S ANJAIAH Vs. VINAY KUMAR

JUDGEMENT

(1.) This contempt case is filed to punish the respondents for willful violation of the judgment dated 01.3.2005 in Writ Appeal No.333 of 2005 and the directions contained in the order dated 05.12.2005 in C.C.No.1165 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: S.Anjaiah (hereinafter referred to as "writ petitioner") filed W.P.No.19224 of 2004 for a writ of Mandamus to declare the action of the respondents in not paying compensation amount of Rs.88,69,320/- to him towards the value of the extent of 583 square metres equivalent to 694 square yards carved out of Survey No.385/386/I/P, 447, 448 and 449 in T.S.Nos.156, 157 and 158 Block-A, Ward No.165, situated at Amberpet village and Mandal, Hyderabad District, as arbitrary and illegal and for a direction to the respondents to pay the said amount with interest at 18% per annum.