SARAGADA KALIDAS REDDY Vs. MANMOHAN SINGH

JUDGEMENT

(1.) The petitioner has questioned the disobedience of the order of this Court dtd. 19/11/2019 in W.P. No.18332 of 2019. This Court passed the following order:

(2.) The petitioner's case is that pursuant to the said order the petitioner got issued legal notice dtd. 17/8/2021 through his counsel to the respondents to comply with the order in the writ petition, however, no action has been taken by the respondents intentionally and deliberately. Hence, the contempt case.

(3.) The 2nd respondent filed a detailed counter contending thus: