GANGAMMA Vs. VANDITA SHARMA

JUDGEMENT

(1.) This petition has been filed for non-compliance of the order dtd. 29/7/2021 passed by learned Single Judge in WP No.54275/2017.

(2.) Learned Additional Government Advocate submits that the report submitted by the petitioner has been considered and the name of the original grantee has been recorded in the revenue records. She further states that the name of the legal representatives as well shall be recorded in the revenue records.

(3.) Therefore, her submission is placed on record. We are not inclined to proceed further with the contempt petition. Accordingly the same is disposed of.