MEKALA MALLESH Vs. D.RAMALINGAM

JUDGEMENT

(1.) This Contempt Case is filed by petitioner alleging willful disobedience of the order dt.26.04.2018 passed in Interlocutory Application No.1 of 2018 in Writ Petition No.7298 of 2018.

(2.) By the said order, this Court had directed respondent nos.1 to 3 in the Contempt Case not to dispossess the petitioners from lands admeasuring Acs.5.00 cents in Survey No.5/1A and Acs.5.00 cents in Survey No.5/1B of Akenapally Village, Bellampally Mandal, Mancherial District, pending disposal of the Writ Petition.

(3.) Against the said order, Writ Appeal No.943 of 2018 was filed by the respondents in the Contempt Case.