JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of the order dtd. 23/1/2023 passed in W.P. (C) No.3186 of 2021.

(2.) Mr. Shubham Gautam, learned A.C. to A.A.G.-V, appearing on behalf of the opposite parties, while producing a copy of the order sheet of Case No.2214 of 2020-21 also containing the order dtd. 13/12/2024, submits that vide the said order, the petitioner's application seeking mutation of the land in question in his name has been rejected.

(3.) Having heard learned counsel for the parties and considering that the opposite party no.4 has already passed the order dtd. 13/12/2024 in Case No.2214 of 2020-21 rejecting the petitioner's application seeking mutation of the land in question in his name, there is no need to further proceed in the matter. The contempt proceeding as against the opposite parties is hereby dropped.