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Judgment
7 paragraphs · 119 wordsThis contempt petition is filed for the non-compliance of the order made in W.P.No.24727 of 2017, dated 13.06.2017.
Today, when the matter is taken up for hearing, Mr.S.Gunasekaran, learned Additional Government Pleader appearing for the respondent
submitted that the respondent had complied with the orders of this court passed in the writ petition by transferring the patta in the name of the
petitioner.
The petitioner, who is appearing in person, also admitted that the respondent had complied with the directions of this Court.
In view of the submissions made by the learned Additional Government Pleader and the petitioner, I do not find any reason to keep the
contempt petition pending. The contempt petition is closed.