MOHD FAYAZ ALI Vs. JINKA JAYANTH

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the order dated 04.04.2017 passed by this Court in WP.MP.No.9575/2017 in WP.No.7759/2017, wherein and whereby this Court passed the following order;

(2.) Heard learned counsel for the petitioner.

(3.) Learned Assistant Government Pleader for Revenue produced proceedings dated 08.02.2016, stating that the order of the Revenue Divisional Officer, Peddapally, dated 10.04.2013, has been implemented.