ROKKAM SURYANA Vs. J.NIVAS

JUDGEMENT

(1.) This contempt case is filed alleging disobedience of the orders dated 01.07.2019 passed by this Court in WP No.467 of 2019, wherein, the said writ petition was disposed of, directing the 4th respondent to follow due process of law by issuing notice to all the concerned and take appropriate action in accordance with law.

(2.) Wp No.467 of 2019 was filed to declare the action of the respondentauthorities in not initiating sub division in respect of lands in Sy.No.1/7 situated at Garlapadu village, Laxminarsupeta Mandal, Srikakulam District, pursuant to online application dated 06.09.2017, as illegal and arbitrary.

(3.) When the said writ petition came up for admission, written instructions were submitted by the learned Assistant Government Pleader for Revenue, stating that sub-division records are under preparation. In view of the said instructions, the Tahsildar was directed to follow due process of law by issuing notice to the concerned and to take appropriate action in accordance with law.