MIRCHUMAL CHELLARAM LMANGHNANI Vs. M. RATNA REDDY

JUDGEMENT

(1.) This Contempt Case is filed complaining willful and deliberate disobedience of the order dtd. 27/10/2021 passed by this Court in W.P. No.13491 of 2021 by the respondents herein.

(2.) Heard Mr.B.Mayur Reddy, learned Senior Counsel representing Sri K.V.Raman, learned counsel for the petitioner herein (hereinafter called contempt petitioner) and Sri A. Kranthi Kumar Reddy, learned counsel appearing for 1st respondent (hereinafter called 'writ petitioner') and Sri G.Malla Reddy, learned standing counsel appearing for 2nd respondent.

(3.) Vishwa Bharathi Educational Society represented by its President Mr. M.Ratna Reddy (hereinafter referred to as writ petitioner), filed a writ petition vide W.P.No.13491 of 2021 to declare the action of 2nd respondent/Narsingi Municipality, Ranga Reddy District, in issuing notice dtd. 27/5/2021 as illegal. This Court vide order dtd. 17/6/2021 directed respondents therein not to take any coercive steps with regard to the subject property. The said writ petition came up for hearing on 6/9/2021 and this Court, recording the undertaking given by Sri A.Kranti Kumar Reddy, learned counsel for the writ petitioner that the writ petitioner will not make any construction in the subject property, extended the interim order till 15/9/2021. Thereafter, the said interim order was extended from time to time. The said writ petition was dismissed on 27/10/2021 by vacating the order dtd. 17/6/2021.