Andhra Pradesh High Court - Amravati
M/S. Sri Datta Sai Constructions vs Sri Khanthilal Dande Ias on 27 November, 2025
APHC010642682023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
THURSDAY,THE TWENTY SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
CONTEMPT CASE NO: 6785/2023
Between:
1. M/S. SRI DATTA SAI CONSTRUCTIONS, REP BY ITS MANAGING
PARTNER, B.B APPA RAO, S/O PARDESI NAIDU, AGE. 59 YRS,
D.NO. 4-69-17/1, LAW SONS BAY COLONY, VISAKHAPATNAM.
...PETITIONER
AND
1. SRI KHANTHILAL DANDE IAS, THE STATE OF ANDHRA PRADESH
REP. BY ITS PRINCIPAL SECRETARY, TRIBAL WELFARE
DEPARTMENT, SECRETARIAT, VELAGAPUDI, AMARAVATI, A.P.
2. SRI SAMSHER SINGH RAWAT IAS, THE STATE OF ANDHRA
PRADESH REP. BY ITS PRINCIPAL SECRETARY, FINANCE AND
PLANNING DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATI, A.P.
3. SRI J VENKATA MURALI IAS, THE DIRECTOR OF TRIBAL WELFARE
DEPARTMENT E. NO. 40-6-22A, KANDHARI HOTEL ROAD,
REVENUE COLONY, VIJAYAWADA, A.P.
4. SMT P KALPANA KUMARI IAS, PROJECT OFFICER SEETHAMPETA
SEETAMPETA (V), PARVATIPURAM MANYAM DIST(NEW)
SRIKAKULAM DIST (OLD) A. P -532443.
5. SRI S SRINIVAS, THE ENGINEER IN CHIEF OFFICE O/O TRIBAL
WELFARE ENGINEERING DEPARTMENT 40-1-86, FORTUNE
MURALI PARK ROAD, REVENUE COLONY, VIJAYAWADA A.P.
6. SRI S SRINIVAS, THE SUPERINTENDING ENGINEER, O/O TRIBAL
WELFARE ENGINEERING DEPARTMENT USHODAYA JUNCTION,
SECTOR-8, MVP COLONY, VISAKHAPATNAM, A.P
7. SRI SIMHACHALAM, THE EXECUTIVE ENGINEER O/O TRIBAL
WELFARE ENGINEERING DEPARTMENT SEETAMPETA,
PARVATIPURAM MANYAM DIST(NEW) SRIKAKULAM DIST (OLD)
A.P -532443.
...CONTEMNOR(S):
Petition under Sections 10 to 12 of Contempt of Courts Act 1971 praying
that in the circumstances stated in the affidavit file herein the High Court may
be pleased to punish the respondents under Section 10 to 12 of the Contempt
of Courts Act, 1971 for willfully deliberately and violating the orders passed
by this Hon'ble Court in WP No. 12616 of 2023, dated 08.08.2023 by Her
Lordship Justice Ravi Cheemalapati and pass
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the presence of Respondent No.1 in Person on 15-11-2024
and pass.
IA NO: 2 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the presence of Respondent No.7 in Person on 15-11-2024
and pass
IA NO: 3 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
discharge the name of the 7th Respondent in the above Contempt Case and
pass
IA NO: 4 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the presence of Respondent No.5 in Person on 15-11-2024
and pass
IA NO: 5 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the presence of Respondent No.5 in Person on 15-11-2024
and pass
IA NO: 6 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the personal appearance of the respondent No.3 in
CC.No.6785 of 2023 on 29-11-2024 as directed by this Hon'ble Court on 09-
08-2024 in the interest of justice.
IA NO: 7 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
discharge Respondent No.1 from the array of respondents in the CC No 6785
of 2023 and pass
IA NO: 8 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
to dispense with the further personal appearance of respondent No. 1 in the
C.C. No. 6785 of 2023 and pass
IA NO: 9 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the further personal appearance of Respondent No.5 & 6 in
the CC No 6785 of 2023 and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
recall the Bailable warrant issued against the respondent No.1 on 20-12-2024
in CC.No.6785 of 2023 and pass
Counsel for the Petitioner:
1. RAYUDU SUDHA
Counsel for the Contemnor(S):
1. C SUMON
2. NARASIMHA REDDY. G . L
WRIT PETITION NO: 12616/2023
Between:
1. SRI DATTA SAI CONSTRUCTIONS, REP BY ITS MANAGING
PARTNER, B.B APPA RAO, S/O PARDESI NAIDU, AGE. 59 YRS,
D.NO. 4-69-17/1, LAW SONS BAY COLONY, VISAKHAPATNAM.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPLE SECRETARY, TRIBAL
WELFARE DEPARTMENT, 1ST FLOOR, ROOM.NO.214, A.P
SECRETARIAT, VELAGAPUDI, AMARAVATI, A.P.-522503.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPLE
SECRETARY, FINANCE AND PLANNING DEPARTMENT, 1ST
FLOOR, 2ND BLOCK, ROOM.NO.287 AP SECRETARIAT,
VELAGAPUDI, AMARAVATI, A.P-522238.
