B. SIVANANDA Vs. S. ALEEM BASHA

JUDGEMENT

(1.) This contempt case has been filed seeking to punish the respondent for wilful disobedience in implementing the order, date3d 31.12.2019 in W.P.No.21114 of 2019.

(2.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent. Perused the material available on record.

(3.) The petitioner filed writ petition under Article 226 of the Constitution of India seeking to declare the speaking order issued by the 4th Respondent therein vide File No.S-64/KNL/2019, dated 11.11.2019 informing the petitioner to approach the A.P. Waqf Tribunal for removing the petitioner's land to an extent of Ac.18.79 cents in Sy.No.662, situated at Molagavalli Village, Aluru Mandal, Kurnool District, from the prohibited list under Section 22-A (1)(c) of Registration Act, 1908 as illegal.