(Prayer: This CCC is filed under Section 11 and 12 of the Contempt of Courts Act, praying to initiate contempt proceedings against the accused for not complying with the order passed by this Honble Court in W.P.No.17616/2021 (KLR-REG) dated 01.02.2022 vide Annexure-A in exercise of the powers under Article 215 of the Constitution Of India r/w Section 10 and 12 of the contempt of Court Act, 1971.)

1. Mr.Chandrakanth R.Patel, learned counsel for the complainants.

Smt.Namitha Mahesh B.G., learned Additional Government Advocate for the State - respondents.

This petition has been filed for non-compliance of the directions contained in the order dated 01.02.2022 passed in W.P.No.17616/2021, by which the Tahsildar was directed to issue saguvali chit to the complainants.

2. Admittedly, in compliance of the aforesaid order, saguvali chit have been issued on 20.08.2022.

3. In view of the aforesaid, we are not inclined to proceed further with the contempt proceedings.

Accordingly, the contempt petition is disposed of with liberty to the complainants to take recourse to such remedy as may be available to them in law, if so advised.

4. In vie

w of disposal of the petition, the pending interlocutory application does not survive for consideration and is accordingly, disposed of.