1. This contempt proceeding is initiated by complainants against accused for willful disobedience of the order passed by the learned single Judge in W.P.No.22345/2022 (BDA) dated 08.12.2022.

2. Learned counsel Sri Ajit Kalyan for complainants is present. Learned counsel Sri Murugesh.V.Charati for accused No.2 and learned AGA Sri Harisha A.S for accused No.1 are also present.

3. Learned counsel for accused No.2 submits that the order rendered by the learned single Judge has been complied. He has also filed compliance affidavit on 21.02.2025 along with Annexure-R1: Copy of the endorsement dated 13.02.2025. The said compliance affidavit consists of paragraphs No.1 to 5 wherein at paragraph No.4 it indicates as ‘The Bangalore Development authority has considered the representation and issued an endorsement dated 13.02.2025 to the complainants. Copy of the endorsement issued by the Additional Land Acquisition Officer is herewith produced and marked as Annexure-R1.

4. Keeping in view the submission made by the learned counsel for accused No.2 and compliance affidavit as well as the endorsement dated 13.02.2025, the present contempt proceedings does not survive for consideration. Accordingly, the contempt petition is hereby dropped.