Jharkhand High Court
Smt. Annapurna Devi vs State Of Jharkhand & Ors. on 13 May, 2014
Author: R. Banumathi
Bench: Chief Justice
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 274 of 2011
Smt. Annapurna Devi ... Petitioner
Vs.
The State of Jharkhand & Another ... Opposite Parties
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CORAM : HON'BLE THE CHIEF JUSTICE
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For the Petitioner : Mr. Ramit Satender, Advocate
For the Opposite Party-State : J.C. to G.A.
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Order No. 15 Dated 13th May, 2014
Alleging willful disobedience of the order passed in W.P.(C) No.283 of 2011 dated 25.01.2011, the petitioner has filed this contempt petition.
The writ petition being W.P.(C) No.283 of 2011 was disposed of with the following directions;
"In the facts and circumstances, I dispose of the writ petition that the rent may be accepted in the light of the initial decision of this Court in W.P.(C) No. 4895 of 2007 disposed of on 31st March, 2008 and do the needful."
The petitioner is represented by the learned counsel Mr. Ramit Satender and the opposite party -State is represented by J.C. to G.A. The learned counsel appearing for the petitioner submitted that the order passed in W.P.(C) No.283 of 2011 has been complied with.
Since the order passed in W.P.(S) No. 283 of 2011 has been complied with, the contempt proceeding is dropped. If the petitioner is still aggrieved, he is at liberty to work out the remedy in accordance with law.
(R. Banumathi, C.J.)