Mahesh Kumar Mishra vs Rahul Singh, Tehsildar Musafirkhana ...
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Allahabad High Court

Mahesh Kumar Mishra vs Rahul Singh, Tehsildar Musafirkhana ... on 14 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75310
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3792 of 2024
 

 
Applicant :- Mahesh Kumar Mishra
 
Opposite Party :- Rahul Singh, Tehsildar Musafirkhana Distt. Amethi
 
Counsel for Applicant :- Utkarsh Singh
 
Counsel for Opposite Party :- Prabhakar Tiwari
 

 
Hon'ble Manish Kumar,J. 
 

Sri Rahul Singh, Tehsildar, Musafirkhana, District Amethi has filed an affidavit of compliance, which is taken on record.

Heard Shri Pallavi Singh, Advocate holding brief of Shri Utkarsh Singh, learned counsel for the applicant and the learned Standing Counsel for the State.

Learned Counsel for the applicant has very fairly submitted that compliance of the judgment and order dated 27.10.2023 passed by this Court in Matters Under Article 227 No. 5519 of 2023 has been made and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

As prayed, the present contempt application is dismissed as infructuous.

Notice issued earlier, if any, stands discharged.

Order Date :- 14.11.2024

Ashish