LAKSHMI PRASANNA Vs. S,NARASIMHULU

JUDGEMENT

(1.) Heard Sri A. Sreedhar, Ld. Counsel for the Contempt Petitioner, Sri S. Hruthik, Ld. Counsel appearing on behalf of Sri M. Sudhir, Ld. Counsel for the Respondent No.1 and Sri O.Udaya Kumar, Ld. Counsel for the Respondent No.2.

(2.) This Contempt Case is filed alleging violation of the Order of this Court dtd. 26/3/2025 in W.P.No.7770 of 2025.

(3.) Para-3 of the Order of this Court dtd. 26/3/2025 in W.P.No.7770 of 2025 would indicate that this Court had directed the Respondent No.4 (in the Writ Petition) to initiate appropriate legal action if the Respondent No.5 carries-on construction unauthorizedly.