SHAIK KHADER AVULIA Vs. PRASANNA LAKSHMI

JUDGEMENT

(1.) This contempt case is filed under Ss. 10 to 12 of Contempt of Courts Act, 1971, by the petitioner - Shaik Khader Avulia to punish the contemnors - respondents for wilful and deliberate disobedience of the orders dtd. 16/10/2020 passed by this Court in W.P.No.18895 of 2020.

(2.) The petitioner filed writ petition No.18895 of 2020 questioning the action of the respondent Nos.3 and 4 in not mutating the petitioner"s name in all the Revenue Records and issuance of e-pattadar passbook and Title Deeds, Adangals and other necessary Revenue Records in respect of the land to an extent of Ac.5.77 cetns in Sy.Nos.18/1A and 18/2A of Jeelugumilli Village and Mandal, West Godavari District in spite of the Application No.TARM0012003866570 made through Mee-Seva on 3/2/2020 as illegal, arbitrary and contrary to the procedure contemplated under the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 and consequently direct the respondent Nos.3 and 4 to mutate the name of the petitioner in the said records for said land.

(3.) This Court, on concession made by learned Assistant Government Pleader for Revenue, who agreed to dispose of the online application submitted through Mee-seva, if any pending with the revenue department, issued a direction to dispose of the Online application No.TARM0012003866570 within four (4) weeks from the date of order i.e. on 16/10/2020. Despite the order passed by this Court, Tahsildar did not comply with the direction issued by this Court. Thereupon, the petitioner issued a notice dtd. 19/12/2020 to the Tahsildar, Jeelugumilli Village informing about the order passed by this Court annexing a copy of the order passed in W.P.No.18895 of 2020. Copy of notice dtd. 19/12/2020 is placed on record. Even after issuing notice, the Tahsildar concerned did not dispose of the Online application submitted by the petitioner dtd. 3/2/2020. Thus, failure of Tahsildar would amount to deliberate violation of the order passed by this Court, requested to punish the contemnors.