Andhra Pradesh High Court - Amravati
Between:- X vs And on 2 May, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
iGriginal Jurisdiction}
MONDAY, THE SECOND DAY OF F MAY, 7 WO THOUSAND AND TWENTY TWO
> PRESENT :
THE HONOURABLE SRI JUSTICE M. SATYANARAYANA MURTHY:
CONTEMPT CASE No, 2221 of 2018
Between:- X
~~, Lalam China Appala Naidu, Sfo. Ranuiu, Aged about 46 years, Re
Parawada {A} and (P}, ¥i isakhapatna am, Visakhapatnam District. :
2. Sunda Narasinga Raa, S/o. Atchuta Rao, Aged abou 48 years,
Yadachespuripall) (Vj, Parawada (A), Visakhapatnam, Visakhapatnam
District,
3. Meotturu China Satya Rae, S/o. Gangunaidu, Aged about 39 years,
Dnarmarayudupeta {V}, Parawada (M}, Visakhapatnam, Visakhapatnam
District,
4, Soddu Trinadha Rao, S/o. Satyam, Aged about 44 years, Parawada (V} and
M), Visakhapatnam, eamapatnar istrict.
5. Burada Appala Raju, S/o. Appa Rao, Ased shout 37 years, Electricial (TH,
Parawada (M}, Visakh yapataam, Visakhapatnam District.
6. Rorupolu Muthyala Naidu, 5/0. Sanyas! Naidu, Aged about 37 years,
Odacheepurapalll, Parawada (AU, Visakhapatnam, Visakhapatnam District.
?, Busa Appala Raju, 5/o. Rama Rao, Aged about 39 years, Gorusuvanipalam,
Parawada (M}, Visakhapatnam, Visakhapatnam District.
8. Karri Venkata Rag, S/o. Appanna, Aged about 47 years, Parawada (M},
'Desapathrunipalem Village, \ Jisakhapatt NAM, Visakhapatnam District.
3. Kerupalu Appalanaidu, $/o. Sanni Babu, Aged about 46 years,
Odacheepurapall, Visakhapatnarn, Visakhapatnam District.
1O.Ch. Mihayya, $/a, China Apparma, Aged about 42 years, Parawada {M},
Visakhapainam, Visakhanatnam (Nstrict.
. Petitioners
AND
{. Sri Shiva Prasad, Assistant General Manager, NTPC Limited, Simhadri
Super Thermal Pawer Project, Simhadri, Parawada Mandal,
Visakhapatnam 537 020,
2. Sri Arup Ratan Maiti, General Manager, NTPC Limited, Simhadri Super
Thermal Pawer Pro} ect, Parawada Mandal, Visakhapatnam - "537 O20.
oR@SPONCGENHES
WHEREAS the petitioners have presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through their Advocate Sri J.
sudheer, praying the High Court to take cognizance of the clear, wanton, ex-
facie, deliberate, willful and intent ional contemot commited by the
respondents herein in disobeying the order of this Hon'ble Court passed in Writ
Petition No. S131 of 2011, dated 25-08-2012 and punish ther under Sections 10
and 12 of the Contempt of Courts Act 1971 r/fw. Article 275 of the Constitution
of india;
WHEREAS the said case coring on for hearing, and whereas the High Court,
WNT perusing the affidavit fled therein and order of High Court di. 31-08-2018,
2E-T2-2018, 28-08-2079, 25-00-2079, Fe-2-2020 and 18-04-2022 and upon
nearing the arguments of Sri J. Sudheer, Advocate for petitieners and of Ms. G,
Sudka, Advocate for respondents, made the following
Conte?
ORDERS
SCantayiiors prasent,
Though the non bailable warrants are not executed, the warrants are
recalled.
However, the contemmors shall remain present In the Court in the next
date of hearing.
Post on 06.05.2022."
"Sq/- ¥. DIWAKAR,
DEPUTY REGISTRAR
REC FON OFFICER
To
{.The Commissioner of Police, Visskhapatnamn City.
Zor Shiva Prasad, Assistant Genera paneger | N TBC Limited, Smbhadri Super
Thermal Power Project, Simbhadei 3a Mar ndal, Visakhapatnam 9237 028,
3.$ri Arup Ratan Maiti, General Manag FRC Limited, Simhaciri Super Thermal
Power Project, Parawacda Mandal, Visakhapatnam -337 O20,
iAddrassee Nos. 2 and 3 by Speed Post! Ha
4.0ne CC to Sri J. Sudheer, Acvorats(OQPUu
3.One CC fo Ms G a. Sudha, Standing Counsel (QPuCQ)
6.One Spare Copy.
TREK
HIGH COURT
MSM.
DATE: G2-05- 2022.
ORDER
Cc. Ne. 2227 af 2018 DIRECTION TUS ED Sey gu we st OS aa AT