RAAVI NAGA LAKSHMI Vs. KIRAN KUMAR

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience in implementing the Order dtd. 20/10/2020 passed by this Court in W.P.No.19133 of 2020.

(2.) Heard Sri P. Kameshwara Rao, learned counsel for the petitioner, and Sri V. Vinod K. Reddy, learned Standing Counsel for the respondent and perused the material available on record.

(3.) The petitioner filed W.P.No.19133 of 2020 against the action of the respondent herein in issuing notice dtd. 9/10/2020 and trying to demolish the petitioner house/property vide D.No.2-317 situated at Inkollu Village and Mandal, Prakasam District.