(1.) As these two appeals arise out of a common order, they are being disposed of by way of this common order.
(2.) Heard Sri Kasa Jagan Mohan Reddy, learned counsel appearing for the appellant in C.A.No.11 of 2022, Sri V.R.N. Prashanth, learned counsel appearing for the appellant in C.A.No.18 of 2022, and Sri Ch. Srinivas, learned counsel for the contempt petitioner/1st respondent herein.
(3.) The petitioner was the owner of a house bearing No.83 in reach No.V (Bus-stand area) at Mangampet Village, Obulavaripally Mandal, YSR Kadapa District. The residents of the village, near the bus stand area, were informed that their houses fall within the danger zone of the Mangampet Barytes project and were instructed to demolish their houses. The petitioner and the other residents of the area were also offered compensation for the land and for the structures demolished under this scheme.