R.MALLIKARJUNA Vs. K.SANJEEVA REDDY

JUDGEMENT

(1.) The instant Contempt Case is filed by the petitioner under Ss. 10 to 12 of the Contempt of Courts Act, 1971 praying the Court to punish the respondents herein for willful disobedience and violation of status quo order in I.A.No.02 of 2024 in Civil Miscellaneous Appeal No.444 of 2024, dtd. 3/9/2024, passed by this Court.

(2.) Heard Mr. Gandyadapu Rajesham, learned counsel for the petitioner, and Mr. Lingala Sudheer, learned counsel for the respondents.

(3.) Vide order dtd. 3/9/2024, in I.A.No.02 of 2024 in Civil Miscellaneous Appeal No.444 of 2024, this Bench directed the respondents herein to maintain status quo as it existed then and further restrained the respondents from making any further development activities on the road, i.e., visible at Page No.122 of Civil Miscellaneous Appeal No.144 of 2024.