the order passed in W.P.No.13497/2020 (KLR-RES) dated 25.11.2020 in letter & spirit. As such, the complaint of contempt is disposed off. Notice is discharged.
Costs made easy.