CAPT J RAMA RAO Vs. P V RAO

JUDGEMENT

(1.) In this application the petitioner has prayed for punishing the alleged contemnors herein for alleged violation of the orders passed by this Court dated 28-1-1997 in Writ Petition No.25835 of 1996, which has been reported in S.R. Ramanujam v. Chief Secretary to Government.

(2.) The fact of the matter shorn of all unnecessary details leading to passing of the said judgment is as under:

(3.) According to the petitioner, no construction of whatsoever nature should come up in the park in view of the said judgment, but the greenery in N.T.R. Garden is being stripped off by constructing a multi crore theatre. He made representations to the second respondent on 27-11-2000 and the Chief Minister. The grievance of the petitioner is that the N.T.R. Garden is being used for some other purposes like theatres, restaurants, cafes, etc., which is in clear violation and wilful disobedience of the orders of this Court amounting to Contempt of Court.