Andhra Pradesh High Court - Amravati
B Hare Ram Naik vs Jawahar Reddy on 13 March, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
1
APHC010741672018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
FRIDAY,THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
CONTEMPT CASE NO: 2682/2018
Between:
1. B HARE RAM NAIK, OCC SUPERINTENDING ENGINEER,RWS
CIRCLE ANANTHAPUR DISTRICT
...PETITIONER
AND
1. JAWAHAR REDDY, PRINCIPAL SECRETARY, RURAL WATER
SUPPLY AND SANITATION DEPARTMENT, A.P. SECRETARIAT,
VELAGAPUDI, GUNTUR DISTRICT, ANDHRA PRADESH.
2. BHARAT NARAYAN GUPTA, ENGINEER-IN-CHIEF, RURAL WATER
SUPPLY AND SANITATION DEPARTMENT, GOVERNMENT OF
ANDHRA PRADESH, VIJAYAWADA, ANDHRA PRADESH.
...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 pleased to take cognizance of the Contempt committed by the
respondents willful deliberate herein for and not taking necessary steps in
accordance with the order of this Hon ble court in Writ Petition No. 10736 of
2018 dated 20-07-2018 and punish them under Sections 10 to 12 of the
Contempt of Courts Act, 1971 and under Article 215 of the constitution of India
and pass
Counsel for the Petitioner:
2
1. J SUDHEER
Counsel for the Contemnor(S):
1. G RAJU
3
The Court made the following:
ORDER:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy) Learned counsel for the petitioner submits that the representation of the petitioner as ordered by this Court has been considered, but the same was rejected. So, she submits that the direction of the Court has been complied with and requests the Court to close the contempt case by giving liberty to the petitioner to challenge the order of rejecting the representation before the appropriate forum.
2. Therefore, recording the same, the Contempt Case is closed. However, liberty as prayed for is granted. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________ JUSTICE TUHIN KUMAR GEDELA Date: 13.03.2026 ARR 4 147 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY AND THE HON'BLE SRI JUSTICE TUHIN KUMAR GEDELA CONTEMPT CASE NO: 2682/2018 Date: 13.03.2026 ARR