A S REDDY Vs. RAM NARSIMHA RAO

JUDGEMENT

(1.) CC No. 1966 of 1999 is filed by one Sri A.S. Rcddy complaining violation of the orders passed by a Division Bench of this Court in Writ Appeal Nos.45 and 217 of 1999 dated 24.2.1999. These two writ appeals arose out of the orders passed by a learned single Judge of this Court in W.V. M.P. No.4249 of 1998 in W.P. No.32774 of 1998 and in W.V. M.P. No.4306 of 1998 in W.P.No.15229 of l998.

(2.) When the contempt case came up for hearing, having regard to the controversy involved and also having regard to the fact that all the writ petitions involved consideration of common questions of fact and law, the writ petitions and the contempt case were heard together and are being disposed of by this common judgment.

(3.) At the first instance, we may deal with the writ petitions.