3. THE DIRECTOR OF TRIBAL WELFARE DEPARTMENT, D.NO. 40-6-
22A, KANDHARI HOTEL ROAD, REVENUE COLONY, VIJAYAWADA,
A.P-520010.
4. THE PROJECT OFFICER ITDA, TRIBAL WELFARE ENGINEERING
DEPARTMENT, SEETAMPETA (V), PARVATIPURAM MANYAM
DIST(NEW) SRIKAKULAM DIST (OLD) A.P -532443.
5. THE ENGINEER IN CHIEF OFFICE, O/O TRIBAL WELFARE
ENGINEERING DEPARTMENT 40-1-86, FORTUNE MURALI PARK
ROAD, REVENUE COLONY,VIJAYAWADA A.P.
6. THE SUPERINTENDING ENGINEER, O/O TRIBAL WELFARE
ENGINEERING DEPARTMENT USHODAYA JUNCTION, SECTOR-
8, MVP COLONY, VISAKHAPATNAM, A.P.
7. THE EXECUTIVE ENGINEER, O/O TRIBAL WELFARE
ENGINEERING DEPARTMENT SEETAMPETA, PARVATIPURAM
MANYAM DIST(NEW) SRIKAKULAM DIST (OLD) A.P -532443.
8. THE DEPUTY EXECUTIVE ENGINEER, TRIBAL WELFARE
ENGINEERING DEPARTMENT SEETAMPETA, PARVATIPURAM
MANYAM DIST(NEW) SRIKAKULAM DIST (OLD) A.P -532443.
9. THE ASSISTANT EXECUTIVE ENGINEER, TRIBAL WELFARE
ENGINEERING DEPARTMENT SEETAMPETA, PARVATIPURAM
MANYAM DIST(NEW) SRIKAKULAM DIST (OLD) A.P -532443.
10. THE ASSISTANT PAY AND ACCOUNTS OFFICER,
VIZAYANAGARAM,VIZAYANAGARAM DIST. A.P
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ or Order or a direction more particularly in a nature of
Writ of Mandamus declaring the action of the Respondents not releasing the 4
part bills amount totally Rs 4,77,54,226 to the petitioner along with interest for
the works done by the petitioner in pursuance of agreement entered in to with
the 6th respondent vide agreement no. 235/2018-19 dated 06.02.2019 for
providing infrastructure to the newly converted Tribal Welfare Boys Hostel to
Tribal Welfare Ashram School at Bhamini (VandM) of Srikakulam District is
questioned, as the same is illegal, arbitrary and consequently direct the
respondents to release the payment of ' bill amounts with interest @
24percent per annum for the delayed amount to the petitioner in respect of
execution of above- mentioned work forthwith and pass
IA NO: 1 OF 2023
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
pass an interim direction pending disposal of the Writ Petition, directing the
Respondents to release the 4 part bills amount totally Rs 4,77,54,226 to the
petitioner along with interest for the works done by the petitioner in pursuance
of agreement entered in to with the 6th respondent vide agreement no.
235/2018-19 dated 06.02.2019 for providing infrastructure to the newly
converted Tribal Welfare Boys Hostel to Tribal Welfare Ashram School at
Bhamini (VandM) of Srikakulam District as illegal, arbitrary and violation of the
principles of natural Justice and unconstitutional forthwith, pending disposal of
the Writ Petition and pass
IA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
review the order dated 08-08-2023 in WP No. 12616 of 2023 and pass
Counsel for the Petitioner:
1. RAYUDU SUDHA
Counsel for the Respondent(S):
1. GP FOR FINANCE PLANNING
2. GP FOR SOCIAL WELFARE
The Court made the following:
COMMON ORDER:
Smt.M.Sudha Rani, learned counsel representing learned counsel for the petitioner submitted that the entitled amounts have been received by the petitioner and there remains nothing for adjudication, accordingly, prayed to close the contempt case.
Recording the said submission, the Contempt Case as well as the review application are closed. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed.
_____________________________ JUSTICE RAVI CHEEMALAPATI Date: 27th November, 2025 RKS