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Judgment
11 paragraphs · 183 wordsManoj Kumar Tiwari, J
Dr. Udyog Shukla, learned counsel appearing for the petitioner submits that similar controversy has been decided by this Court vide order dated
01.03.2021 passed in Contempt Petition No. 70 of 2021.
Mr. V.K. Kapruwan, learned counsel appearing for the respondents also does not dispute the said statement.
In such view of the matter, the contempt petition is disposed of in terms of the order dated 01.03.2021 passed in Contempt Petition No. 70 of 2021,
with the following directions:-
(i) Petitioner would file an affidavit indicating that all his documents, regarding the vehicle to be registered, are in order.
(ii) Petitioner shall also verify that all the particulars given in the documents furnished by him with his application are correct.
(iii) Petitioner shall also file all the necessary documents in the required format for registration of the new vehicle.
(iv) Subject to deposit of all necessary documents by the petitioner, within two weeks from the date of production of certified copy of this order,
District Mining Committee shall consider petitioner’s application, within a period of three weeks.