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Judgment
5 paragraphs · 196 wordsRajesh Shankar, J
Ms. Sunita Kumari, learned A.C. to Sr. S.C.II appearing on behalf of the opposite party no.2 refers to the order dated 28th March, 2022 passed by the District Land Acquisition Officer, Ranchi- opposite party no.2 (Annexure-A to the supplementary show cause affidavit dated 18th June, 2022 filed on behalf of the said opposite party) and submits that pursuant to the order dated 22nd March, 2021 passed by this Court in W.P.(C) No.7139 of 2019, the petitioner’s claim for grant of compensation has been considered and the same has been rejected. It is, thus, submitted that the aforesaid order passed by this Court has been complied by the opposite party no.2.
Having heard learned counsel for the parties and considering the fact that the aforesaid order passed by this Court has been complied by the opposite party no.2, there is no need to further proceed in the matter. The contempt proceeding as against the said opposite party is hereby dropped.
The present contempt case stands disposed of.
The petitioner is, however, given liberty to take appropriate recourse against the order dated 28th March, 2022 passed by the opposite party no.2.