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Judgment
V. Raja Gopal Reddy, J.—The petitioners filed this contempt case complaining that the order passed by this Court in W.P. No. 9142 of 1996 dated 4-6-1996 has not been complied with. The above order is in the following lines:
"Having regard to the circumstances, I direct the respondents to deposit the compensation amount to the credit of O.P. Nos. 164/89,165/89 and 61/90 on the file of the Principal Subordinate Judge, Warangal within three months from the date of receipt of a copy of this order and the amount paid out to the petitioners, if no appeal has been filed within the time. Otherwise the learned Sub-Judge may pass suitable orders on the payment.
The writ petition is accordingly disposed of. No costs."
It is contended by the learned Counsel for the petitioners that the respondents are liable to pay the entire decretal amount in the O.Ps. and it is not enough for the respondents to have paid the compensation amount only with respect to the petitioners. The learned Government Pleader submits that the compensation amounts have been paid only with respect to the petitioners and the respondents are not liable to pay the entire decreed amount in the above O.Ps. The order of this Court should be read as only directing the respondents to pay the amounts of the petitioners in the concerned O.Ps. The petitioners cannot champion the cause of others in the writ petition. There was no such direction in the writ petition and the respondents are not liable for any contempt. The contempt case is, therefore, dismissed.