P GANGAMMA Vs. VASUDHA MISRA

JUDGEMENT

(1.) This contempt case is filed contending that the order of this Court dated 18-11-1997 has been violated by the contemnors.

(2.) During the pendency of the contempt case at the instance of Sakthi, Non-Governmental Organisation (for short 'NGO'), a meeting of the officials of various departments has taken place in the chambers of Pr-1, Secretary (SW), Department, Government of A.P., at Hyderabad on 22nd October, '97 and they arrived at an undertaking on the modalities to be adopted for implementation of the provisions of various regulations. The decisions taken in that meeting and the instructions given by the Government earlier on the subject pursuant to the Cabinet Sub-Committee meeting held on 24-9-1997 were produced before this Court.

(3.) With referenceto various regulations relating to tribal areas that arc in force, the Government has taken up survey operations excluding NGOs and tribals to identify the lands held by the tribals as well as the non-tribals, on 6-1-1997 pursuant to a review meeting held in the chambers of the Chief Secretary to contain tribal unrest in West Godavari District on 30-12-1996. This has resulted in law and order problem in the agency area of W.G. District and the issue has been discussed at various levels i.e., at the official level, Committee of Ministers. In all these meetings, several guidelines were given to the staff for implementation of Agency Laws. While some directions are overlapping, some others require clarification and the Court feds that some more guidelines are required for the effective implementation of the legislations that are governing the field. Hence, the Court requested senior Counsels Sri B. Tharakam who is well versed with the problems of the tribals and also another senior Counsel Sri M.R.K. Chowdary who hails who hails from the tribal areas and having sufficient knowledge and experience having appeared in various Court matters on behalf of non-tribals.