P.PEDDA SWAMY Vs. G.VEREPANDIAN

JUDGEMENT

(1.) The petitioners filed this contempt case under the provisions of Ss. 10 and 12 of the Contempt of Courts Act, 1971 (for short 'the Act ') complaining that the respondent-contemnors have not complied with the order passed by this Court on 22/3/2019 in W.P.No.3809 of 2019, whereunder and whereby this Court directed the respondents therein to consider the petitioners ' online application Nos.RMU011801091561 dtd. 28/7/2018 and APDL011800157591 dtd. 9/11/2018 and pass appropriate orders thereon in accordance with law and issue E-Pattadar passbooks and title deeds to the petitioners and mutate their names in the revenue records within a period of three months from the date of receipt of a copy of the order.

(2.) The allegation of the petitioners is that in spite of submitting representations dtd. 20/4/2019 and 25/7/2019 for implementation of the orders passed by this Court in W.P.No.3809 of 2019 to the 3rd respondent, the respondents wilfully and deliberately violated the orders of this Court and thereby they are liable for punishment.

(3.) The respondents 1 to 3 filed their respective counters stating that the 3rd respondent - Tahsildar, Kurnool Mandal soon after joining in the 3rd respondent 's office, he has given an endorsement to the petitioners vide Rc.B/606/2019 dtd. 16/7/2019 and served the same on the petitioners through the Village Revenue Officer, Joharapuram Village on 17/7/2019. The said endorsement reads thus: