BHUPANI VENKATA NAIDU Vs. V.KIRAN KUMAR

JUDGEMENT

(1.) This contempt case is filed under Sections 10 to 12 of Contempt of Courts Act, 1971, by the petitioner Bhupani Venkata Naidu against one V. Kiran Kumar, Deputy Inspector General of Registration and Stamps.

(2.) It is alleged that this Court issued a direction and passed final order in W.P.No.3930 of 2021 dated 18.02.2021, which reads as follows:

(3.) After passing final order in W.P.No.3930 of 2021 dated 18.02.2021, the petitioner made a representation requesting for sanction of Earned Leave Encashment for 300 days and also gratuity on 06.04.2021. But, for the reasons best known to the respondent/contemnor, no action was taken and the order was not implemented, thereby, there was inaction of the respondents in not implementing the order of this Court is not only disobedience and disrespect to the orders of this Court, but also frustrating the cause of justice. Therefore, the respondents have deliberately and wilfully flouted the orders of this Court in W.P.No.3930 of 2021 dated 18.02.2021 and thus committed contempt. Therefore, action of the respondent/contemnor attracts contempt and requested to punish the contemnor in accordance with law.