RAMESHWAR NAIN, ZILEDAR Vs. VITHAL RAM, ENGINEER

JUDGEMENT

(1.) Reply on behalf of the respondents has been filed in Court. The same is taken on record. It is stated in the reply that the respondents have already complied with the orders of this Court. A copy of the order in compliance is annexure R-l and is dated 28.9.1995. Learned counsel for the State submits that the delay in compliance was for bona fide reasons which have been stated in the affidavit. In this view of the matter, the petition has become infructuous and is dismissed as such. Petition dismissed..