R. RADHA Vs. V. PRASAD

JUDGEMENT

(1.) This Contempt Case was filed alleging non -implementation of the order dated 08.12.2014 passed by this Court in WP No. 11968 of 2008.

(2.) The said Writ Petition was filed challenging the notice issued under Sec. 636 of the Hyderabad Municipal Corporation Act, 1955, when the application of the petitioner for regularisation under building penalization scheme was pending.

(3.) The said notice was issued at the instance of the third respondent. When the writ petition came up for consideration, learned Standing Counsel appearing for the second respondent stated that the second respondent passed orders on 25.04.2012 regularizing the deviated construction and in those circumstances the third respondent sought permission of the Court to challenge the said orders in an appeal before the appellate authority. Accordingly, the writ petition was disposed of on 8 -12 -2014, giving liberty to the third respondent to file an appeal against the orders of regularization dated 25.04.2012 within a period of two months and the appellate authority was directed to pass orders within a period of two months thereafter.