Sri D V Nasrasimhacharylu vs Komati Reddy Venkat Reddy
2021 Latest Caselaw 1247 Tel

Item No.51

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                CONTEMPT APPEAL No.2 of 2019
                          AND
                CONTEMPT CASE No.1338 of 2018

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

Learned counsel for the parties state in unison that in view of

order dated 03.12.2018 passed by the Division Bench in Writ Appeal

Nos.1062 and 1064 of 2018, no further orders are required to be

passed in the present appeal for the reason that the order dated

17.04.2018 passed in Writ Petition No.8812 of 2018 was the subject

matter of challenge before the Division Bench and the Division Bench

had observed that the issues raised in the captioned writ petition did

not survive for consideration since the Legislative Assembly itself

stood dissolved and there was no requirement to adjudicate the said

issues.

2. As a result, the Writ Appeal was closed with a direction that all

interlocutory orders passed in the Writ Appeal would stand vacated.

Similarly, the proceedings before the learned Single Judge in the

contempt of court jurisdiction were also vacated. It was left open for

the learned Single Judge to close the contempt case as nothing

survived in the matter.

3. It is stated that despite that, the impugned order came to be

passed on 15.02.2019 in disregard of the order of the Division Bench.

4. In view of the orders passed by the Division Bench in

W.A.Nos.1062 and 1064 of 2018, the present Appeal is closed along

with the pending applications, so is Contempt Case No.1338 of 2018.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 19.04.2021 dr