ANANDA ASHRAMA CONVENT SAGAR ROAD Vs. MANOZ JAIN

JUDGEMENT

(1.) This complaint is structured on the allegation of violation of the ad interim order granted by a learned Single Judge of this Court on 6/4/2022 in a pending case i.e., Writ Petition No.101301/2022. Paragraph 6 of the interim order reads as under:

(2.) After service of notice, the answering accused- Officials having entered appearance through the learned AAG have got filed an affidavit, dtd. 14/7/2022 of the Tahsildar i.e., accused No.4 to the effect that there is no any construction undertaken in respect of the subject lands and therefore, the question of violating the interim order does not arise. Paragraph No.11 of the affidavit reads as under:

(3.) In the above circumstances, these proceedings are liable to be dropped and accordingly they are, costs having been made easy.