VAJJA RAJABABU Vs. G. KISTA GOUD

JUDGEMENT

(1.) All these Contempt Cases arise out of common order dated 26-12-2014 in WPMP No.49714 of 2014 in W.P.No.39643 of 2014.

(2.) For convenience, the parties are referred to as they are arrayed in C.C.No.964 of 2017.

(3.) The petitioners filed W.P.No.39643 of 2014 against the State of Telangana and some of its functionaries of the Forest Department, including the Divisional Forest Officer, Warangal (South), with the grievance that though their applications for recognition of their forest rights and occupation of forest lands and for grant of pattas under the provisions of The Scheduled Tribes and other Traditional Forest Dwellers (Recognition of Forest Rights) Act 2006 (Act No.2 of 2007) have been pending, the respondents have been interfering with their possession in violation of Sec. 4(5) thereof in respect of compartment No.851 of Kothaguda Range, Warangal District. They have filed WPMP No.49714 of 2014 in the said Writ Petition for interim direction to the respondents not to interfere with their possession and enjoyment of Acs.9-95 cents, Acs.9-95 cents, Acs.9-77 cents and Acs.3-09 cents, respectively, situated in Bawargonda, Reserve Forest Block Chinthaguda, Compartment No.851, Kothaguda Range, Warangal District, pending the Writ Petition. By order dated 26-12-2014 this Court granted interim relief as prayed for.