KUDIKATA RAJAVEERU Vs. VIKAS RAJ, IAS

JUDGEMENT

(1.) This Contempt Case is filed by the petitioner alleging willful disobedience of the order dt.08-08-2018 in I.A.No.1 of 2018 in W.P.No.28176 of 2018.

(2.) Petitioner had filed the said Writ Petition stating that he was the absolute owner and possessor of house bearing H.No.3-30 along with appurtenant land an extent of 169 sq. yds situated at Chelpur Village, Huzurabad Mandal, Karimnagar District having inherited it from his father, and he claimed to be in continuous possession and enjoyment of the said land by paying house tax and electricity charges. Copies of which were filed as Exs.P-1 to P-3 in the Writ Petition.

(3.) He alleged in the Writ Petition that the respondents in the Contempt Case, in collusion with Ex.Sarpach of the said village, have proposed to widen the existing mud road from 13' to 18' by laying C.C. road as well as mission Bhageeratha pipe lines in the village colonies including the area adjacent to western side of the petitioner's house and appurtenant land; instead of taking the land equally on both sides of existing road, without following due process of law, they interfered with the possession of the petitioner and tried to demolish the petitioner's house for laying the C.C. road and the pipe lines. He contended that the Ex.Sarpanch of Chelpur Gram Panchayat demolished part of petitioner's compound wall along with existing lavatory and toilet without following the due procedure. He filed Ex.P-4 photograph also along with the Writ Petition.