Sesritha Technology India ... vs Smt. Y.Sri Lakshmi
2023 Latest Caselaw 857 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               CONTEMPT CASE No.903 of 2023

JUDGMENT:-

      The Contempt Petition has been filed alleging the willful

disobedience    of   the   order   dated    19.09.2022      passed   in

W.P.No.29213 of 2022.

2.    The order dated 19.09.2022 reads as under:-

       "Learned counsel for the petitioners submits that the
     petitioner is aggrieved from the inaction of the respondents

in not processing the petitioners' application for change in land use made vide application dated 16.04.2021 submitted online.

Sri P.Anand Surya, learned counsel, representing Sri Suresh Kumar Reddy Kalava, learned Standing Counsel for the respondent Nos.2 and 3 is granted four (04) weeks time to file counter affidavit.

In the meantime, it shall be open for the respondent No.2, to consider the application dated 16.04.2021 and pass appropriate orders, perfectly in accordance with law, after affording opportunity of hearing to all concerned, if it has authority to pass order on the petitioners' application and there is no other legal impediment. List on 27.10.2022."

3. In Para No.3 of the affidavit, learned counsel for the

petitioner/applicant submits that there was direction to the

respondents to consider the petitioner's application dated

16.04.2021, but the same has not been considered.

4. By order dated 19.09.2022, it was kept open for the

respondent No.3 to consider the application dated 16.04.2021

and pass appropriate orders if the said respondent had

authority to pass the order and there was no other legal

impediment.

5. Learned counsel for the petitioner submits that the

direction may be given to the respondents to consider the

petitioner's application and pass appropriate orders.

6. Such direction cannot be issued in the exercise of

contempt jurisdiction.

7. No case for contempt is made out. It is accordingly

rejected.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

8. This order however will not come in the way of the

respondent No.2 in proceeding with the order dated 19.09.2022

in its terms.

__________________________ RAVI NATH TILHARI,J Date: 14.02.2023 SCS

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.903 of 2023

Date: 14.02.2023

Scs