SHAIK MOHAMMAD Vs. G. VEERAPANDIAN

JUDGEMENT

(1.) Heard Sri P.Sai Prasad, learned counsel for the petitioner and Sri T.V.S.Kumar, learned Government Pleader for Land Acquisition for the respondent.

(2.) This is an application filed under Ss. 10 and 12 of the Contempt of Courts Act, 1971, alleging infraction and violation of the orders passed by this Court on 26/4/2018 in W.P. No.5468 of 2017. The petitioner herein initially filed W.P. No.22795 of 2013, assailing the alleged action on the part of the respondent herein in dispossessing and interfering with his possession and enjoyment of land admeasuring Acs.4.95 cents in Sy.No.813-1 of Koduru village, Chilamanthru Mandal, Anantapur District. The said Writ Petition came to be disposed of by the composite High Court, vide order dtd. 5/9/2013, with a direction to the District Collector, Anantapur District, to pay ex-gratia/compensation to the petitioner in respect of the subject land as per G.O.Ms.No.1307 dtd. 23/12/1993, subject to revision of such ex-gratia/compensation depending on the outcome of the judgment of the Hon'ble Supreme Court in LAO-cum-Revenue Divisional Officer, Chevella Division v. Mekala Pandu and others.

(3.) The information available before this Court reveals that in pursuance of the said orders of the composite High Court dtd. 5/9/2013, the authorities paid an amount of Rs.16,08,750.00 to the petitioner on 4/2/2014.