K. SITARAMA REDDY Vs. AJAY JAIN, DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Contempt Case is filed under Sections 10 and 12 of Contempt of Courts Act (hereinafter referred to as 'the Act' for the purpose of convenience) praying this Court to punish the respondent who is alleged to have committed the contempt of Court of the order dated 21 -11 -2001 made by this Court in Writ Appeal No. 1514 of 2001 and for such other suitable orders.

(2.) THE facts of the case in nut -shell can be stated as hereunder:

(3.) THE respondents had carried the matter in appeal in W.A. No. 1514 of 2001 and the Division Bench of this Court by an order dated 21 -11 -2001 directed the petitioner to submit a representation to the respondents seeking permission to sell the land and the respondents were directed to pass orders on the representation in terms of Sections 48 and 58 -A of A.P.(Telangana Area) Land Revenue Act, 1317 Fasli. Accordingly, the petitioner submitted a representation dated 30 -11 -2001 to the respondent seeking permission to alienate the land. It was also stated by the petitioner that this Court had fixed time limit of eight weeks for consideration and disposal of his representation seeking permission for alienating his patta land and though time had lapsed there was no action on the part of the respondent and inaction on the part of the respondent in not passing an order on his representation will amount to wilful disobedience of the orders made by this Court and in the aforesaid circumstances, the petitioner had filed the present contempt case.