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A.Chennaiah vs Aravind Kumar, IAS

Telangana High Court · Decided on 3 February 2023 · Citation: (2023) 02 TEL CK 0002

HON’BLE JUDGES
Surepalli Nanda, J
RESULT
Dismissed
CASE NUMBER
Contempt Case No. 220 Of 2023
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Judgment

7 paragraphs · 340 words
1.

Learned counsel for the petitioner filed the present Contempt Case to summon the respondents and punish them for wilful disobedience of the order dated 30.08.2022 passed in W.P.No.34081 of 2022 by this Court.

2.

This Court vide its order dated 30.08.2022 disposed of the writ petition observing as follows:

“Having regard to the facts and circumstances of the cases, without going into the merits of the case, in the interest of justice, the writ petition is disposed of directing the respondents to consider the representation dated 11.01.2022 of the petitioners, in accordance with law, and pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order and communicate the said order to the petitioners. There shall be no order as to costs.”

3.

The material documents filed by the petitioner in support of the contempt case refers to proceeding No.C1/3945/2022/A3, dated 30.12.2022, passed by the 3rd respondent.

4.

The grievance of the petitioner is that no reasons are assigned in the said proceedings and the order passed by the 3rd respondent is routine, mechanical and intotal non-application of mind and hence, the compliance is not in the true spirit of the orders dated 30.08.2022 passed by this Court in W.P.No.34081 of 2022, and hence, the 3rd respondent is liable to be punished for contempt.

5.

A bare perusal of the contents of the said proceedings dated 30.08.2022 indicates that the order of this Court dated 30.08.2022 passed in W.P.No.34081 of 2022 was referred to by the 3rd respondent, and orders passed. Therefore, this Court opines that if the petitioner has any grievance, the petitioner has to challenge the proceeding No.C1/3945/2022/A3, dated 30.12.2022 of the 3rd respondent, in a separate writ petition, but not file the present contempt case, complaining non compliance of the orders dated 30.08.2022 passed in W.P.No.34081 of 2022. Under these circumstances, the contempt case is dismissed. However, there shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.