B. KRISHNAMMA Vs. SIDDARTHA JAIN

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience in implementing the Order dtd. 18/3/2015 passed by this Court in W.P.M.P.No.4862 of 2015 in W.P.No.3661 of 2015.

(2.) Heard Sri Mahadeva Kanthrigala, learned counsel for the petitioners and learned counsel for the Respondent Nos.1 and 2, and perused the material available on record.

(3.) The petitioner filed W.P.No.20740 of 2021 claiming writ of mandamus declaring the action of the respondents in directing the petitioners to evict from Plot Nos.6 to 8, 10 to 28, 30 to 36 and 39 in S.No.672-8 of Kollabailu Village, Madanapalle Mandal, Chittoor District.