Venkatswamy vs Sri. Dr. Rajat Kumar, Ias
2023 Latest Caselaw 3496 Tel

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

              CONTEMPT CASE No.1571 of 2023
ORDER:

This contempt case is filed alleging violation of the order

passed by this Court W.P.No.3133 of 2023, dated 06.02.2023,

wherein this Court directed the respondents to deposit the

entire decretal amount covered by the judgment and decree in

O.P.No.73 of 2009, dated 25.08.2011, into the credit of

E.P.No.82 of 2022 on the file of the Senior Civil Judge at

Wanaparthy within a period of three months.

2. In response to the notice issued by this Court,

it is brought to the notice of this Court by learned Government

Pleader for Land Acquisition that the amount, as directed by

this Court, was already deposited into the credit of E.P.No.82 of

2022 on 31.10.2023 and a copy of the G.O.Rt.No.357, Irrigation

and CAD (LA) Department, dated 27.10.2023, and a copy of the

letter bearing No.C/85/2018, dated 31.10.2023, addressed

to the Court of the Senior Civil Judge, Wanaparthy, are placed

before this Court in proof of having deposited an amount

of Rs.14,36,842/- through Cheque No.02001732, dated

31.10.2023.

3. In the light of the above, this Court does not see any

deliberate violation on the part of the respondents as the

respondents have already complied with the order passed by

this Court, this Court is not inclined to continue further

proceedings against the respondents.

5. The contempt case is accordingly closed.

Miscellaneous Petitions, if any, pending in this contempt

case shall stand closed.

_________________________________ MUMMINENI SUDHEER KUMAR, J Date:01.11.2023 KH

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

CONTEMPT CASE No.1571 of 2023

Date:01.11.2023 KH