G. NAGANNA Vs. MANMOHAN SINGH

JUDGEMENT

(1.) This contempt petition stands posted before me on a reference made by a Division Bench of this Court, after the two learned Judges constituting the Division Bench found themselves unable to agree with the conclusions reached by each other. By an order dated 16- 6-2017, the Division Bench has referred the following points for determination by a 3rd Judge, in terms of Clause 36 of the Letters Patent:

(2.) I have heard Mr. T.Koteswara Rao, learned counsel appearing for the petitioner and the learned Advocate General for the State of Andhra Pradesh.

(3.) A brief background of facts may be necessary for answering the points referred to me for an opinion. They are as follows: