PASUMARTHI SUBRAHMANYAM Vs. HIMANASHU SHUKLA

JUDGEMENT

(1.) The petitioners being aggrieved by the establishment of unauthorised aqua-culture ponds by respondent Nos.4 to 7 herein, in Mummidivaram Village, had approached this Court by way of W.P.No.3526 of 2022 complaining of the inaction of the official respondents in removing such illegal aqua-culture ponds.

(2.) When the matter was taken up by this Court, the respondent No.3 in the Writ Petition had filed a counter affidavit stating that the un-registered aqua-culture ponds were removed with the help of a JCB machine. This statement was recorded by the Court and the Writ Petition was closed.

(3.) The petitioners have now again approached this Court, by way of the present Contempt Case, contending that the unofficial respondents had again started doing aqua cultural operations in the aqua ponds which had been repaired and that the official respondents are not taking action against the illegal activities and the same would be violation of the directions of this Court.