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Judgment
5 paragraphs · 107 wordsManoj K. Tiwari, J
This contempt petition has been filed alleging willful disobedience of an interim order dated 13.06.2019 passed in WPMS No. 2288 of 2018.
By the said order, Nagar Palika Parishad, Bhowali, was restrained from raising any construction over the land on which alleged encroachments were demolished.
From the averments made in the counter affidavit and also the documents brought on record along with counter affidavit, this Court is satisfied that this is not a case of willful disobedience of the order passed by Writ Court.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.