Andhra Pradesh High Court - Amravati
Maddu Adi Lakshmi vs The State Of Ap on 21 October, 2021
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P.No.2250 OF 2019
PROCEEDING SHEET
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NO. NOTE
3. 21.10.2021 NJS,J
Heard Smt T. Sowmya Naidu, learned counsel Transferred
to I/O folder
for the petitioner.
before
At request of learned Government Pleader for correction
Women and Child Welfare, list the matter after three
(3) weeks for filing counter of respondents 1 to 4.
In the meanwhile, counter affidavit of 5th respondent may also be filed.
_______ NJS,J EPS HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P.No.20610 of 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 21.12.2019 MSM,J Learned Government Pleader for Civil Supplies seeks time to file counter. Time is extended for filing counter for a period of two (02) weeks.
As seen from the petition, the petitioner sought interim direction to suspend the impugned order and during hearing the learned counsel for petitioner highlighted the action of the 2nd respondent in passing the order calling for report of Tahsildar.
After completion of enquiry on 05-12-2019 passing an order acting on discreet enquiry referred in page 5 of the order impugned in this Writ Petition is a serious irregularity and contrary to the principles laid SL. DATE ORDER OFFICE NO. NOTE down by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in W.P.Nos.22158 and 22190 of 2017, dated 21-08-2018. Therefore, the order impugned in this Writ Petition is suspended for a period of two (02) months.
In the meantime, the learned Government Pleader for Civil Supplies is at liberty to file his counter. Post the matter after two (02) weeks.
________ MSM, J IS HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.18307 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 18.11.2019 MSM,J W.P No.18307 of 2019 Issue notice to respondents Nos.2 and 3. The Standing Counsel for Endowments, takes notice for 3rd respondent.
The learned Counsel for the petitioner is also permitted to take out personal notice to 2nd respondent by RPAD and file proof service into the Registry within four weeks.
________ MSM, J I.A No.1of 2019 The petitioner is questioning G.O.Rt.No.1091 issued by Revenue (Endowments II) Department, dated 01.11.2019, superseding the existing trust board, before expiry of tenure of two years, only on the ground that in view of amendment with effect from 22.08.2019 to Section 17 of A.P Charitable and Hindu Religious Institutions and Endowments Act, 1987, Endowments Department is competent to supersede the existing trust board. But there is a serious controversy about application of the G.O to already existing trust boards, more particularly whether it has got prospective or retrospective effect and thereby I find that there is prima facie case i.e. arguable case, in SL. DATE ORDER OFFICE NO. NOTE favour of the petitioner. Hence, I find it is a fit case to grant interim order suspending the G.O for a period of one month.
Accordingly, G.O.Rt.No.1091, Revenue (Endowments II) Department dated 01.11.2019 is suspended for a period of one month. In the meanwhile the respondents are directed to file their counter.
________ MSM, J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.18054 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 14.11.2019 MSM,J W.P No.18054 of 2019 Since the petitioner is questioning the amendment to Section 17 of the amended Act 31 of 2019, vide G.O.Rt No.1100 dated 06.11.2019 which created services in Trust Board, in the writ petition, the Registry is directed to list the matter before appropriate bench, as per Roster, after obtaining permission from the Hon'ble Chief Justice.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.18038 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 12.11.2019 MSM,J W.P No.18038 of 2019 Standing Counsel for 3rd respondent temple, seeks time to obtain instructions from the concerned.
Post on 19.11.2019.
________ MSM, J I.A No.1 of 2019 There shall be an interim direction, not to dispossess the petitioner till 19.11.2019.
________ MSM, J Note: Issue C.C today.
b/o.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.17848 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 12.11.2019 MSM,J W.P No.17848 of 2019 Learned Assistant Government Pleader for Endowments takes notice for respondent Nos.1 to 3. Sri G. Ramana Rao, Standing Counsel for Endowments takes notice for 4th respondent.
Issue notice to unofficial respondent Nos.5 to
11. The learned Counsel for the petitioner is also permitted to take out personal notice to respondent Nos.5 to 11 by RPAD and file proof of service into the Registry within two weeks.
Post after two weeks.
