K.Rajender Rao vs Sri M.Hanumantha Rao I.A.S
2021 Latest Caselaw 2012 Tel

Item No.17

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

                         C.C.No.322 OF 2020

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

1.     Mr. D.Ramakrishna, learned counsel appears on behalf of the

petitioner.

2.     Mr. C.V.Bhaskar Reddy, learned Government Pleader for

Revenue, who appears on behalf of the respondent on advance notice,

states that the present contempt petition does not lie against an interim

order dated 31.10.2018 for the reason that on the direction issued to

the District Collector to file a Report on the allegations levelled in the

writ petition, the same was filed on 22.11.2018 which is part of the

record in W.P.No.6055 of 2018.

3. In view of the statement made hereinabove on behalf of the

respondent, we are not inclined to entertain the present contempt case,

which is disposed of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.07.2021 Lrkm