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Judgment
3 paragraphs · 87 wordsManoj K. Tiwari, J
1.
The decision taken on petitioner's representation, in compliance of Court's order, is on record as Annexure No. CA-3 to the compliance affidavit. In view of averment made in para 7 of the compliance affidavit filed by Mr. Shailesh Bagoli, Secretary, Local Bodies, Civil Secretariat, Dehradun, this Court is satisfied that compliance of the order dated 16.07.2018 passed in WPSB No. 305 of 2018 has been made.
2.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.