SITARAM CHAPRALA Vs. STATE OF A P

JUDGEMENT

(1.) The proceedings in this case are initiated by this Court, suo motu, under Section 14 of the Contempt of Courts Act, (for short 'the Act'). The facts that gave rise to the initiation of proceedings are, as under:

(2.) W.P.No. 13053 of 2007 was filed by Mohd. Ameerullah Khan, and five others, represented by their General Power of Attorney, who is none other than the 4th petitioner therein. It was filed for a Writ of Mandamus, to declare that action of the Commissioner, Serilingampally Municipality, the 1st respondent therein, in not taking steps to remove the unauthorized and illegal constructions made upon Acs.5.10 guntas of land in Sy.Nos.200, 201, 205 and 206 of Kondapur Revenue Village, Serilingampally Mandal, and in not considering the representations made by the petitioners, as illegal, arbitrary and contrary to the A.P. Municipalities Act. Initially, it was listed for admission in the year 2007 itself, and thereafter it underwent adjournments.

(3.) The writ petition was listed for admission before this Court on 3-11-2009. Sri Sitaram Chaparla, who filed Vakalat in that case, proceeded on the assumption that the writ petition related to payment of wages to the employees of the Municipality, and submitted that the cause in the writ petition does not survive, since the amounts have been paid during the pendency of the writ petition. When it was brought to his notice, that the subject-matter of the writ petition is land, and not wages of employees, he sought adjournment of two weeks. However, since the matter was still at the admission stage, even after two years, it was directed to be listed on the next day, i.e. 4-11-2009.