D. VENKATA RAMI REDDY Vs. M. NOOKA RAJU

JUDGEMENT

(1.) This contempt case has been filed alleging non-compliance of the order dtd. 18/7/2018 passed in W.P.No.24698 of 2018.

(2.) Admittedly, pursuant to the aforesaid order, the respondent passed order dtd. 7/1/2019. It is the grievance of the petitioners that the said order is not in accordance with the directions issued by this Court.

(3.) If the petitioners are aggrieved by the order dtd. 7/1/2019 passed by the respondent, they are at liberty to take recourse afresh as permissible under law against the said order.