JANGAM REDDEPPA Vs. G. V. PALLAVI

JUDGEMENT

(1.) This contempt case is filed against the respondents for willful disobedience of orders dtd. 24/6/2024 passed by this Court in W.P.No.12512 of 2024.

(2.) Heard Sri Aditya Harsha Vardhan, learned counsel representing M/s Pillix Law Firm appearing for the petitioner and Sri Gudapati Lakshmi narayana, learned counsel for the contemnors/respondents.

(3.) Learned counsel for the petitioner in elaboration contended that, the petitioner filed W.P.No.12512 of 2024 against the respondent authorities for not taking action against the illegal construction of G+1 building in Sy.No.708- A, Main road, D.No.17-112 at B.Kothakota Village and Mandal, Annammaya district made by the unofficial respondent nos.3 & 4 therein. He further submitted that, this court on 24/6/2024 has disposed of the said writ petition directing the authorities to take steps in accordance with law against the unauthorized constructions/deviations, if any made in the subject property after affording an opportunity of hearing to the parties concerned and pass a reasoned order within a period of three months from the date of receipt of copy of the order. Inspite of the said direction, the respondent authorities did not take any action against the unauthorized constructions/deviations that is being carried out in the subject property and evidently no notice was issued to the petitioner as well, thereby willfully flouted the orders of this Hon'ble court. As such, the respondents are guilty of contempt of Courts and are liable to be punished under the provisions of Contempt of Courts Act and accordingly prayed to punish the respondents herein.