PUPPALA SATHYANARAYAN Vs. RAJU

JUDGEMENT

(1.) This Contempt Case is filed by the petitioners to punish the respondent under Sections 10 to 12 of the Contempt of Courts Act, 1971 for willful and intentional disobedience of the order dt.24.04.2018 in W.P.No.12712 of 2018.

(2.) In the said Writ Petition, this Court had directed:

(3.) The petitioners had alleged that the 3rd respondent in the Writ Petition had made illegal construction of a house by occupying the municipal lane of 6 feet without any permission and also that the said construction was contrary to the order dt.01.03.2018 passed in CMA No.48 of 2017 by the III Additional District Judge, Asifabad wherein the said Court had held that he had made the construction even without obtaining any sanction from the respondent herein.