T. MADAN MOHAN REDDY Vs. B.R. MEENA

JUDGEMENT

(1.) THIS contempt case was assigned for final hearing by an administrative order of the Hon'ble the Chief Justice dated 2.7.2014. It was accordingly placed in the list of this Bench on 4.7.2014 and this Court had taken up this matter for hearing finally and the learned counsels for the parties were heard on that day. However, in view of non -availability of the learned amicus curiae appointed by the Hon'ble Single Judge before whom the matter had hitherto been pending, by order dated 20.6.2014 hearing of this matter could not progress. We find that there has been a typographical mistake in recording 20.05.2014 as being the date of the order signed by the Hon'ble single Judge, and the same is accordingly corrected as 20.6.2014, for there was no occasion for any Court to take up this matter on 20th May, 2014 as this Court was on summer vacation.

(2.) AS it appears from the record, on 4.7.2014 the Hon'ble the Chief Justice passed clarificatory order on administrative side mentioning the matter (Contempt Case No. 965 of 2013) has to be heard finally by D.B. -I, i.e., this Bench. On 2.7.2014 in terms of the direction of the Hon'ble single Judge, the Registrar (General) produced the desired documents mentioned therein in a sealed cover and that sealed cover was kept on record for further consideration. Today, this Court has resumed further hearing of the above case (C.C. No. 965 of 2013), which was partly heard on 4.7.2014.

(3.) IT has been filed in relation to an order passed on 25.9.2012 in W.P. No. 33217 of 2011 whereby and whereunder the Hon'ble Sri Justice L. Narasimha Reddy was pleased to dispose of the writ petition finally, and the operative portion thereof reads as under: