CHUKKA PEDDA VENKATAIAH Vs. SHASHI BHUSHAN KUMAR

JUDGEMENT

(1.) This Contempt Case has been filed against the Respondents for their wilful disobedience in implementing the order, dtd. 8/2/2017 in W.P.No.37300 of 2012.

(2.) This Court while allowing the said writ petition holding that the petitioners are entitled for compensation at the SSR rates of 2005-2006. This Court directed the 2nd Respondent to pay the differential amount of ex-gratia at SSR rates prevailing in the year 2005-06, with interest at the rate of 6% per annum from the date of possession taken over in the year 2006, within a period of three months from the date of receipt of a copy of the order.

(3.) On behalf of the 2nd Respondent, a counter-affidavit has been filed.