(1.) Learned counsel for parties jointly submitted that in pursuance of order passed by the learned Single Judge on 2/8/2021 and 16/8/2021 passed in W.P.No.15077/2020, an appeal has been filed before the Assistant Commissioner, Bengaluru South.
(2.) It is further submitted that on 23/3/2022, the Assistant Commissioner has stayed the recommendation of the proceedings of the Land Grant Committee.
(3.) In view of the above subsequent development, the contempt petition is disposed of, with liberty to revive the same in case occasion so arises.