MARAKKAGARI KRISHNAPPA Vs. G. MANOHAR REDDY

JUDGEMENT

(1.) This Contempt Petition is filed alleging willful and deliberate violation of the Order, dtd. 21/6/2018, in W.P. No. 42239 of 2017.

(2.) The papers enclosed along with the Petition do not indicate that, copy of the Order has been furnished to the persons arrayed as Respondents in this Contempt Case. That apart, it is pointed out by Sri. P.S.P. Suresh Kumar, Standing Counsel of the High Court that Respondent Nos. 1 and 2 are wrongly arrayed.

(3.) In the above circumstances, we close this petition by permitting the Petitioner to submit a representation to the concerned authorities along with the copy of the Order passed by this court, which is alleged to have been violated. We also give liberty to the Petitioner to approach this Court in case the grievance of the petitioner is not redressed.