(1.) This complaint has been filed alleging willful disobedience of the order dtd. 17/6/2020 passed in Special Civil Application No.13037 of 2020.
(2.) On issuing notice sole respondent has appeared and filed the affidavit contending inter alia that direction issued has been complied by passing the order on 16/8/2021 which petitioner himself has produced at Annexure-F and as such, complainant has prayed for dismissal of the petition with costs.
(3.) We have heard Mr.Percy Kavina, learned Senior Counsel appearing for the complainant and Mr.D.M.Devnani, learned Assistant Government Pleader appearing for the State.