________ MSM, J I.A No.1 of 2019 As seen from the material on record, respondent Nos.5 to 11 were appointed as members of trust board for Sri Yogabhogeswara Swamy Temple, Chippili village, Madanapalli Mandal, Chittoor District, on the recommendation made by P.V Midhun Reddy, Member of Parliament, Lok Sabha. His letter dated 16.10.2019, disclose the recommendation for appointment of the following persons:
1.B. Venkata Ramana, S/o.B.Akkulappa,
2.G. Gangulappa, S/o.G. Obuleshu,
3.M. Ravi Kanth Reddy, S/o.M. Rama Chandra Reddy,
4. P. Sujatha, W/o.P. Jayanarayana Reddy, SL. DATE ORDER OFFICE NO. NOTE
5.B. Eswaramma, W/o.B. Akkulappa,
6.D. Jaya Prakash, S/o.D. Anjanappa,
7.T. Visweswara Prasad,
8.M. Saradamma.
Yet, another contention raised before this Court is that no antecedents enquiry was conducted to appoint respondent Nos.5 to 11 as required under G.O.Ms.No.258 Revenue (Endowments-I) dated 31.03.1988 and Clause 6 (1) directs the appointing authority to cause verification of antecedents, through the subordinate officers or the authority may himself verify the antecedents in case of those applications received in pursuance of the notification issued under Sub-Rule (1) of Rule 4. But no such antecedents enquiry was conducted, according to the Counsel for the petitioner. However, it is evident from the record that on the recommendation of the Member of Parliament, Lok Sabha, these appointments were made, prima facie contrary to the law declared by this Court in W.P No.4522 of 2000 dated 10.04.2000.
In another judgment reported in Pagadala Pratap and another v. State of A.P represented by its Principal Secretary to Government, Department of Revenue (Endowments), Hyderabad and others in 2010 (4) ALT 510, the Single Judge of High Court of A.P at Hyderabad, observed as follows:
"While public representatives, be they MLAs or Ministers, may be entitled to recommend persons whom they consider to be entitled for appointment as trustees of SL. DATE ORDER OFFICE NO. NOTE religious institutions, neither can they dictate these persons be appointed as trustees nor can the competent authority surrender its discretion and abdicate its statutory duty of appointing only those persons as trustees who satisfy the conditions prescribed in Act 30 of 1987, and the Trustees Rules. Only those recommended by the Minster of Information and Public Relations, as forwarded to him by the local M.L.A, (other than the two who were found ineligible), have been blindly appointed as trustees without adhering to the statutory provisions of Act 30 of 1987 or the statutory rules i.e. the Trustees Rules, 1987. Appointing those recommended by the Minister as trustees is evidently at his dictates, and reflects surrender of discretion and abdication of duty by the competent authority. The impugned G.O, appointing only those recommended by the Minister for information and Public Relations, as trustees without independent exercise of mind is ultra vires.
In view of the principles laid down in the above judgment, appointment of respondent Nos.5 to 11, based on the recommendation made by P.V Midhun Reddy, Member of Parliament, Lok Sabha by his letter dated 16.10.2019 is an illegality, prima facie, if they are not ineligible.
Therefore, the proceedings in Rc.No.D1/14027(31)/10/2019 dated 18.10.2019, appointing respondent Nos. 5 to 11 as members of trust board for Sri Yogabhogeswara Swamy Temple, Chippili village, Madanapalli Mandal, Chittoor District is hereby suspended for a period of two (2) months.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.17809 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 11.11.2019 MSM,J W.P No.17809 of 2019 Post on 18.11.2019.
I.A No.1 of 2019 Heard the learned Counsel for the petitioner. In the meanwhile, considering his submissions, that in similar circumstances, in W.P No.12824 of 2019, this Court passed interim direction directing the respondents to restore the DIN number of the petitioner company; there shall be interim direction to the respondents to restore the DIN number of the petitioner company to enable it to discharge its statutory functions for all the companies which are classified as active.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.17434 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 06.11.2019 MSM,J W.P No.17434 of 2019 Learned Government Pleader for respondent Nos.3 and 4 contended that the petitioner is an employee and the matter must go to the Bench dealing with service matters.
In view of the submission, the learned Government Pleader for respondent Nos.3 and 4, is directed to file an affidavit, verifying the fact that the petitioner was an employee under the respondents.
