S ANJAIAH Vs. VINAY KUMAR

JUDGEMENT

(1.) THIS contempt case is filed to punish the respondents for wilful violation of the judgment dated 1. 3. 2005 in Writ Appeal no. 333 of 2005 and the directions contained in the order dated 5. 12. 2005 in C. C. No. l 165 of 2005.

(2.) THE contempt case was originally filed by Sri S. Anjaiah, the appellant in Writ appeal No. 333 of 2005 and petitioner in w. P. No. 19224 of 2004. As Sri Anjaiah died during the pendency of the contempt case, petitioners 2 to 6 came on record as per the order dated 13. 3. 2007 of this Court as his legal representatives.

(3.) THE facts in brief are narrated hereunder: