Andhra Pradesh High Court - Amravati
Chuchikonda Durga Prasad vs Sri.S.S.Rawat, Ias on 22 April, 2024
FORM" NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION SEE RULE IS) ww, (ORIGINAL JURI SQICTION) Pa MONDAY THE TWENTY SECOND DAY OF APESE, TWO THOUSAND AND TWENTY FOUR © 'PRESENT: THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA CONTEMPT CASE NO: 774 OF 2024 Hehween: Chuchikonda Durga Prasad, JBMV Committee Member, Kannurupalam S/o Ch Padamatayya, aged about 41 years, Ocm: Business, Rio H.No.2-20, Theeda Vilage, Masimkota Mandal, Visakhanainam. . Petitioner AND S.S.Rawat, IAS, Principal Secretary, Department of FInane Se and Planning, Secretariat Buildings, Velagapud!, Amaravath! Gu ntur District, Sri Sashi Bhushan Ku mar IAS, Secretary, Water Resources imgation and CAD Department, ' Secretariat Buildings, Velagapudi, Thullur Mandal, Amaravathi, Guntur Distriet. _ Si ¢ Narayana Reddy, The Chief Engineer, Walter Resource Depariment, Minor and Medium lrigation, Viayawada, Krishna Disirict. _ SH & Sivananda Kumar, The Superintending Engineer, Water Resource Desartment, irigation Circle, Visakhapatna Tt, Visakhapatnam DNstrict . or JQwamy Neidu, The Executive Engineer, Water Resource Cepartment Irrigation Division, Visakhapainam -2 Chodavaram, Visakhapatnam District . Sri Poon Chara n, The Deputy Executive Engineer, Water Resource Depariment, Heed Quarters Sub-Division, Visakhapatnam, Chodavaram, Visakhapatnam District. . Respondents WHEREAS the Petitioner has gorasenfed uncer Sections 10 to 12 of the Corempt of Courts Act 1971, above case through Ais counsel M/s Burlu Chandra Sekhar, praying that this Hon'ble High Court may be pleased to gunish the respondents herein for their wilful disobedience of the orders in WP No. 244a5 of S028, dated 10.97.2023: a : WHEREAS the said case coming on for hearing on this day and whereas the High Court UPC, oerusing the affidavit field herein and the order of High Court dated 16.0 OF. 202 4 triad rein and upon hearing the arquments of Mis Burl Chandra Sekhar, Advocate for the Pettioner and of Sri C Suman, Advocate for the Respondent No.1 and of Mis S.Siva Kuman, Advocate for the respondent No.3 and of made the following ORDER:
"Sri C.Suman, learned counsel takes notice on behalf of the respondent No.1, | Smit, Siva Kumari, learned counsel takes notice on behal' of the respondent No.2. .
Notice sent to respondent Nos.4¢ and 5 returned unserved.
Petitioner is directed fo furnish correct address in respect of the respondent Nos.4and 8. | Even after receipt of notice by the respondent Nos.3 and §, they neither appeared In person nor through their counsel. . | Registry is directed to issue Form-| notices to the respondent Noss and § Post the matter on 25.06.2024.
To
1. Si C Narayana Reddy, The Chief Engineer, Water Resource Deparment, Minor and Medium Irrigation, Vijayawada, Krishna District |
2. Sri P.Sri Charan, The Deputy Executive Engineer, Water Resource Department, Head Quarters Sub-Division, Visakhapatnarn-2 Gnodavaram, Visakhapatnam District WHEREAS your atlendance is necessary in answer the charge under Sections 10 to 12 of Contempt of Courts Act viz) for willful disobedience of the orders in WP No. 24486 of 2023, dated 10.77.2023, Therefore, you, viz:
. Sr C Narayana Reddy, The Chief Engineer, Water Resource Department, Minor and Mediur m irrigation, Vi jayawada, Krishna District}
2. Sri P.Sri Charan, The Deputy Execulive Engineer, Water Resource Depaiment, ' Head Quarters Sub-Divisian, Visakhapeinan-2, Chodavaram, Visakhapainam District. ~ are hereby required to appear in Serson before the High. Court of Andhra Pradesh at Amaravati Nal idpadu) my 28.06.2024 at 1039 A.M and show cause as fo why you shail not be punished or other appropriate order be not passed again: si you for contempt of the High Court of Andhra Pradesh, at Amaravati"
You sh all attend the High € Cau of And ne Pradesh, Nelapadu, Amaravall in person on 25.08, 2024 at 10:30 A. M arid § shall continue to attend the High Court on all days thereafter fo which date the case against you stands adjourned, and until final orders are passed on the charge against you. Herein fal not, art The Metropolitan session Judge, Vi ayawada, Krishna District (By RPAD in duplicate alon gq with a 3 Copy of petition and affidavit te serve on Respondent No.3 and io return to this Court before 25.06.2024) oo The District Judge, Visakhapainam, Visakhapatnam District(fy RPAD in duplicate along with a co ony of petition and affidavit to serve on Respondent No. & and fo return to this Court before 25.08. 20@4¢°77 soC Narayana Reddy, The Chief Engineer, Water Resource ae Minor and Medium Irrigation, Viayawa da, Krishna Disitic Sri PS Charan, The Deputy Executive Engineer, Water Resource Deparment, Head Quarters Sub-Division, Visakhapatnam, Chodavaram, Vi isakhapat nam District (Addressee Nos.3 & 4 by RPADK alang with a copy of petition an a aficavit) ine spare copy.
HIGH COURT NY ,J DATED: 22/04/2024 NOTE: POST THE MATTER ON 25.06.2024 ORDER GG.No PP of 20284 NOTICE TO RESPONDENT Nos.d and 6 She Dts