Dhrub Narain Chaudhary And Ors vs State Of Bihar Through And Ors

This application under Section 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India has been filed by the petitioner for initiating a proceeding of contempt against the opposite parties for their wilful and deliberate disobedience of the order of this Court dated 16.04.2019 passed in Cr.W.J.C. No.618 of 2019 .

By order dated 16.04.2019 this Court had directed the case to be listed on 28.05.2019 and in the meantime the respondent-authorities were directed not to dispossess the petitioners of the properties involved in the case.

It has been stated by the learned counsel for the petitioners that during pendency of the application the opposite parties issued notice dated 27.06.2019 to the petitioners directing them to vacate the properties involved in the case within ten days of receipt of notice. Hence, the petitioners have filed the instant application, as the aforesaid order whereby the petitioners have been directed to vacate the properties involved in the case is clearly in teeth of the order passed by this Courtdated 16.04.2019 in Cr.W.J.C. No.618 of 2019. However, after the application has been filed before this Court on 01.07.2019, the Assistant Director, Enforcement Directorate, Patna Zonal Office has withdrawn the letter issued to the petitioners whereby they have been directed to vacate the properties involved in the case.

Since the grievance of the petitioners has already been redressed even before initiation of proceeding against the opposite parties, the application has become infructuous. Accordingly, it is disposed of.