Andhra Pradesh High Court - Amravati
T. Chandra Sekhar Rao, vs Sri Shashi Bhushan Kumar, Ias on 22 February, 2022
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTEGE BEFORE ADANSSHON}
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL
" {Original Jurisdiction} "
TUESDAY, TRE TWENTY SE COND Day OF F FEBRUA
TWO THOUSAND AND TWENTY TWO :
; » PRESENT:
THE HONQURABLE SRI JUSTICE D RAMESH
CONTEMPT CASE NO: 480 OF 2022
Beiwean e
T. Ghardra Sekhar Ran, S/o Ratisiah, aged 54 years, Oce- Agnoullure /
Contractor, R/o Ramkur Vilage, J Pangluru Mandal, Prakasarn District.
; » Pettionen Petitioner
AND
q. Sr Shashi Bhushan Kumar, IAS, Prineinle Secrefary io Government State
of Andhra Praciesh, Finance Denariment, Secretarial, Velagapudi, Guntur
District -
sti Rumar Visiwaieat, IRS, Principia Senretary to Government Sfate af
Andhra Fradesh, Home Department Secretarial, Velagapudl, Guntur
Estrin, ;
3. Sr DO. Gautam Sawang, iPS, Drectar General of Polios, Andhra Pradasn
State, Folica He cadequa ters, Mangalagit, fauntur District
te
g for of Andhra Pradesh Siale Rohos
Mausing Gamporation Limited, 4 Moor, Police Tech Tower, Adjacent to
A.B. Police Headquarters, Mangalagir, Gurtur District.
4 Sh Maci danial, IPS, Manacinigq Chrec
Ny
$
ces Raspondents/Contemnors
Whereas the petitioner Aas presenfed under Secfinns 14 fe 12 of the
Gantempt of Courts Act, ioe, the above case through his course! Sri ¥
Hanumanhs Rao, pray: ng t e Hig! ot to purush the Reapondernis for tre
injenbe smal, deliberate, wil 'ful violation and disobedience of the Order dated
S74. ele', . Passed by the High Count i WV No 28780 of 2027, In the inksrest of
just oe. --
WHEREAS the said case caring on for orders as to admission on his day
and whereas the High Courl, upon perusing the affidavit fled therain and upc
hearing the arqumenis of Si V Har sumantha Rao, Advocate for the petitioner
"directed Issuance of notice to the respondents: here! iy, fo Show cause as to why,
in the circumstances stated in the affidavit Hed in supper thereaf, the sald case should nat be admitted.
Therefore, you namely;
1. Sn Sheshi Bhushan Kumar, IAS, Princinie Secretary to Gavernment State of Andhra Pradesh, Finance Department, Secretariat, Velaganudi, Guntur District.
sr Kumar Vishwajeet, IPS, Principle Secretary io Government Slate of Andhra Pradash, Home Depariment, Secrstad at, Velagapudi, Guntur Disirict SnD. Gautam Sawang, IPS, Director General af Polio be, Andhra Pradesh State, Polios Headequarters, Mangalagiri, Guntur District
4. Sri Madanial, IPS, Managing Direntor of Andhra Pradesh State Police Housing Corporation Limled, 8" Floor, Police Tech Tower, Adjacent to AP. Police Headquarters, Mangalag aint, Gurtur District.
we be and hereby are directed to shaw cause, as to why the contempt case should not be admitted, alther appearing in persah or through Advocaie, duly instructed oan 22-03-2082, to which date the case stands uosted for hearing, failing wherein the said case wil be heard and determined ex-paria. oo SOV.DIWAKAR DEPUTY REGISTRAR HYRUE GOPY! SECTION OFFICER + 7 kw eer ne - ay 6 meee tot B «8 38 a tS oo ke ae = 5.
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2 tn Bom Sh po gts eB ne . 3 hapee 'ted 3 "r% ban soot rn ae oy wee wt as a fy G we RS mM Oo BOOK Me aoe Ee SSE G we fe (on a 6 & Eo rs oe ne £ A ie RG a nn oA , O go te @ BS se bs £3 shed ad £ we deed ne x 3. £. on cn > es a © a a ih ke TM fr 6h & wh 4 ; Ah test need nee tet nee, oer "xf * . 3 , neh ra aden ge iv 2 ee ton as = : wpe BS cote "arek ea ee CE te ( GC Ww £ Oo wm mw rm ts 4 2 4 55 Te re Dapy pa HIGH COURT OR, J DATE: 22-02-2022 NOTE: POST ON 22-03-2029 NOTICE BEFORE ADMISSION GG.NO. 489 OF 2023