Post on 11.11.2019.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.16572 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 02.11.2019 MSM,J W.P No.16572 of 2019 For filing counter by Assistant Government Pleader for Land Acquisition, post after two weeks. I.A No.1 of 2019 Heard the learned Counsel for the petitioners Sri D. Krishna Murthy and Assistant Government Pleader for Land Acquisition.
The petitioners sought interim direction, not to dispossess the petitioner from their lands in pursuant to the preliminary notification No.A/14/2018 dated 06.03.2018 issued under Section 11 and declaration No.A/14/2018 dated 23.10.2018 issued under Section 19 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, Act 30 of 2013, pending disposal of writ petition.
The main grievance of the petitioner is that the Land Acquisition Officer, did not comply the mandatory requirement under Section 11 (1) (c) and (e) of Act 30 of 2013, thereby their acquisition of the land itself is illegal. The basis for this contention is the information, the petitioners obtained under Right to Information Act, from Gram Panchayat vide proceedings DT (1)/10/2019 dated 28.09.2019 from Special Deputy Collector GNSS Unit - III Maddunuru. As per the information the respondents, did not comply Section 11 (1) (c) and (e) of Act 30 of 2013. Whereas, the respondents Counsel contended that every SL. DATE ORDER OFFICE NO. NOTE rule for acquisition of land is complied and produced certain documents before this Court, during hearing and before filing counter in the main petition. The proceedings in Rc.No.A/14/2018 dated 09.04.2018 is relevant document which shows that the notification was published in Gram Panchayat, Tahsildar and Mandal Parishad Office, police station and Sub-Registrar Office etc., so also uploaded in the website. But it is a disputed question of fact and such question cannot be decided at this stage, without inviting counter, since the entire acquisition proceedings vitiates on account of such irregularity. Therefore, I find that it is appropriate to decide the main petition only after inviting counter, in view of the disputed question of fact, regarding publication of notification as mandated under Section 11 (1) (c) and (e) of Act 30 of 2013. However in view of the information furnished under Right to Information Act, referred supra discloses that the requirement is not complied prima facie. Having considered the facts and circumstances of the case and based on information collected under Right to Information Act, the respondents are directed not to dispossess the petitioners from their land in pursuant to notification No.A/14/2018 dated 23.10.2018 for a period of two months.
In the meanwhile the respondents are directed to file their counter within two weeks from today, enabling this court to dispose of the main petition in accordance with law.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.16762 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 25.10.2019 MSM,J W.P No.16762 of 2019 Implead Smt. Chandralekha, member of Udayasri Mahila Podupu Sangam as 4th respondent and issue notice to 4th respondent, since she was already appointed as Fair Price Shop dealer to Fair Price Shop No.1285110 of Anantapuramu Urban and Mandal.
However, the order impugned in the writ petition is hereby suspended for a period of one month, as the order was not passed by the Committee constituted for the purpose of recommending appointment of Fair Price Shop dealer in Annexure II of Andhra Pradesh State Targeted Public Distribution System (Control) Order, 2018.
Post after two weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.1125 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 24.10.2019 MSM,J Crl.R.C No.1125 of 2019 Admit and notice.
________ MSM, J I.A No.1 of 2019 This petition is filed under Section 397 (1) of Criminal Procedure Code, to suspend the substantive sentence of imprisonment and release the petitioner on bail.
As seen from the record, the petitioner was on bail throughout the trial and during pendency of the appeal. Hence, I find it is a fit case to suspend the substantive sentence of imprisonment in Crl.A No.487 of 2017 on the file of XII Additional District and Sessions Judge, Pithapuram.
The substantive sentence of imprisonment is hereby suspended and the petitioner is ordered to be released on bail on execution of his bond for Rs.20,000/- (Rupees Twenty Thousand Only) with two sureties for a like sum each to the satisfaction of Assistant Sessions Judge, Pithapuram.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.15301 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.10.2019 MSM,J W.P No.15301 of 2019 This writ petition is filed seeking writ of mandamus, declaring the action of the respondent Nos.4 and 5 in deducting the labour cess @ 1% of the bills payable to the petitioner at the instance of respondent Nos.1 to 3 as illegal, arbitrary and in contravention of Memo No.636/Reforms-A1/2008 dated 08.06.2011 and in contravention of Building and other Construction Workers' Welfare Cess Act, 1996 and Rules made there under in agreement No.07/2014-15 dated 30.05.2014.
Heard the learned Counsel for the petitioner and the learned Government Pleader for Panchayatraj.
Learned Government Pleader for Panchayat Raj would submit that this matter is squarely covered by the orders of this Court passed in W.P Nos.2369 of 2019 and 2372 of 2019 and 10084 of 2018 wherein this Court granted interim direction.
In view of the similar facts and circumstances of the case, there shall be interim direction to the respondents not to deduct 1% labour cess from the bills of the petitioner unless the same has been included in the estimates.
Post after two weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.16537 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.10.2019 MSM,J At request for filing counter, post on 04.11.2019.
Issue notice to the respondent Nos.3 and 4. The learned Counsel for the petitioner is also permitted to take out personal notice through RPAD and file proof of service in the Registry within two weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: W.P No.14389 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.10.2019 MSM,J At request of Government Pleader for land acquisition, for filing counter, post after two weeks.
It is brought to the notice of this Court that there is mistake in the cause title of 6th respondent, the Counsel for the petitioner is permitted to carry out the correction in the cause title, in the office of the Registry.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.A S.R No.4489 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM,J I.A No.1 of 2019 Leave granted. The I.A is accordingly, ordered.
_______ MSM,J I.A No.2 of 2019 The I.A is accordingly, ordered.
_______ MSM,J Crl.A S.R No.4489 2019 Admit.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: C.R.P No.2135 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 20.09.2019 MSM,J I.A No.2 of 2019 Heard.
For the reasons, stated in the accompanying affidavit filed in support of the petition, filing of certified copy order and decree dated 25.06.2018 is dispensed with.
The I.A is accordingly, ordered.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Criminal Petition No.4595 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM, J The main allegation against the Special Judge for SPE & ACB cases at Nellore is that instead of recording examination in chief of the Investigating Officer, in the court, he took pen drive and the same is inserted in the computer and got print out. But the Counsel for the respondent, denied the allegation, while contending that the chief examination of Investigating Officer was commenced at 10.45 AM and completed by 7 PM on 06.09.2018. Thus, the assertion of the Counsel for the respondent is that through out the day, only one witness was examined.
In view, of the specific contention raised by the learned Counsel for the respondent, the Registry is directed to call for report from the Special Judge for SPE & ACB cases at Nellore, as to how many witnesses were examined on 06.09.2018 and how many documents were marked, based on the dairy maintained in the office, within two weeks from today.
List the matter on 14.10.2019.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Transfer Criminal Petition No.818 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM, J Notice.
The learned Counsel for the petitioner is also permitted to take out personal notice to the respondent Nos.2 to 4 by registered post with acknowledgment with due and file proof of service in the Registry within three weeks.
Post after three weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Criminal Appeal No.9695 OF 2018 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM, J I.A No.1 of 2019 Leave Granted.
_______ MSM,J Criminal Appeal No.9695 OF 2018 Issue notice to the respondent Nos.1 to 6. The learned Counsel for the petitioner is also permitted to take out personal notice to the respondent Nos.2 to 6 by registered post with acknowledgment with due and file proof of service in the Registry within three weeks.
Post after three weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Criminal Petition No.1069 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM, J Post the matter in usual course.
b/o Rvk I.A No.1 of 2019 This petition under Section 397 (1) of Criminal Procedure Code is filed to suspend the substantive sentence of imprisonment and enlarge this petitioner on bail.
The case of the petitioner is that, he was found guilty for the offence punishable under Section 354 of Indian Penal Code (for short I.P.C) and sentenced him to undergo simple imprisonment for a period of two years and pay a fine of Rs.5,000/- for the offence punishable under Section 354 of I.P.C.
The petitioner has paid the fine amount before the Additional Judicial Magistrate of First Class, Nandigama, at the time of filing appeal against the conviction and sentence passed in C.C No.260 of 2017. The petitioner preferred an appeal in Crl.A No.449 of 2017, challenging the conviction and sentence passed by the Additional Judicial Magistrate of First Class, Nandigama in C.C No.260 of 2017 and the sentence was suspended. Upon SL. DATE ORDER OFFICE NO. NOTE hearing argument of both the counsel, considering the material available on record, the appellate court, confirmed the conviction and sentence passed against this petitioner.
It is the contention of the petitioner, that there are good grounds to succeed in the main appeal and requested to enlarge the petitioner, suspending the conviction and sentence passed against this petitioner.
