Uttarakhand High Court
Sah vs Assistant Collector And Another). This ... on 21 November, 2020
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
CLCON No. 49 of 2016 Hon'ble Sharad Kumar Sharma, J.
(via Video Conferencing) None for the petitioner even in the revised call. Present contempt petition was preferred by the petitioner on 03.03.2016 alleging disobedience of the judgment dated 14.03.2014 which was passed by this Court in Writ Petition No. 563 of 2014 (Shankar Lal Sah Vs. Assistant Collector and another). This Court while exercising its powers under Article 227 of the Constitution of India, had disposed of the writ petition by directing the Assistant Collector, 1st Class, Bhabar, Haldwani; to decide the pending Revenue Case No. 22 / 1058 of 2012 Kundan Lal Vs. State of Uttarakhand, which was pending consideration before him under Section 229B of the UPZA & LR Act.
This contempt petition was preferred on 03.03.2016. Notice was issued to the respondent. Respondent has filed his compliance affidavit on 12.04.2016 whereby he has informed that the aforesaid revenue case has already been decided by him vide his judgment dated 01.04.2016. He has also annexed the copy of judgment dated 01.04.2016.
Since the order has already been complied with, the present contempt petition is closed. Notice issued to the respondent would stand discharged.
(Sharad Kumar Sharma, J.) 21.11.2020 SKS