J. THIRAPATHI RAO Vs. PANDURANGA RAO

JUDGEMENT

(1.) This Contempt Case is filed under Sections 10 to 12 of the Contempt of Courts Act, 1971 for wilful disobedience of the order passed by this Court in Writ Petition No.540 of 2020, dated 08.01.2020.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader for Co-operation.

(3.) The petitioner filed Writ Petition No.540 of 2020 seeking to declare the action of the 5th respondent in not releasing crop loans to the petitioners though the 4th respondent released the funds as illegal, arbitrary and violation of Articles 14 and 21 of the Constitution of India and consequently direct the respondents to take immediate steps for releasing of crop loans to the petitioners and further direct the 3rd respondent to initiate inquiry upon the representation, dated 13.12.2019 of the petitioners.