M.RAMBABU Vs. D.V.R.KUMAR

JUDGEMENT

(1.) This Contempt Case has been filed complaining non- implementation of the Order dated 26.03.2021 in W.P.No.6623 of 2021 passed by this Court.

(2.) This Court by Order dated 26.03.2021 set aside the Demand Notice No.2824/TP/2020, dated 24.12.2020 issued by respondent No.2 and respondent No.2 shall consider the reply submitted by the petitioner to the show cause notice for passing further orders in this matter. This Court also directed that till taking the decision afresh by respondent No.2, the respondents are directed to permit the petitioner to excavate the ordinary earth minerals as per permission granted by them through Proceedings No. PRO411200597001, dated 03.10.2020.

(3.) A Counter Affidavit has been filed by the respondent.