P NARASIMHULU Vs. B SIVA REDDY

JUDGEMENT

(1.) THIS Contempt Case is filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 for wilful disobedience and violation of orders passed by this Court in LAASMP No. 578 of 2007 in LAAS No. 163 of 2007 dated 15-03-2007.

(2.) HEARD the party in person and also K. V. Simhadri learned counsel for the respondent--Corporation who filed a calculation memo stating that 50% of the amount as per the decree has been made available to the Land Acquisition officer (LAO) to enable him to deposit in the Court.

(3.) IT is not in dispute that this Court in LAASMP No. 578 of 2007 granted stay for execution of decree on condition of the petitioner/appellant (LAO) depositing half of the enhanced compensation together with statutory benefits and interest payable thereon within eight weeks from the date of order. On such deposit the respondents/claimants are entitled to withdraw the same without furnishing any security and without any deduction towards income tax.