Telangana High Court
N. Narsimha, R.R.Dist. 7 Others vs B.R. Meena, I.A.S., Hyd 2 Others on 8 June, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
CONTEMPT CASE No. 1441 of 2015
ORDER:
This contempt case is filed alleging non-implementation of the order, dated 02.02.2015, passed by this Court in W.P.No.1690 of 2015.
In the aforesaid order, this Court observed that in case the petitioners do not opt to avail Rajeev Gruhakalpa Scheme, the respondents shall determine the compensation payable and pay the same.
Now, it is transpired that the petitioners are not willing to avail the above said Scheme and with regard to 50 square yards of land acquired from each of the petitioners, the respondents are ready to handover the same.
Learned counsel for the respondents submits that possession was already handed over to petitioner Nos.1, 3, 5 and 8 and that the respondents are unable to implement the order of this Court so far as petitioner Nos.2, 4, 6 and 7 are concerned, as they failed to turn up in spite of service of notice.
In those circumstances, the contempt case is closed. Miscellaneous petitions, if any pending shall stand closed.
_________________________ CHALLA KODANDA RAM, J Dt:08.06.2018 kdl