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Judgment
4 paragraphs · 193 wordsPrasanna B. Varale, CJ
Sri V.Sreenidhi, learned Additional Government Advocate accepts notice for respondents.
Learned counsel for complainant submits that the order of this Court is now duly complied with by issuing Official Memorandum and there is an inordinate delay in compliance of order of this Court. It is also the submission of the learned counsel for complainant that for non-compliance of the order of this Court, the complainant and particularly, the senior citizens have to approach this Court time and again.
Though learned counsel for complainant would justify in making grievance namely, for compliance of the order, the parties have to approach this Court time and again, now in the present contempt petition, the order is duly complied with, as such, with hope and trust that the State and Officers of the State would henceforth take appropriate steps to comply with the order of this Court within a reasonable period so as to avoid the parties from running pillar to post for compliance of the order of this Court. The grievance raised in the contempt petition no more survive for consideration. The contempt petition is accordingly dropped. Notice is discharged.