S NARSIMHA RAO Vs. P ARUN BABU

JUDGEMENT

(1.) THIS Contempt Case is filed complaining of wilful disobedience of order dated 28 -10 -2013 in W.P.No.33299 of 2011.

(2.) THE facts leading to the filing of this Contempt Case are briefly stated hereunder : The petitioner filed W.P.No.33299 of 2011 for a mandamus to declare the action of respondent No.2 in allegedly instructing him orally not to enter the land admeasuring Ac.2 -00 in Sy.No.756/1 of Nadikudi village, Dachepalli Mandal, Guntur District (for short the subject land) and in threatening him with forcible dispossession from the same, as arbitrary and unconstitutional. The petitioner pleaded in the said Writ Petition that he is a landless poor person and therefore he was granted DKT patta bearing D.K.No.72/1409F dated 15 -12 -1999 over the subject land and that he was also issued pattadar passbook and title deed in respect of the said land. The petitioner further pleaded that based on the assignment and the pattadar passbook, he has obtained a loan of Rs.40,000/ - from the Andhra Bank, Nadikudi branch and also received compensation of Rs.6,000/ - towards loss of crop. That on 13 -12 -2011, respondent No.2 has visited the petitioners land and orally instructed him not to enter the land.

(3.) ONE Rajanala Kotagiri filed WPMP No.44770 of 2012 for impleading him in the Writ Petition wherein he has averred that the subject land is proposed to be assigned to him for industrial purpose. By order dated 28 -10 -2013, this Court ordered the said implead application by adding him as respondent No.4.