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Judgment
9 paragraphs · 139 wordsThis contempt case is filed complaining that the directions contained in the judgment dated 12.01.2017 in W.P. (C).No.896/2017, is not complied
with.
However, today when this matter was taken up, the learned Senior Government Pleader pointed out that the petitioner herself has produced as
Annexure - C notice issued by the District Collector, Thiruvananthapuram, dated 23.02.2017, from where I am satisfied that in accordance with the
directions contained in the judgment, the petitioner was directed to appear before the Additional District Magistrate on 03.03.2017.
According to the Senior Government Pleader, the matter was called on that day, final orders were passed complying with the directions on
17.03.2017.
Taking into account the said aspects, I do not find any reason to pursue with the contempt case any further. Therefore, the Contempt of Court Case is
closed accordingly.