ASHWINI Vs. K.S.KRISHNA REDDY

JUDGEMENT

(1.) This contempt proceeding is initiated by the petitioner in WP Nos.105087 and 105260 of 2018 (LA-RES).

(2.) Admittedly, the said writ petitions are filed challenging the alleged unauthorized formation of road in the land bearing Sy.No.1126A/3 measuring 37 cents and the land bearing Sy.No.1126A/1 measuring 43 cents of Kampli village, Kampli Taluk of Ballari District. In the said proceedings, the interim order was granted on 07.09.2018 directing the respondents not to interfere with the possession of petitioner.

(3.) The grievance of the petitioner in the said writ petitions is that, even after the order dated 07.09.2018, the respondents in the writ petitions proceeded to form the road on the land belonging to them. It is in this background, the present contempt proceeding was initiated.