Allahabad High Court
Braj Kishore vs Umesh Chandra, S.D.M., Tehsil Dalmau, ... on 13 November, 2024
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:74974 Court No. - 17 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3927 of 2024 Applicant :- Braj Kishore Opposite Party :- Umesh Chandra, S.D.M., Tehsil Dalmau, Raebareli And Another Counsel for Applicant :- Gauri Shankar Maurya,Dushyant Kumar Hon'ble Manish Kumar,J.
1. Learned State counsel, on the basis of instructions dated 11.11.2024 received from Tehsildar Dalmau, Raebareli, has submitted that in compliance of the judgment and order dated 23.02.2024, passed by this Court in Writ C No. 903 of 2024 (Ram Kishore and another versus State of U.P and others), an order has been passed on 11.11.2024 and the case has finally been decided. The copy of the said order has been placed before this court during the course of arguments.
2. Learned counsel for the applicant has very fairly submitted that the said order has been complied with and now nothing remains to be adjudicated in the present contempt application and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.
3. As prayed, the present contempt application is dismissed as infructuous.
4. Notice, if any, is hereby discharged.
Order Date :- 13.11.2024 DiVYa