SHIVADA PILLAY Vs. S V S PRASAD

JUDGEMENT

(1.) This contempt case has been filed for initiating proceedings against the sole respondent viz. Sri S. V. S. Prasad, I.A.S., who was the Vice-Chairman and the Managing Director of A.P. Dairy Development Co-operative Federation Limited, Lalapet, Hyderabad for gross violation of the order of this Court passed in W.P. No. 6720/84 dated 21-4-1987 and to punish him for the same.

(2.) In order to appreciate the controversy arising in this matter it would be necessary to reproduce the operative portion of the order of the single Judge in W.P. No. 6720 of 1984 which is in the following terms :

(3.) The matter was carried by the respondents in appeal in W.A. Nos. 881 and 882 of 1987. It is on record that the order of the single Judge was suspended for sometime. However, at the time of the final hearing of the Writ appeals, the order in W.P. No. 6720 of 1984 was confirmed in the following terms :