Rajesh Shankar, J
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 dated 4th February, 2021 passed in W.P.(C) No.4339 of 2020.
2. Mr. Ranjan Kumar, learned A.C. to Sr. S.C.I appearing on behalf of the opposite party no.2 refers to the order dated 12th February, 2024 passed
by the said opposite party in Record Case no.01 of 2024 (Annexure-A to the show cause affidavit dated 13th February, 2024 filed on behalf of the
said opposite party) and submits that the petitioner’s claim for issuance of family (genealogy) certificate with respect to the land in question has
been considered and the same has been rejected. It is, thus, submitted that the aforesaid order of this Court has been complied.
3. Considering the said submission, there is no need to further proceeding in the matter. The contempt proceeding as against the opposite party no.2 is
hereby dropped.
4. The present contempt case stands disposed of.
5. The petitioner is, however, at liberty to take appropriate recourse against the order dated 12th February, 2024 as permissible under law.
