AJAY KUMAR PARASARAMKA Vs. RADEEP KUMAR RATH

JUDGEMENT

(1.) This contempt case is filed under Ss. 10 to 12 of Contempt of Courts Act, 1971, by the petitioners, for willful disobedience of the order passed by the High Court in W.P.No.8598 of 2014 dtd. 21/3/2014.

(2.) The petitioners filed W.P.No.8598 of 2014 to issue writ of mandamus declaring the action of the Respondents in taking steps to dispossess the petitioners from the land in Sy.No.29/1 of Thunglam Village, Gajuwaka Mandal, Visakhapatnam District as illegal, arbitrary and it is in violation of Principles of natural justice and consequently direct the respondents not to dispossess the petitioners from the land in Sy.No.29/1 of Thunglam Village, Gajuwaka Mandal, Visakhapatnam District without following due procedure under law.

(3.) The learned Standing Counsel appearing for Rashtriya Ispath Nigam Limited submits that the land in Survey No.29/1 is away by 10 meters from the boundary wall and this land was never acquired for the purpose of Steel Plant and there is no intention to acquire also.