ROUTHU SAIDABAI Vs. RAHUL RAJ

JUDGEMENT

(1.) The present Contempt Case is filed by the petitioners complaining willful and deliberate disobedience of the order dated 06.01.2021 passed by this Court in W.P.No.440 of 2021 by the respondents herein.

(2.) Heard Sri Gajanand Chakrawarthy, learned counsel for the petitioners and Sri A.Sanjeev Kumar, learned Special Government Pleader, representing respondent Nos.1, 4 and 5 and the learned Assistant Government Pleader for Home, appearing for the respondent Nos.2 and 3. Perused the record.

(3.) The petitioners herein, claiming to be the owners of the land admeasuring Ac.8-18 guntas in Sy.No.59/9/A, and admeasuring Ac.2.10 guntas in Sy.No.29/2 respectively situated at Chintalamanepally Village and Mandal, Kumrambheem Asifabad District, filed the above said Writ Petition vide W.P.No.440 of 2021 to declare the action of the respondents therein in acquiring their lands without initiating any land acquisition proceedings, without paying compensation and without following due procedure, as illegal.