IN RE Vs. K. L. PRABHAKAR RAO

JUDGEMENT

(1.) This contempt case is initiated suo-moto by this Court against the willful and intentional disobedience of the action of the respondent in complying with the orders of this Court.

(2.) Heard the learned Advocate General for the State and Sri Kiran Kumar Vadlamudi, learned counsel for the respondent and perused the record.

(3.) Originally a Writ Petition No. 16179 of 2021 was filed against the action of the Panchayat Secretary of G- Singavaram Panchayat, Kurnool Mandal and District, A.P. in issuing notice to the petitioner therein asking him to submit explanation as to why the petitioner is not signing on the cheques for payment for construction of Village Sachivalayam by notice dtd. 24/7/2021 and also against the action of the respondent Nos.6, 7 and 10 therein for constructing Sachivalayam in Irrigation Department land without having any permission from the Irrigation Department.