A.MITHUN CHAKRAVARTHY Vs. K.PHAINDRA REDDY

JUDGEMENT

(1.) There is no representation on the side of the Petitioner at the time of calling of the matter. However, there is representation on the side of the Respondents 1 to 4.

(2.) It comes to be known that the Petitioner has focussed the instant Contempt Petition before this Court praying for passing of an order by this Court to punish the Respondents/Contemnors for their wilful and wanton disobedience and non - compliance of the interim order passed by this Court in M.P(MD)No.1 of 2014 in W.P(MD)No.19928 of 2014, dated 9.12.2014. Earlier, this Court, in M.P(MD)No.1 of 2014 in W.P(MD)No.19928 of 2014, dated 9.12.2015, filed by the Petitioner/Writ Petitioner against(1) The Secretary to the Government, Municipal Administration and Water Supply, Fort.St.George and five others, had passed the following order:

(3.) It is to be noted that the Petitioner at Para Nos.5 and 6 of the affidavit in the Contempt Petition,had inter -alia averred as follows: