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Judgment
5 paragraphs · 112 words
Vibhu Bakhru, CJ
1.
The complainant has filed the present complaint alleging willful disobedience of the order dated 18.07.2023 passed by the learned Single Judge of this Court in W.P.No.8987/2023 (KLR-RES). In terms of the said order, the Deputy Commissioner was directed to consider the case of the complainant in accordance with law and pass appropriate orders.
2.
The accused has handed over an affidavit of compliance, which indicates that the complainant's case was considered and an endorsement dated 08.10.2025 has been issued.
3.
In view of the above, the present complaint is closed.
4.
However, this would not preclude the complainant from availing his remedies in respect to the said endorsement.