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Judgment
9 paragraphs · 143 wordsManoj Kumar Tiwari, J
WPSS No. 2461 of 2016 filed by the petitioner was disposed of by Writ Court vide order dated 17.04.2017.
Alleging disobedience of the said order, petitioners have filed this Contempt Petition.
A counter affidavit has been filed on behalf of respondent no. 1. In paragraph no. 3 of the said affidavit, it has been stated that direction issued by
Writ Court has been complied with. The steps taken towards compliance have been indicated in paragraph nos. 3 (F.G.H.I.).
In view of the averments made in the counter affidavit filed on behalf of respondent no. 1, this Court is of the considered opinion that it is not a case
of willful disobedience of the order passed by Writ Court.
Accordingly, the Contempt Petition is closed.
Contempt notices issued to the respondents are hereby discharged.