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Judgment
9 paragraphs · 149 wordsManoj Kumar Tiwari, J
WPMS No. 1160 of 2020 filed by the petitioner was disposed of with certain directions to the District Magistrate, Naintial.
In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.
A compliance affidavit has been filed by District Magistrate, Nainital. Perusal of annexure 2 of the said affidavit indicates that District Magistrate
considered the case of the petitioner in terms of the order passed by Writ Court and issued necessary directions to the concerned authorities, including
Regional Transport Officer and Regional Manager, Uttarakhand Forest Corporation.
Since the direction issued by Writ Court has been complied with by the District Magistrate, Nainital, therefore, contempt petition is closed. Notices
issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to approach appropriate forum for redressal of his
grievance, if any.