(1.) The above Contempt Case is filed under Sec. 10 to 12 of the Contempt of Courts Act, 1971 (for short "the Act") to punish the respondents for their willful and deliberate disobedience of the order dtd. 22/7/2020 in W.P.No.11985 of 2020.
(2.) Petitioner filed W.P.No.11985 of 2020 on 21/7/2020 and the same was listed before the Court on 22/7/2020. The relief sought for in the writ petition is to declare the action of respondents in attempting to demolish the petitioner's shops and upstair portion bearing Door Nos.1/1957, 1/1958, 1/1960, 1/1961 and 1/1962, Railway Station Road, Sriram Nagar, Kadapa without issuing any notice and without passing any order, as illegal and arbitrary and also against the Right to Fair Compensation, Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act 2013") and Article 300A of the Constitution of India.
(3.) The writ petition was disposed of on 22/7/2020. The operative portion of the order reads as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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