PATEL AND COMPANY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Contempt Case is filed seeking to punish the respondents for the alleged wilful and deliberate breach of undertaking given by the Executive Engineer, R&B Department, Kamareddy, in WP No.3911 of 2003.

(2.) The petitioner herein filed W.P. No.3911 of 2003 with the following prayer :

(3.) In the said writ petition, the Executive Engineer, R&B NH Division No. 1, Hyderabad, filed a counter-affidavit. Para 2 of the said counter-affidavit reads as under :