M M JOSE Vs. NIVEDITHA P HARAN

JUDGEMENT

(1.) Alleging that the respondents have not complied with the orders and directions issued by this Court in R.P.No.624 of 2006 in W.P.(C).No.11000 of 2006 dated 18th September 2006, the petitioner is before us in this contempt petition with a request to initiate appropriate proceedings against the respondents for the so-called disobedience/non-compliance of the orders and directions issued by this Court.

(2.) The respondents have been served and they are represented by learned Government Pleader.

(3.) On instructions, the learned Government Pleader would submit that the Government has already passed an order on 10.04.2007 granting administrative sanction/approval for reconstruction of the Erumamunda - Vilakkanampara Road. In view of the aforesaid development, in our opinion, for the present we need not take cognizance of this contempt proceedings. Consequently, the contempt petition is closed. Ordered accordingly.