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Judgment
P.K. Balasubramanyan, C.J.—This is a motion for initiating action in contempt against the respondents for wilful disobedience of the order of this Court dated 4.9.2003 in LPA Nos. 215, 223, 224 and 225 of 2003. By that order, we had appointed one set of office bearers,being the office bearers of the Society registered under the Societies Registration Act, to manage the various properties involved as Receivers. By the final judgment, we have disposed of these appeals. What remains is really to implement that judgment. In that circumstances, we do not think that it is necessary to take any action in this contempt proceeding except to direct the Deputy Commissioner, Ranchi and the Superintendent of Police, Ranchi, to give the needed protection to the recognised office bearers as per the final judgment rendered in the matter of administration of the Masjid, the shops and all the properties of the Institution. The two authorities above named will ensure that full control over the properties and their management are made over to the office bearers recognised by this Court and any interference with the exercise of that authority, if complained of, will be immediately attended to and such interference prevented without any hesitation.
This proceeding is thus closed with the above directions.