RAMA RAM MOHAN REDDY Vs. DHARMA REDDY

JUDGEMENT

(1.) The present Contempt Case has been filed ostensibly on the ground that the directions issued by the Coordinate Bench vide order dated 24-07-2017, in W.A. No. 976 of 2017 have not been complied with by the alleged contemnors.

(2.) By the said order, the learned Coordinate Bench had directed the alleged contemnors as under:

(3.) The learned counsel for the complainant submits that although the survey was carried out on 06-01-2018, 15-02-2018 and 21-06-2018, still the land allegedly belonging to the complainant, i.e., the land falling in Survey Nos. 23 and 24 of Nawabpet Village, Shivampet Mandal, Medak District, has not been identified by the alleged contemnors. Therefore, they continue to commit the contempt of the judgment passed by the learned Coordinate Bench.