IN RE Vs. V. VIJAYA RAMA RAJU

JUDGEMENT

(1.) This Contempt Case has been initiated against the respondent for not obeying the orders of this Court dtd. 13/4/2022 in W.P. Nos. 22346, 14638 and C.C. No. 1917 of 2021.

(2.) The facts of the case are that, W.P. No. 14638 of 2021 was filed by Sri. K. Ramtullah and W.P. No. 22346 of 2021 was filed by Sri. P. Muni Sekhar Reddy and 9 others seeking directions to construct Gramasachivalayam in the land in Survey No. 14/C, Ayyavaripalli Village, Chapadu Mandal, YSR Kadapa District. In I.A. No. 1 of 2021 in W.P. No. 22346 of 2021 by order dtd. 4/10/2021, the respondent was directed to file status report before this Court on the next date of hearing, in view of the rival contentions of the petitioners and Grampanchayat.

(3.) As the status report is not filed, the appearance of the respondent was ordered by order dtd. 24/10/2021. After hearing, interim directions were passed on 1/11/2021 and the appearance of the respondent herein was dispensed with.