AUSALA GANGADHAR Vs. G GANAPATHI RAO

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the order passed by this Court in A.S.No. 2961/1996, dated 23-2-1999.

(2.) Sri. Rajeeva Reddy, learned Counsel for the petitioners submitted that though the State Government acquired the lands of the petitioners long back it has not chosen to pay the compensation to them till now.

(3.) However, Smt. J. Vijayalakshmi submits oh behalf of the learned Advocate General that if some more time is granted the order of this Court will be complied with.