MANGAL RAJENDRA KAMTHE Vs. TAHSILDAR, PURANDHAR

JUDGEMENT

(1.) Delay condoned.

(2.) The High Court of Bombay has declined to initiate proceedings for contempt by the impugned order dtd. 17/11/2025, on the ground of absence of any element of 'civil contempt'. We see no reason to interfere therewith; hence, the special leave petition is dismissed.

(3.) Pending application(s), if any, shall stand disposed of.