P.Srinivasa Rao vs B.Jali Reddy
2022 Latest Caselaw 4867 AP

Citation : 2022 Latest Caselaw 4867 AP
Judgement Date : 1 August, 2022

Andhra Pradesh High Court - Amravati

P.Srinivasa Rao vs B.Jali Reddy on 1 August, 2022

          THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 CONTEMPT CASE No.2068 of 2022

JUDGMENT:-

     The interim order was passed on 14.10.2015 directing the

respondents to dispose of the representation dated 14.06.2014 of

the petitioner and pass appropriate order thereon within a period

of eight (08) weeks.

2. Eight (08) weeks expired in the month of December, 2015.

3. This contempt petition has been filed on 20.04.2022 after

expiry of more than one year from the date the contempt is alleged.

4. Section 20 of the Contempt Courts Act, provides as under:-

"No court shall initiate any proceedings of contempt, either on its own motion or otherwise, after the expiry of a period of one year from the date on which the contempt is alleged to have been committed."

5. The period of limitation to initiate the contempt proceedings

expired long ago.

6. On 22.07.2022 on the request of the learned counsel for the

applicant/petitioner, the time was granted to look into the above

aspect.

7. Today learned counsel for the applicant/petitioner submits

that the period of limitation is one year from the date the contempt

is alleged, and the date of alleged contempt is the date on expiry of

eight weeks from the date of the interim order dated 14.10.2015,

which expired in December, 2015

8. In view of the aforesaid, no case for initiating the Contempt

proceedings pursuant to the interim order dated 14.10.2015,