J.JAYARAM REDDY Vs. VIRUPAXMURTHY

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of the order dtd. 8/9/2021 passed by this Court in W.P. No. 102753/2018 wherein this Court after quashing the endorsement at Annexures-G and G1 dtd. 25/9/2017 directed to consider claim of the petitioners strictly in terms of the earlier order of this Court dtd. 9/3/2017 in W.P. Nos. 100700-100701/2015 and take necessary steps pursuant thereto including passing appropriate orders for addressing the grievances of the petitioners, as directed by this Court.

(2.) Heard learned counsel for the complainant and learned counsel for the accused.

(3.) This Court on 9/3/2017 in W.P. Nos. 100700-100701/2015 at paragraph no. 3 directed as follows: