B. ASHOK NAIDU Vs. M.HARI NARAYANAN

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondents for willful disobedience in implementing the orders, dtd. 23/7/2021, passed by this Court in I.A.No.1 of 2020 in W.P.No.20463 of 2020.

(2.) This Court by order, dtd. 23/7/2021 in I.A.No.1 of 2020 in W.P.No.20463 of 2020, directed the Respondent authorities not to establish and construct permanent Panchayat Secretariat and Rythu Barosa Kendram building at B.N. Palle by considering the representation, dtd. 20/12/2020.

(3.) The present contempt case is filed complaining that the Respondents proceeding with construction by violating the order of this Court.