IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITON [C] NO.313 OF 2007 IN

SPECIAL LEAVE PETITION [C] NO.17948 OF 2006

Goli Bhaskara Rao                        ...Appellant(s)

Versus

Reddy Venkateswasra Rao & Anr.               ...Respondent(s)

O  R  D  E  R

This Court, on 21st August, 2007, passed the following  

order:

“While  dismissing  the  special  leave  petition on 13th November, 2006, dispossession  of  the  petitioners  was  stayed  till  31st of  August, 2007, subject to the petitioners filing  the usual undertaking within four weeks from  the date of the order.  Pursuant to the said  order,  undertaking  was  filed  in  this  Court.  The present application has been filed by the  petitioners-applicants,  seeking  extension  of  the order of dispossession till 31st December,  2007.

Mr. Gireesh Kumar, Adv. appearing for  the respondent agrees to the extension being  allowed  up  to  30th of  September,  2007.  Accordingly,  the  dispossession  of  the  petitioners-applicants  from  the  premises  in  question  is  extended  till  30th of  September,  2007.   Needless  to  mention,  the  petitioners  shall  hand  over  the  vacant  and  peaceful  possession of the premises to the respondent on  or before the 30th of September, 2007.

The I.A. stands disposed of accordingly.” ...2/-

- 2 -  

In pursuance of the order of this Court, referred to  

above, the petitioner was under an obligation to hand over  

possession of the premises on or before 31st August, 2007.   

Learned  counsel  appearing  on  behalf  of  the  

petitioner,  namely,  Goli  Bhaskara  Rao,  submitted  that  

possession has yet not been given.   

The petitioner has filed this contempt petition in  

which notice was issued by this Court.  Despite service of  

notice, the respondents, namely Reddy Venkataeswar Rao and  

Reddy Koteswara Rao, are not present.  In this view of the  

matter, we direct the District Judge, Visakhapatnam, Andhra  

Pradesh, to take possession of the property in question and  

hand over the same to the petitioner, namely, Goli Bhaskara  

Rao.   The  learned  District  Judge  is  requested  to  send  a  

report  to  this  Court  within  four  weeks  from  today.   The  

learned  District  Judge  would  be  entitled  to  take  police  

assistance, if so required.   

The contempt petition is, accordingly, disposed of.

......................J.               [DALVEER BHANDARI]

......................J.               [DR. MUKUNDAKAM SHARMA]

New Delhi, October 23, 2009.