NANDU Vs. MANISH KUMAR, CONSOLIDATION OFFICER

JUDGEMENT

(1.) The instant contempt application has been filed for alleged violation of the direction given by this Court by order dated 30.8.2016 in Writ B No. 40426 of 2016 directing the Consolidation Officer to decide the case afresh in accordance with law, after hearing the parties without granting unnecessary adjournments, preferably within a period of four months from the date of receipt of certified copy of the order.

(2.) On matter being taken up today, Sri P.K. Giri, learned Additional Chief Standing Counsel, on instructions from opposite party, states that the matter could not be decided so far, as transfer application was filed before the Settlement Officer (Consolidation) by one Markandey son of Harihar and also on account of regular strike by the advocates.

(3.) The Consolidation Officer has sought time up to 25.8.2018 for deciding the case.