P.CHANDRA SEKHAR REDDY Vs. SREENIVASULU GANJARAPALLI

JUDGEMENT

(1.) Alleging willful and deliberate violation of the Order, dtd. 12/9/2018, passed in W.P.No.32703 of 2018, by the respondent, the present Contempt Case is filed under Ss. 10 to 12 of the Contempt of Courts Act, 1971.

(2.) The above mentioned Writ Petition came to be filed, seeking issuance of Writ of Mandamus to declare the inaction on the part of the respondent No.3 in considering the petitioner's application, dtd. 15/5/2018 and 18/6/2018 in accordance with the A.P. Rights in Land and Pattadar Pass Books Act, 1971 and the Rules made therein as illegal and arbitrary.

(3.) Vide order, dtd. 12/9/2018 in W.P.No.32703 of 2018, the Court passed an order, the operative portion of which is as under: