KIRTHI CHEKURI Vs. KAPPAGANTU JANKIRAM SARMA

JUDGEMENT

(1.) The 1st respondent herein, had filed W.P.No.18765 of 2021 with the complaint that the Municipal Corporation of Guntur had constructed and was running a Municipal High School in the land belonging to the 3rd respondent Satram, which was impleaded as respondent No.3 in the writ petition, without payment of any rent and that the said 3rd respondent-Satram was not taking any steps to evict the Municipal Corporation from the said land.

(2.) On 12/4/2022, a learned Single Judge of this Court, by way of an interlocutory order, had directed the Municipal High School represented by the Commissioner, Guntur Municipal Corporation to pay an admitted amount of Rs.25,01,400.00 to the 3rd respondent-Satram therein, within a period of four weeks, and also to pay the rent per month by calculating the rent at the rate of Rs.2.00 per sq. yard. It appears that the said order was amended by a separate order of the learned Single Judge, dtd. 30/4/2022, in I.A.No.1 of 2022, to read as rent of Rs.2.00 per sq. feet instead of Rs.2.00 per sq. yard.

(3.) Contempt Case No.2120 of 2022 was filed, on the ground that the orders of the learned Single Judge, dtd. 12/4/2022, had been violated. It is the admitted case, on all sides, that the Municipal Corporation paid an amount of Rs.25,01,400.00 by way of cheque No.009490, dtd. 6/7/2022 and another sum of Rs.39,600.00 by way of cheque No.009619 dtd. 17/9/2022 towards rent for the months from April 2020 to September 2022, calculated at the rate of Rs.2.00 per sq. yard.