Telangana High Court
Mandula Mallaiah vs Sri B Chennaiah on 12 July, 2024
THE HON'BLE SRI JUSTICE K.SARATH
CONTEMPT CASE No.1782 OF 2023
ORDER:
This Contempt Case is filed alleging violation of the orders passed by this Court in W.P.No.2076 of 2023, dated 01.02.2023, wherein this Court directed the respondents therein to take immediate steps for depositing the amount as awarded by the reference court in O.P.No.6 of 2005 under decree dated 25.04.2012, as modified by this Court in LAAS No.471 of 2012, dated 15.02.2022 and deposit the said amount.
2. Learned Government Pleader for Roads and Buildings has submitted that complying with the orders passed by this Court in W.P.No.2076 of 2023, dated 01.02.2023, the E-in-C(R & B)/Admn, LWE, RSW, PPP, EAP and COT issued proceedings No.E-in-C(R & B)/Admn. LWE, RSW, PPP, EAP & COT/EE(EAP)/DEE1/AEE-4/APSH-2/2024/Land Acquisition, dated 11.07.2024 and directed the Revenue Divisional Officer, Miryalaguda to draw an amount of Rs.2,18,63,000/- and deposit in the Court on behalf of the Engineer-in Chief (R & B)/Admn, LWE, RSW, PPP, EAP and COT and placed on record the said proceedings.
3. In view of the same, the cause in the Contempt Case does not survive for further adjudication, accordingly, the Contempt Case is closed. There shall be no order as to costs.
4. As sequel to it, Miscellaneous Petitions, if any pending, shall stand closed.
_____________________ JUSTICE K.SARATH Date: 12.07.2024.
EDS