Considering, the facts and circumstances of the case, the substantive sentence and imprisonment passed by the Additional Judicial Magistrate of First Class, Nandigama in C.C No.260 of 2017 dated 27.11.2017 is hereby suspended. The petitioner shall be enlarged on bail on his execution of bond for Rs.20,000/- (Rupees Twenty Thousand) with two sureties for a like sum each to the satisfaction of Additional Judicial Magistrate of First Class, Nandigama.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Criminal Petition No.1071 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 28.09.2019 MSM, J Post the matter in usual course.
b/o Rvk I.A No.2 of 2019 This petition under Section 397 (1) of Criminal Procedure Code is filed to suspend the substantive sentence of imprisonment and enlarge this petitioner on bail.
The case of the petitioner is that, he was found guilty for the offences punishable under Sections 403, 420, 468 and 471 of Indian Penal Code (for short I.P.C) and sentenced him to undergo simple imprisonment for a period of six months simple imprisonment for the offence punishable under Section 403 of I.P.C, six months simple imprisonment and Rs.500/- fine for the offence punishable under Section 420 of I.P.C, six months simple imprisonment and Rs.500/- fine for the offence punishable under Section 468 of I.P.C and six months simple imprisonment for the offence punishable under Section 471 of I.P.C.
The petitioner has paid the fine amount before the Judicial Magistrate of First Class, SL. DATE ORDER OFFICE NO. NOTE Srikakulam, at the time of filing appeal against the conviction and sentence passed in C.C No.751 of 2014. The petitioner preferred an appeal in Crl.A No.90 of 2016 challenging the conviction and sentence passed by the Judicial Magistrate of First Class, Srikakulam in C.C No.751 of 2014 and the sentence was suspended. Upon hearing argument of both the counsel, considering the material available on record, the appellate court, confirmed the conviction and sentence passed against this petitioner.
It is the contention of the petitioner, that there are good grounds to succeed in the main appeal and requested to enlarge the petitioner, suspending the conviction and sentence passed against this petitioner.
Considering, the facts and circumstances of the case, the substantive sentence and imprisonment passed by the Judicial Magistrate of First Class, Srikakulam in C.C No.751 of 2014 dated 07.09.2016 is hereby suspended. The petitioner shall be enlarged on bail on his execution of bond for Rs.20,000/- (Rupees Twenty Thousand) with two sureties for a like sum each to the satisfaction of Judicial Magistrate of First Class, Srikakulam.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Criminal Petition No.4795 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 27.09.2019 MSM, J Notice before admission.
The learned counsel for the petitioners is also permitted to take out personal notice to the 2nd respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
Post after three weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.1000 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J At request, post on 24.09.2019.
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2. 27.09.2019 MSM, J Notice before admission.
The learned counsel for the petitioner is also permitted to take out personal notice to the 2nd respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
Post after vacation.
_______ MSM,J I.A No.1 of 2019 There shall be interim suspension of order dated 13.10.2017 C.C No.246 of 2017 passed by the Additional Judicial Magistrate of First Class, Bapatla and the petitioner is directed to be released on bail on execution of his bond for Rs.20,000/- (Rupees Twenty Thousand Only) with two sureties for a like sum each to the satisfaction of Additional Judicial Magistrate of First Class, Bapatla.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.932 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J No representation, post on 24.09.2019.
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2. 24.09.2019 MSM,J I.A No.1 of 2019 Heard.
For the reasons, stated in the accompanying affidavit filed in support of the petition, the delay of 10 days in representing Crl.R.C.SR No.6434 of 2019 is condoned.
The I.A is accordingly, ordered.
_______ MSM,J I.A No.2 of 2019 Notice.
The learned counsel for the petitioners is also permitted to take out personal notice to the 2nd respondent by registered post with acknowledgment due and file proof of service in the registry within four weeks.
List after four weeks.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.999 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 24.09.2019 MSM,J Notice before admission.
The learned counsel for the petitioners is also permitted to take out personal notice to the 1st respondent through RPAD and file proof of service in the registry within three weeks.
List immediately after vacation.
_______ MSM,J I.A No.1 of 2019 There shall be interim suspension of order in Tr.Crl.M.P No.6 of 2019 dated 25.07.2019 on the file of Principal District Judge, Ongole.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.1003 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 24.09.2019 MSM,J Issue notice.
