K SITARAMA REDDY Vs. AJAY JAIN

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 here under:

(3.) The petitioner is the absolute owner of an extent of four acres of land in Survey No-233/24 situate in Nizampet Village, Qutubullapur Mandal, Rangareddy District and he has been in possession of the said property. The petitioner was issued patta certificate in form-G of the Laoni Rules, 1950 on 15-8-1961 and his pattadar rights were recognised and implemented in the revenue and land records and he was issued pattadar pass book and title deeds. When the petitioner was about to sell this land, he came to know that the registration authorities were directed not to entertain the sale deeds by the Laoni patta certificate holders and consequent thereupon the petitioner filed Writ Petition No. 13114 of 2000 contending that since Form G Certificate was issued after conduct of auction and after payment of bid amount the certificate has to be retained as a sale certificate and hence no restrain on alienation can be placed on the petitioner and the learned Single Judge allowed the said writ petition.