VALLURI SIVA KUMAR RAJAH Vs. KOPPURAVURI BHAGAVATHI DEVI

JUDGEMENT

(1.) Heard Sri Sriniva Murthy, the learned Counsel represents the petitioner, Sri Rama Krishna, the learn Counsel representing Respondents 1 and Respondent 2, Smt. Bhaskara Lakshmi, the learned Counsel representing Respondent and the learned Government Pleader Home, Sri Rama Rao representing Respondent 4 and Respondent 5.

(2.) The petitioner filed the Contempt Case under Sections 10 to 12 of the Contempt of Courts Act, 1971 (hereinafter referred to as the 'Act' in short). The facts in brief are as follows:

(3.) The petitioner filed C.R.P.No. 1705 of 2001 on the file of this Court questioning the eviction order passed in R.C.C.No.42 of 1990 on the file of the learned Rent Controller-cum-Principal District Munisif Guntur as confirmed in R.C.A.No.18 of 1994 on the file of Principal Senior Civil Judge, Guntur and this Court after hearing both the parties, dismissed the C.R.P. by its order dated 31-12-2001 and granted time till the end of August, 2002 to vacate the premises.