SURESH KUMAR SHAW Vs. B.RAJESHAM

JUDGEMENT

(1.) This Contempt Case is filed alleging willful disobedience of order dated 27-8-2013 in W.P.No.25046/2013. The petitioner also sought compensation of Rs.7 lakhs for the alleged illegal demolition of his structure.

(2.) The brief facts leading to the filing of this Contempt Case are stated hereunder:

(3.) As no interim order was passed by the Revisional authority, the petitioner filed W.P.No.25046/2013 on 26-8-2013 apprehending dispossession by the respondent. On 27-8-2013, this Court disposed of the said Writ Petition with the following direction :