M. RAMADEVI Vs. T HANUMANTHA RAO

JUDGEMENT

(1.) Heard Sri D.V. Sitharam Murthy, learned Senior Counsel appearing for Sri Padala Praveen Kumar, counsel for petitioners, in both the Contempt Cases; and Sri L. Ravichander, learned Senior Counsel appearing for Sri K. Ramesh Chowdary, counsel for 1st respondent; and Sri Vedula Srinivas, counsel appearing for 2nd respondent, who was suo motu impleaded by this Court vide order dt.25.02.2019 in Contempt Case No.814 of 2016.

(2.) Contempt Case No.814 of 2016 was filed by petitioners alleging willful and deliberate disobedience of the order dt.30.04.2013 passed in Writ Petition No.14613 of 2001, which was also confirmed by a Division Bench of this Court on 19.11.2015 in Writ Appeal No.1509 of 2013.

(3.) The subject-matter of the said Writ Petition was an Award dt.15.11.1995 passed in A.R.C.No.85 of 1993 of the Deputy Registrar of Co-operative Societies (Housing), Basheerbagh, Hyderabad, which was confirmed by order dt.27.03.2001 in Co-operative Tribunal Appeal No.19 of 1996 of the Co-operative Tribunal constituted under the Andhra Pradesh Co-operative Societies Act, 1964 (for short, 'the Act') and relates to plot No.73, Block No.III, Survey No.403/1 and 120/1, admeasuring 700 Sq.Yds., within M.C.H. Ward No.8, Block No.II, situate at Road No.17, Jubilee Hills, Hyderabad originally belonging to the Jubilee Hills Co-operative Housing Society Limited (for short, 'the Society'), whose Secretary is the 1st respondent in both the Contempt Cases.