KISHAN SINGH Vs. T ANJAIAH CHIEF MINISTER

JUDGEMENT

(1.) This Contempt application is filed by one Kishen Singh, son of Ramachander. The said Ramachander who is the son of Chunnilal was the first writ petitioner in W.P. No. 4250 of 1975. The said writ petition was allowed by the learned single Judge on 31-12-1977. The Board of Revenue and the District Collector, Hyderabad preferred Writ Appeal No. 509/77 which we have allowed today.

(2.) During the pendency of the writ appeal the petitioner Kishen Singh son of Ramachander filed W.A. No. 142/81 for reviewing an order dated 15-5-1979 made in W.A. M.P. No. 229/79. In the course of our judgment in W.A. No. 509/77, we have dealt with these miscellaneous petitions. In W.A.M.P. No. 229/79 an order was passed restraining the District Collector, Hyderabad not to interfere with the possession of the petitioner, Kishen Singh. There was no order against the Municipal Corporation or others even though they were impleaded in W.A.M.P. No. 229/79 as respondents by virtue of orders in W.A.M.P. No. 141/81 and W.A.M.P. No. 145/81, with the result that the order of injunction dt. 15-5-1979 was effective against the District Collector, Hyderabad.

(3.) It was in that situation that the petitioner filed W.A.M.P. No. 142/81 while two other persons, M/s. K. L. N. Prasad and Vadda Venkateswara Rao (who were respondents in the writ petition and Writ appeal) filed W.A.M.P. No. 138/81 to review the order in W.A.M.P. No. 229/79 dated 15-5-1979. (These latter two persons were not parties to W.A.M.P. No. 229/79.)