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Judgment
7 paragraphs · 105 wordsAbhinava Upadhya, J.
Counter affidavit filed today is taken on record.
Vide order dated 15.12.2008 the writ court had directed the authorities to consider and decide the representation of the petitioner.
With the counter affidavit filed today a copy of the order dated 21.01.2009 has been annexed which is stated to be the decision on the representation of the petitioner which has resulted in rejection of the claim of the petitioner.
Since the order was to decide the representation of the petitioner, the same has now been decided and no cause of action survives.
The contempt petition is accordingly dismissed.
Notices, if any, are discharged.