Telangana High Court
Katireddy Venkateswar Reddy, vs V Rambabu , The Tahsildar, Paloncha ... on 24 November, 2023
HON'BLE SRI JUSTICE J. SREENIVAS RAO
CONTEMPT CASE No. 427 of 2010
ORDER:
The contempt case is filed seeking to punish the respondents under Sections 10 to 12 of the Contempt of Courts Act, 1971, for deliberate and willful disobedience in implementing the interim order passed by this Court in W.P.M.P.No.33096 of 2009 in W.P.No.25403 of 2009, dated 20.11.2009.
2. When the matter is taken up for hearing, it is brought to the notice of this Court that during the pendency of the contempt case, the main Writ Petition i.e., W.P.No.25403 of 2009 was disposed of on 13.09.2011.
3. In view of the disposal of the main Writ Petition, no further adjudication is required.
4. Accordingly, the Contempt Case is closed.
Pending miscellaneous applications, if any, shall stand closed.
______________________________ JUSTICE J. SREENIVAS RAO Dated:24.11.2023 Smk