CHUKKA PENCHALAIAH Vs. B. LEELA RANI

JUDGEMENT

(1.) This Court vide order dtd. 24/3/2023, has directed the petitioner herein to make a detailed representation for the payment of Rehabilitation and Resettlement Statutory benefits to the 4th respondent ' Special Deputy Collector(Land Acquisition), Somasila Project, within a period of four (04) weeks from the date of receipt of the order. On receiving such application from the petitioners, the 4th respondent has directed to examine whether the petitioners are entitled for any such relief, keeping in view Sec. 24 (A) of the Right to Fair Compensation Act and pass appropriate orders and communicate the same to the petitioners herein.

(2.) As the respondents have not passed any orders, the present Contempt Case came to be filed seeking to punish the respondent under Sec. 10 and 12 of the Contempt of Courts Act.

(3.) After filing of the contempt case, the respondent has passed the order on 7/3/2024, which was not communicated to the petitioners herein and the same was served along with reply to Contempt Case. As seen from the proceedings dtd. 7/3/2024, the respondent has passed orders on the representation made by the petitioners herein. If the petitioners aggrieved by the order dtd. 7/3/2024, they may take steps, in accordance with law.