P.Santhamma vs Sri Lokesh Kumar D.S. And Another
2021 Latest Caselaw 1067 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                  CONTEMPT CASE No.465 of 2021
ORDER:

This Contempt Case is filed alleging violation of order

dated 01.02.2019 passed by this Court in Writ Petition No.1875

of 2019.

Paragraph No.3 of the affidavit filed in support of this

Contempt Case reads as under:

"I further submit that, after receipt of the certified copy of the order passed in writ petition, I submitted representations dated 02.03.2021 and 06.03.2020 along with xerox copy of order, passed by this Hon'ble High Court and requested the respondents herein not to interfere with my peaceful possession without following due process of law. I further submit that through my neighbours, I recently came to know that the respondents are once again proposing to extend the existing road to 60 feet and they have also issued necessary notices to the neighbouring land owners and for the reasons best known to them, the respondents have not served any notice on me. I apprehend that the respondents without following the procedure and also the judgment rendered by this Hon'ble High Court, may forcefully demolish the part of house dwelling unit resulting in huge loss to me and also without finalizing the compensation amount to be paid to me."

A reading of the above mentioned paragraph discloses that

at this point of time, no cause of action arises for filing a

Contempt Case and it is only on apprehension that the

respondents may violate the order of this Court, this Contempt

Case has been filed.

In those circumstances, this Contempt Case is closed,

however, giving liberty to the petitioner to take appropriate steps

in the event of there being any violation in future course of time.

_________________________ CHALLA KODANDA RAM, J 1st APRIL, 2021.

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