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Judgment
9 paragraphs · 133 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioner’s writ petition was disposed of with a direction to the Competent Authority to take decision on his representation. In this Contempt
Petition, petitioner had contended that despite direction of this Court, petitioner’s representation is not being decided.
Mr. J.S. Bisht, learned Standing Counsel appearing for the respondent was asked to get instructions in the matter. Today, on instructions, he has
produced an order dated 04.08.2021 passed by District Magistrate, Udham Singh Nagar, whereby petitioner’s representation has been rejected.
Since District Magistrate has considered and decided petitioner’s representation, therefore, compliance of the order has been made.
Accordingly, Contempt Petition is closed. However, petitioner shall be at liberty to approach the appropriate forum for challenging the order dated
04.08.2021.