LEONARD E LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD the petitioner in person as well as the learned Counsel for Respondent No. 1, the State and Respondent No. 2.

(2.) IN series of dates which were fixed in this matter, it appears that after the cognizance of the alleged contempt was taken, respondent no. 2 in particular has taken steps to remove the grievance sought to be raised by the petitioner, which was relating to the objections against trading activity in Vasco Municipal Park.

(3.) TODAY, the petitioner in person categorically makes a statement that he is satisfied that the entire cause of complaint is removed and no grievance is left against the respondent no. 2. In view of this position, I do not see any reason to pursue the matter any further, especially when the independent remedy would be available for the petitioner or any other citizen, if the alleged acts are repeated by the Contemnor. Under the circumstances, I hold that the grievance is satisfied and, therefore, notice issued to the respondents stands discharged and Contempt Petition stands disposed of with no order as to costs.