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Judgment
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present contempt petition has been filed alleging non-compliance and wilful disobedience of the judgment and order dated 13.04.2023 passed by the Writ Court in W.P. No.7392/2023.
In pursuance of the notices issued in the contempt petition, an affidavit of compliance has been filed on behalf of the respondents. Paragraphs 2 and 3 of the said affidavit read as under:
"2.I respectfully submit that, in pursuance of the order dated:13.04.2023 passed by this Hon'ble Court in WP.No.7392/2023(KLR-RES), the Special Tahasildar Yelahanka, who is empowered to mutate entries in the revenue records has mutated the name of the petitioner as per Mutation entry vide MR.No.T10/2024-2025 has been accepted on 17.05.2024 in the name of the Petitioner and further the RTC has been entered in the name of petitioner accordingly in respect land measuring 5 acre in new Survey No.33 (Old Survey No.10) of Thammasarasanahalli Village, Hesaraghatta Hobli, Yelahanka Taluk. Thereby, we have duly complied with the directions of this Hon'ble Court. The copies of the Mutation Extract & RTC are herewith produced as ANNEXURES-R1 & R2 respectively.
3.I humbly submit that due to administrative reasons some delay has been caused in compliance with the directions issued by this Hon'ble Court. I respectfully submit that, the said delay is neither willful nor deliberate, it is due to administrative extingies beyond my control."
A perusal of the aforesaid paragraphs of the affidavit of compliance indicates that the directions issued by this Court have been duly complied with and that the representation submitted by the complainant/petitioner before the Tahsildar has also been considered and decided.
In view of the aforesaid compliance, nothing further survives for consideration in the present contempt petition.
Accordingly, the contempt petition stands closed. The contempt notices issued to the respondents stand discharged.