Lingareddy Hare Rama Reddy, vs Y. Sri Lakshmi,
2023 Latest Caselaw 1605 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               CONTEMPT CASE No.1108 of 2023

JUDGMENT:-

      This contempt petition was filed alleging the wilful

disobedience    of    the   order     dated    16.11.2022    passed     in

W.P.No.23818 of 2022. The petitioner in the Writ Petition

claimed an amount of Rs.79,87,899/-.

2.    Counter affidavit has been filed by the respondent No.4

stating that the Corporation uploaded the bills for the entire

amount without making 10% deductions to be payable to the

Municipal Corporation.

3. Sri V.Ashok Ram, learned Government Pleader for

Finance for the respondent No.4, further submits that an

amount of Rs.72,35,830/- has been paid to the petitioner and

an amount of Rs.7,52,609/- being 10% has been paid to the

Municipal Corporation and the entire amount has been paid as

per the procedure.

4. Learned counsel for the petitioner admits that

Rs.72,35,830/- has been received by the petitioner, but submits

that the rest amount was also payable to the petitioner.

5. The Court finds that the order has been complied with as

the payment has been made and the payment with respect to

the rest amount has been paid to the Municipal Corporation.

If the petitioner claims the rest amount as well, it is open for the

petitioner to take recourse to the appropriate proceedings.

6. Accordingly, the Contempt Case is closed. No order as to

costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 21.03.2023 SCS

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.1108 of 2023

Date: 21.03.2023

Scs