V. ATCHAMMA Vs. MANMOHAN SINGH

JUDGEMENT

(1.) This contempt case has been filed alleging non-compliance of the order dtd. 17/9/2018 passed in W.A.No.1260 of 2017. By the said order, the writ appeal filed against the order dtd. 23/2/2017 passed by learned single Judge in W.P.No.20953 of 2015 was dismissed. The operative portion of the order dtd. 23/2/2017 in W.P.No.20953 of 2015 reads thus:

(2.) Learned Government Pleader for Assignment, by filing Memo dtd. 22/12/2020, has stated across the bar that the order passed by this Court has been complied with, by issuing cheque for an amount of Rs.7,19,726.00 in favour of the petitioner towards compensation for the land acquired. Along with the memo, proceedings of the District Collector, Chittoor, according sanction for payment of the said amount and issuing directions for payment of the said amount to the petitioner, have been filed.

(3.) Learned counsel for the petitioner contends that the market value of the property was not fixed in accordance with the directions of this Court and the amount of compensation awarded is not adequate.