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Judgment
6 paragraphs · 200 wordsMurali Purushothaman, J
This Court by Annexure-A1 judgment dated 21.10.2021 directed the respondent to consider and pass orders on Ext.P4 representation therein, after hearing the petitioner and respondents 3 and 4 therein, within a period of one month from the date of receipt of a copy of the judgment.
The learned Counsel for the respondent has placed before me a copy of the order No.E3/A7/23511/2021 dated 26.07.2022, whereby, the representation referred above has been disposed of.
The learned Counsel for the petitioner submits that though steps were initiated by the Municipality to measure the property with the assistance of a Taluk Surveyor, no further steps were taken and instead the property was measured by an Overseer of the Municipality.
In as much as the respondent has considered and disposed of the representation referred to in Annexure-A1 judgment, I am of the view that there is no willful disobedience in complying with the directions of this Court in the above judgment. Needless to say that, if the petitioner is aggrieved by the order of the respondent dated 26.07.2022 referred above, the petitioner can challenge the same appropriately.
With these observations, the contempt of court case is closed.