N.VENKATESWARA REDDY Vs. M.RAMACHANDER

JUDGEMENT

(1.) Heard Mr.Botla Venkateswara Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing on behalf of the respondents.

(2.) The Contempt Case is filed complaining violation of the orders of this Court dtd. 20/8/2018 passed in W.P.No.29143 of 2018 in the said writ petition the party respondent Nos.1 and 2 as arrayed are, The State of Telangana, represented by its Secretary, Revenue Department, Secretariat, and The Assistant Director, Survey and Land Records, Medchal Malkajgiri District, and the order passed is as under:

(3.) The present contempt case is filed however curiously impleading Joint Collector and Additional District Magistrate, Medchal Malkajgiri District as 2nd respondent in C.C.No.1508 of 2019 and further complaining violation of the orders of the Court dtd. 20/8/2018 passed in W.P.No.29143 of 2018.