AYESHA JULEKHA Vs. K.C. SARMA

JUDGEMENT

(1.) This contempt case is filed alleging willful and deliberate violation of the order dated 13.12.2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in W.P.No.44883 of 2018.

(2.) The order reads as follows:

(3.) Even in the contempt case, there is no allegation that the petitioners have been dispossessed without following due process of law. At paragraph 6, it is stated that respondents are taking steps to disturb the possession in the 4th week of August 2020 and on 3.9.2020 and 4.9.2020. In the counter-affidavit filed by respondent No.4, categorical assertion is made to the effect that respondents did not take any steps to dispossess the petitioners.