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Judgment
M.Ganga Rao, J
This contempt case is filed to punish the respondents for wilful disobedience of the order dated 16.02.2021 passed by this Court in W.P.No.2163 of 2021.
Heard Sri G.Elisha, learned counsel appearing for Sri Ashok Returi, learned counsel on record for the petitioner and Sri P.Durga Prasad, learned Standing Counsel for the respondents.
Having considered the facts and circumstances of the case and considering the submission of the counsel and on perusal of the record, this Court found that there is no wilful and deliberate violation of the order dated 16.02.2021 passed by this Court as the 3rd respondent has passed the proceedings dated 23.08.2021 extending the concession on collection of license fee of stalls to the petitioner, but the petitioner failed to pay the due amount of Rs.3,87,585/-. Thereafter, it appears that the 2nd respondent issued the Termination Order dated 19.01.2022 terminating the license of the petitioner for DOT Stall Nos.1 and 2 situated at Mangalagiri Bus Station, duly forfeiting the balance amount of the Security Deposit in order to adjust the outstanding dues if any, which is the subject matter before this Court in W.P.No.6483 of 2022 wherein this Court on 16.03.2022, granted interim direction that no coercive steps should be taken against the petitioner as the taking up the possession of the DOT stalls is not preceded by any notice and the same is extended from time to time till date. However, the 3rd respondent (since the names of the respondents 1 and 2 are deleted from the array of the respondents as per the Court Order dated 21.02.2022) has complied with the order complained of by issuing the proceedings dated 23.08.2021 and thus there is no wilful and deliberate violation of the order dated 16.02.2021 much less wilfully and deliberately.
Accordingly, the Contempt Case is closed. As sequel to it, Miscellaneous Applications, if any pending, shall also stand closed.
No order as to costs.