KALIDINDI SURYANARAYANA RAJU Vs. PEEYUSH KUMAR IAS

JUDGEMENT

(1.) Heard Sri T. Raghu, learned Counsel appearing on behalf of Sri Rambabu Koppineedi, learned Counsel for the Petitioner, Sri P. Nagaraju, learned Counsel for the Respondent No.1 and Sri K. Mallikarjuna Murthy, learned Counsel for the Respondent Nos.2 to 6.

(2.) The present Contempt Case is filed complaining of non-compliance of the Order of this Court dtd. 1/8/2025 in W.P.No.5237 of 2024. The relevant portion of the Order dtd. 1/8/2025 is reads as under:

(3.) The above extract, would indicate that while the Writ Petitioner claimed Rs.9,49,477.00 as dues from the Official Respondents, the lesser amount offered by the Official Respondents is Rs.8,33,730.00 was accepted by the Writ Petitioner without claiming any interest on the condition that the said due amount may be paid as expeditiously as possible. Taking note all these facts, this Court had liberally granted eight (08) weeks time for completing the administrative process and additional four (04) weeks for transfer of the due amount to the bank account of the Writ Petitioner.