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Judgment
6 paragraphs · 203 wordsManoj Kumar Tiwari, J
Writ Court had directed the Director, Urban Development, Dehradun to make necessary arrangement for providing service of a Junior Engineer in Nagar Palika Parishad, Sitarganj. A further direction was issued to Junior Engineer, so appointed, to measure the work done by the petitioner and the Competent Authority was further directed to calculate the amount payable to the petitioner for the civil construction work undertaken by him and to release the payment to the petitioner within five months.
Mr. Pradeep Hairiya, learned Standing Counsel appearing for the opposite party has produced in Court an order dated 13.10.2021 passed by Director, Urban Development, Dehradun. The same shall be kept on record.
Perusal of the said order indicates that pursuant to the order passed by Writ Court, Junior Engineer was posted at Sitarganj, who measured the work done by the petitioner and based on the calculation made by the Competent Authority, a sum of Rs. 19,41,539/- has been transferred to petitioner's account though electronic mode.
Since the order passed by Writ Court has been complied with, therefore, nothing survives in this contempt petition.
Accordingly, Contempt Petition is closed. Notice issued to the opposite party is hereby discharged.