MOHAMMAD MAHMOOD Vs. A RAMALAKSHMAN

JUDGEMENT

(1.) This contempt appeal under section 19 of the Contempt of Courts Act, 1971, is directed against the judgment and order dated 26-9-1994 in contempt case No. 575 of 1993 by which the respondent herein was punished for having committed contempt of court by violating the decree passed in original suit No. 209 of 1985 on the file of the II Additional Judge's Court, City Civil Court, Hyderabad.

(2.) The Court, however, refused to restore possession of the land to the appellants on the ground that a Division Bench of this Court had, in writ appeal No. 15407 of 1992, already directed the parties to maintain status quo regarding possession of the land as obtaining on the date of that judgement.

(3.) The appellants herein had filed original suit No. 209 of 1985 in the court of the II Additional Judge, City Civil Court, Hyderabad, against (1) the State of Andhra Pradesh, (2) the Commissioner of Industries, Government of Andhra Pradesh and (3) the Regional Development Officer, Industries and Commerce Department, Government of Andhra Pradesh. The said suit was decreed on 15-4-1986 by declaring G.O.Ms. No. 89, Industries, Commerce and Power (I F Cell) Department, dated 18-2-1985 as illegal and arbitrary and further restraining the defendants from dispossessing or disturbing or in any way causing interference with the enjoyment of the property by the plaintiffs viz., the appellants herein.