Y Subhas vs M Rajesh
2021 Latest Caselaw 675 Tel

Items No.34-35

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

                 L.P.A.No.2 of 2019 & C.A.No.41 of 2018

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

1.     Mr. A. Sanjeev Kumar, learned Special Government Pleader

appearing for the appellant in L.P.A.No.2 of 2019 and C.A.No.41 of

2018 states that since the impugned order dated 30.11.2018 has been

complied with and the building plans have been released in favour of

the respondent No.1 and further the demand of Rs.30,03,000/-

towards open space contribution charges and Rs.1,46,757/- towards

compounding fee/layout regularization charges has been dropped on

the respondent No.1 paying Rs.2,30,382/-, L.P.A.No.2 of 2019 has

been rendered infructuous.

2. He requests that in view of the aforesaid developments, the

order passed by the learned Single Judge sentencing the appellant in

the contempt case to imprisonment of four weeks and fine of

Rs.2,000/- for willful disobedience of the order dated 03.04.2018 may

be quashed and set aside.

3. Mrs. Sofiya Begum, learned counsel for the respondent states

that she has no objection to the aforesaid request made by learned

Special Government Pleader.

4. Accordingly, L.P.A.No.2 of 2019 is disposed of as not pressed.

C.A.No.41 of 2018 is disposed of by quashing and setting aside the

order dated 30.11.2018 as regards imposition of sentence of

imprisonment for four weeks and fine of Rs.2,000/-.

5. Both the appeals are disposed of along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.03.2021 Lrkm/pln