BALLA YEDUKONDALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Contempt Case is filed against the Respondents for wilful disobedience of the orders dtd. 24/3/2022 passed by this Court in W.P.No.5863 of 2022.

(2.) The case of the petitioner is that, after hearing both the learned counsels, this Court was pleased to pass an interim order dtd. 24/3/2022 in W.P.No.5863 of 2022, wherein, it is held as follows:

(3.) It is further stated that the Respondent No.5 / Sri Vilas Vigrah Dasa, in-charge of Kolanukonda site, supervising the construction activity is not included as party Respondent in the Writ Petition No.5863 of 2022. When the interim orders are passed by this Court dtd. 24/3/2022, Respondent No.5 was present in the court, regularly attending and following the Court proceedings. Therefore, Respondent No.5 is proper and necessary party to this Contempt Case.