Andhra Pradesh High Court - Amravati
Municipality vs Unknown on 2 April, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (ORIGINAL JURISDICTION) THURSDAY, THE SECOND DAY OF APRIL TW THOUSAND AND TWENTY SIX -PRESENT: NONOQURABLE SRI JUSTICE RAVI CHEEMALAPAT! CONTEMPT CASE NO: 401 OF 2025 Between: Jangam Reddeppa, S/o. (Late) Seetha Ramayya, aged about 68 years Rio. DO .No1?-112, Main Gagar, B. Kothakota Village and Mandal, Anramayya Distich -- .. Patifioner AND 1. GV. Pallavi, The Munic cipal Gammissioner, 8. Rothakota Municipality, Anamayya Uistrict. 2. Garla Sankar Babu, (Deleted), Sfo. G. Nagariuna, aged about 48 years Rio. 13-45, Main Bazar, 8. Kothekota Village and Mandal, Annamayya 3. Gara Naresh Kumar, (Deleted), Sioa. G. Nagaruna, aged about 36 years. Rio. 13-45, Main Basar, B. Kothakota Vilage and Mande Annamayya District (Note : The respondent not in the writ petition is not shown as party as there is no direction against the respondent nowt in the writ petition) (R2 & RS are deleted as per Court Order dated 16.07.2025 vide | A No 2 of 2028 in CC No 401 of 2025} Municipality, Anamayya Dist . Respondents WHEREAS the Petitioner has presented under sections 10 to 12 of ine Gorfempt of Courts Act 4 iO?t, the above case through their Counsel Sr RILLIX LAW FIRM praying that this Court may be pleased fo punish the nesponte snis herein for wilful orders of this Court in WP, No.4 te Of 2024 dated 24-08-2004. vigiation and deliberate disabedlenne ts the WHEREAS the said case coming on for orders ag to admission On itis day and whereas the Nigh Court, Upon perusing the afficiayit Alec the rein anc the earlier orders of the Nigh Court dated 06.03.20 40.07.2025 20.07.2025 & 37.02.2088 made herein and Upon hearing the arguments of Vis Pix Law Firm, Advorste for the Fettioner, and of SA G Lakshmi oe Narayana, Advocate for Respondent Nos.1 & 4, the Court mace the fo HOW ORDER:
Sri Lakshmi! Narayana, learned counsel fled yakalat for the ee respondent.
if is brought to the notice of this Court thal despite Informing the nS 4* respondent to appear online, she did nof choose to appear before thi is Court.
issue ballable warrant to the 1 respondent, Post on 30.04.2036, Sci-SVSR MURTHY UTRUE COPY SECTION OFFICER Te, %. The Registrar (Jucicial, Nigh Court of Andhra Pradesh at Amaravall é. The Superintendent of Police . Rayachoty, Annamayya Oistric iby Speed Post} |
3. Gne CO to Mis PHRix Law FI fern, Advacaie (IPUCT fin . (ne CC to Sn G.Lakshm! Narayana, Advocate [OPUC! The Section Officer, O.S Section, High Court of Andhra Pradesh, Amaraval Cine spare copy NiGH COURT DATED 02 04,2028, NOTE: Poston 20.04.2028.
ORDER GO.No.dOi OF 2028 DHRECTION aS SS x IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (ORIGINAL JURISDICTION) THURSDAY, THE SECOND DAY OF APRIL TWO THOUSAND AND TWENTY SIX IPRESENT:
HONOURAGSLE SRI JUSTICE RAVI CHEEMALAPAT! CONTEMPT CASE NO: 401 OF 2025 Setwean:
Jangarm Reddeppa, Sfa. (Late) Seetha Ramayya, aged about 68 years Rio. DLNo.?-?13, Main Bazar, B. Kothakota Vilage and Mandal, Annamayya District, . Petitioner AND 1, GA. Pallavi, The Municinal Commissioner, 8. Kothakota Municipality, Anmamayya District te Garis Sanker Babu, (Deleted), S/o. G. Nagariuna, aged about 46 years, Rio, 12-45, Main Bazar, B. Kothakota Vilage and Mandal, Annamayye District. | |
3. Gala Neresh Kumar, (Deleted), Sfo. G. Nagarjuna, aged about 38 years, R/o. 13-45, Main Bazar, 8. Kothakofa Village and Mandal, Annamayya District.
(Note : The reapondent no.i in the writ petition is not shown as party as there is no direction against the respondent no.1 in the writ petition) {(R2 & R3 are deleted as per Court Order dated 10.07.2025 vide 1A No 2 of 2025 in CC No 401 of 2025)
4. Ms BRama Devi The Mvnice Commissioner, 8. Rothakota Municipality, Anamayya [istric .. Respondents WHEREAS the Petitioner has presented under sections 10 fo 12 of the Contempt of Gourts Act, 1971, the above case through their Counsel! Sri PILLIX LAW! FIRM praying that this Court may be pleased to punish the Respondents herein for wilful violation and deliberate disobedience fo the orders of this Court in WP No T8512 of 2024 dated 24.06. 2004. WHEREAS the sail case coming on for orders as fo admission on this day and whereas the High Court, upon pa q the affidavit fled therein and the earlier orders-of the High Court dated "06.03.2025. TOLOY 2028, SUOT20e6 & 27.02.2026 made herein and upon hearing the a rgumenis of M/s Px Law Firm, Advocate for the Pefifener and of Sri G.Lakshmi Narayana, Advocate for Respondent Nos.1 & 4, directed the Ragistry to issue N Halable Warrant to Resoondent Now, bo The Superintendent of Police, Rayachoty, Annamayya [istrict re hereby directed fo arrest the sald respondent No.1 viz: G.V. Pallavi, The Municioa Commissioner, 8. Kothakota Municipal ¥. een Chstrict, wherever she is found and { produce | ner bodily under sale custody and canduci before this Court on 30.04.2026 af 10:50 A.M. fo which date the cage stars posted, tithe said ressondent furnishes persona! Zs 'You are further directed the ond for a sum of Re, TO QOnN- upecs ' Ten thousand only} wih twe sureties fora Hke sum each with an undertaking affidavit that she wilt appear before this Court on 20.04.2026, she may be released on bail subject fo ihe condition { this Court unfl othanyvise directed yal she shall allend this Court on 80.04.2088 and shall con§nue in 3 attend age You are alsa further diremted' Io return this warrant as early as oossible preferably on or before 30.04.2028 to this Court with a detailed report staling & 2 ths manner in which 8 has been evecuied, Fa, 4 fd FSR terein fall nat. c JOINT REGISTRAR . The Registrar (Judicial), High Court of Andhra Fradesh at Amaravathi.
. The Superintendent of Police, Rayachoty, Annamayya District (by Speed Post} . Dine spare copy HIGH COURT Ro J DATED 62.04. 20288.
NOTE: POST ON 30.06.2026.
ORDER GCO.NG 407 of 2025 SAILABLE WARRANT