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Judgment
8 paragraphs · 133 wordsManoj Kumar Tiwari, J
WPMS No. 639 of 2016 filed by the petitioner was disposed of by Writ Court vide order dated 31.05.2016, by directing the respondents not to
interfere in any manner in Khasra Nos. 23/1 and 23/2 (total admeasuring 0.245 hect.).
Alleging disobedience of the said order, petitioner has filed this Contempt Petition.
Learned Deputy Advocate General has made a statement that the order passed by Writ Court has been complied with. He has drawn attention of
this Court to paragraph nos. 11 & 15 of the compliance affidavit filed on behalf of respondent no. 1.
In view of the statement made in paragraph nos. 11 & 15 of the compliance affidavit, the Contempt Petition is closed.
Contempt notices issued to the respondents are hereby discharged.