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Judgment
7 paragraphs · 93 wordsManoj Kumar Tiwari, J
In the writ petition filed by the petitioner, the only direction issued to District Mining Officer, Dehradun was to take decision on petitioner’s
representation dated 07.10.2020.
In the compliance affidavit, it has been stated that such decision has been taken on 5.01.2021. The order passed on petitioner’s representation
has been brought on record as Annexure No. 2 to the compliance affidavit.
Since the order passed by Writ Court stands complied with, therefore, Contempt Petition is closed.
Contempt notice issued to the respondent is hereby discharged.