Telangana High Court
Mudiraj/Mutharasi Mathsya Karmikula ... vs Sri. Lachiram Bhukya, Irsme , And ... on 15 November, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
CONTEMPT CASE No.1130 of 2022
O R D E R:
The Contempt Case is filed seeking the following relief:
"... to punish the respondent herein under Sections 10 to 12 of the Contempt of Courts of Act, 1971 for their willful disobedience of the orders of this Honorable Court dated 14.03.2022 passed in W.P.No.13147 of 2022 and ....".
2. Mr. Kudumula Srinivas, learned counsel for the petitioner submits that this court has passed orders on 14.03.2022 whereby the respondents were directed to consider the representation submitted by the petitioner and to pass necessary orders in accordance with law within a period of (4) weeks from the date of receipt of copy of the order.
3. A counter affidavit is filed on behalf of the respondents. Learned Government Pleader for Fisheries submits that by proceedings dated 28.06.2022, they have considered the representation of the petitioner and disposed of the same.
4. Recording the said submission of the learned Government pleader that they have already complied the orders passed by this court in W.P.No.13147 of 2022 dated 14.03.2022, the contempt case is closed. There shall be no order as to costs.
The miscellaneous applications, if any shall stand automatically closed.
___________________________ LALITHA KANNEGANTI, J 15th November, 2022 gvl