M.K.THAMMAIAH Vs. NAGARAJ

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 1/2/2022 passed in W.P.No.17616/2021, by which the Tahsildar was directed to issue saguvali chit to the complainants.

(2.) Admittedly, in compliance of the aforesaid order, saguvali chit have been issued on 20/8/2022.

(3.) In view of the aforesaid, we are not inclined to proceed further with the contempt proceedings. Accordingly, the contempt petition is disposed of with liberty to the complainants to take recourse to such remedy as may be available to them in law, if so advised.