The learned counsel for the petitioners is also permitted to take out personal notice to the 1st respondent through RPAD and file proof of service in the registry within three weeks.
List immediately after vacation.
_______ MSM,J I.A No.1 of 2019 There shall be interim suspension of order in Tr.Crl.M.P No.6 of 2019 dated 25.07.2019 on the file of Principal District Judge, Ongole.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.1006 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 24.09.2019 MSM,J Notice before admission.
The learned counsel for the petitioner is also permitted to take out personal notice to the 1st respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List after three weeks.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.946 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice The learned counsel for the petitioner is also permitted to take out personal notice to the 1st respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List on 18.10.2019.
________ MSM, J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.966 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J No representation, post on 18.10.2019.
b/o Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.958 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice before admission.
The learned counsel for the petitioner is also permitted to take out personal notice to the 2nd respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List on 18.10.2019.
________ MSM, J I.A No.1 of 2019 This petition, is allowed, subject to furnishing certified copy of the order within one month. In the event of failure to furnish certified copy, the main revision shall be rejected automatically.
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.990 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice.
The learned counsel for the petitioner is also permitted to take out personal notice to the 1st respondents by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List on 18.10.2019.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.991 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice before admission.
The learned counsel for the petitioner is also permitted to take out personal notice to the respondent Nos.1 to 9 by registered post with acknowledgment due and file proof of service in the registry within one week.
List on 01.10.2019.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.992 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice before admission.
The learned Government Pleader takes notice on behalf of 3rd respondent and seeks time to file counter affidavit.
The learned counsel for the petitioner is also permitted to take out personal notice to the respondents Nos.1 and 2 by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List on 18.10.2019.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.994 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Rule nisi. Call for records. Notice returnable in three weeks. The learned counsel for the petitioner is also permitted to take out personal notice to 2nd RPAD respondent by registered post with acknowledgment due and file proof of service in the registry within three weeks.
List on 18.10.2019.
_______ MSM,J Rvk HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.996 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice.
The learned counsel for the petitioner is also permitted to take notice to the counsel appearing for the respondent/complainant in Crl.M.P No.972 of 2019 in C.C No.105 of 2019 on the file of Judicial Magistrate of First Class, Railway Kodur.
List on 30.09.2019.
_______ MSM,J RVK HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.957 OF 2019 PROCEEDING SHEET
1. 23.09.2019 MSM,J I.A No.1 of 2019 This petition, is allowed, subject to furnishing certified copy of the order within one month. In the event of failure to furnish certified copy, the main revision shall be rejected automatically.
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Rvk MSM, J
I.A No.2 of 2019
This petition is filed to suspend the orders passed by the III Additional Judicial Magistrate of First Class, Ongole in DVC No.19 of 2014 and confirmed by the appellate court i.e. VII Additional District & Sessions Judge, Ongole in Crl. Appeal No.107 of 2016, whereby the petitioner was directed to pay maintenance @ Rs.5,000/- per month and pay compensation of Rs.1,00,000/- (Rupees One Lakh only).
Considering the facts and circumstances of the case, the order to the extent of payment of half of the compensation is suspended for a period of one month, while directing the petitioner to pay maintenance as directed by the trial court in DVC No.19 of 2014 and Rs.50,000/- towards compensation to the respondent, within two weeks from the date of order. In the event of failure to comply any of the directions of the order, the petition shall stand dismissed automatically.
The counsel for the petitioner herein is permitted to furnish a copy of the order before the III Additional Judicial Magistrate of First Class, Ongole.
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Rvk MSM, J
Note:
Issue C.C by tomorrow.
B/O
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE NO: Crl.R.C No.1011 OF 2019 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
1. 23.09.2019 MSM,J Notice before admission.
The learned counsel for the petitioner is also permitted to take out personal notice to the respondents 1 to 3 through RPAD and file proof of service in the registry within two weeks.
List on 18.10.2019.
_______ MSM,J RVK THE HON'BLE SRI JUSTICE D.V.S.S. SOMAYAJULU
1. Whether Reporters of Local newspapers Yes/No may be allowed to see the Judgments ?
2. Whether the copies of judgment may be Yes/No Marked to Law Reporters/Journals ?
3. Whether Their Ladyship/Lordship wish Yes/No To see the fair copy of the Judgment ?
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