KARRI VENKATRAMAIAH Vs. R.V. KARNAN

JUDGEMENT

(1.) This Contempt Case is filed alleging non-compliance of the order dated 11.12.2019 passed by this Court in W.P.No.27435 of 2019.

(2.) Heard the learned counsel for the petitioner, and the learned Government Pleader appearing for the respondent-contemnor.

(3.) It is a case where the petitioner has filed W.P.No.27435 of 2019 complaining inaction on the part of respondent authorities in dealing with his complaints made vide representations dated 29.10.2018, 09.08.2019 and 19.09.2019 with respect to illegalities and unauthorized disbursal of monies in favour of various individuals who were arrayed as party respondents 8 to 28 in the writ petition.