ABDUL AZEEZ QUADRI Vs. HAMPANNA

JUDGEMENT

(1.) The first petitioner among the four petitioners in W.P.No.200847/2021 (KLR-RR-SUR), which was disposed of by a learned Single Judge of this Court on 16/4/2021 has approached this Court with the present civil contempt petition.

(2.) The said writ petition was with respect to continuation of the name of respondent No.4 therein in the revenue records with respect to lands in Sy. No.11/1 and Sy.No.11/2 situated at Srinivaspura village, Taluk and District, Raichur. While allowing the writ petition, the continuation of the name of respondent No.4 relating to the lands in the above said those two survey numbers was set aside. It further observed that if a request is made by respondent No.4 to enter its name in Column No.11, then respondent No.2 shall issue prior notice to the petitioners and hear the petitioners and thereafter pass appropriate orders regarding the name of respondent No.4 in respect of the aforesaid lands in question.

(3.) The learned counsel for the petitioner, who is physically present, in his submission, specifically and categorically submitted that no request has been made by respondent No.4 to enter its name in Column No.11 subsequent to order passed in W.P.No.200847/2021. As per the order in the said writ petition giving prior notice to the petitioners including the present petitioner would arise, provided there were to be any request made by respondent No.4 to respondent No.2 to enter its name in Column No.11.