RAJAGOPALA KURUP Vs. SIMISH SAHOO

JUDGEMENT

(1.) Today, when the matter has been taken up for consideration, Shri.Gikku Jacob, the learned counsel appearing for the petitioners in these two cases would submit on the basis of instructions that subsequently the respondent -Tahasildar has passed separate orders on 26/08/2021 in each of these two cases in respect of the subject property and also ordering the correction in the BTR to correctly show the change of the land as "purayidam/garden land" and these contempt cases may be closed accordingly. Recording the above said submission of the petitioners, the above contempt of court cases will stand disposed of.