I. JAGANNADHAM Vs. AJANA SINHA, I.P.S

JUDGEMENT

(1.) This Contempt case has been filed to punish the contemnors/respondents under the provisions of Contempt of courts Act 1971 for violation of the orders and for not implementing the orders of this Court in W.P.No.17574 of 2011 dtd. 19/7/2022.

(2.) Heard Sri V. Padmanabha Rao, learned counsel appearing for the petitioner and Sri J.U.M.V. Prasad, learned Government Pleader appearing for the respondents.

(3.) This Court, vide order, dtd. 19/7/2022, in W.P.No.17574 of 2011, has allowed the said writ petition. The operative portion of the said order: