- (1.)Heard learned counsel for petitioners Sri M.V.Hanumantha Rao, learned standing counsel for first respondent Sri N Praveen Kumar and learned counsel for second and third respondents Sri P.Rama Sharan Sharma.
(2.)According to petitioners Sri P.Yellaiah is owner of total extent of Ac.2.00 guntas in Survey No. 764 (part) situated opposite to Teachers Colony, Bhongir town, Yadadri Bhongir district, out of which they purchased Ac.1.00 guntas vide registered document dtd. 17/4/2013. Petitioners filed WP No.18238 of 2019 alleging that unofficial respondents though unconnected to the subject land, fraudulently obtained building permissions from the Bhongir Municipality and started unauthorised construction over their land and that the Commissioner, Bhongir Municipality without issuing any notice to petitioners and without verifying the documents granted said building permissions.
(3.)This Court having considered the rival contentions, granted interim order on 23/8/2019 directing the respondents 5 and 6 therein not to make any construction and further directed Commissioner, Bhongir Municipality to ensure that no construction is made by respondents 5 and 6. Alleging violation of said orders, this Contempt case is filed.