Andhra Pradesh High Court - Amravati
Battu Chakrapani, vs Sri Gopala Krishna Dwiwedi I.A.S, on 14 October, 2022
Author: Battu Devanand
Bench: Battu Devanand
(SHOW CAUSE NOTICE BEFORE ADMISSION) -- . .
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
iSpecial Original Jurkadiction} ;
FRIDAY, THE FOURTEENTH GAY OF OCTOBER,
TWO THOUSAND AND TWENTY TWO
'PRESENT;
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
CONTEMPT CASE NO: 3910 OF 2022
Batween: ;
Batti Chakrapani, S/o. Venkatanaidu. aged 41 years, R/o H.Ne. 1-55,
Ramakrishnapuram Village, Krishnagiri Mandal, Kurnon! District
. PettionsnAvrit Petitioner
AND
1. Sr Gapala Krishna Dwivedi LAS, Principal Secretary, Panchayat Ral and
Rural Development Department, Secretarial, Velagaoudi, Guntur District.
2. Sri Koona Sasidhar, Cornmissioner, A P Panchayat Raj and Rural
Developrnent Department, N.H- 16, Taclepalli, Guntur [istrict
5. SNP. Koteswara Rao, LA.S., District Collector, Kurnool District, at Kurnodl.
4. Sri kV) Prasad, Executive Enginser, PRI Division, Adoni, Kurnool District
& Sri. Seshaiah, Deputy Exeoutive Enginear, PRI Sub Division, Pattkonda,
Kurmoal District
Q. Of Katika Hari Prasad, Panchayat Secretary, Knishnagini Gram Panchayat,
Ayishnagit Mandal, Kurnool District.
amt, Penikalspati Vara Lakshmi, Sarpanch, Krishnagiri Grarn panchayat,
Krishnagit Mandal, Kurnool District.
&. Sri B. Amarmmath Reddy, Project Director (ORDA) District Rural Develaprnent
Authorily, Kurnool, Kurnoal District,
SS. S. Rawal, LA.S., Principal Secretary, Department of Finance and
Planning, Secretariat, Velagapudi, Guntur District R 9 lsave granted as per
Court dh 2s/og/20g2. Viele IA No.1 of 2028. In CO No 3810 of 2022.
. wore Respondents
{Om
Whereas the petitioner has presented this Coniampt case under Sections 16 to
te of the Confernpt of Courts Act, 1871, through Ais counsel M/s RAMESH BABU
TALLURE praying the High Gourt fo punish the Conternnors/respondents herein, for
ther wilful and intentional disobedience of the orders dated 06.01.2022 passed by
the High Court in LA.No 1 of 2022 In WP No. 281 of 2022 in the interest of justice.
Whereas the said case coming on for arders as to admission on this day and
whereas the High Court, upon perusing the affidavit fled therein, and upon hearing
the arguments of Mis RAMESH BABLI TALLURE Advocate for the petitioner, directed
igsuanoe of notice before admission fo the respondents herein, fo show cause as fo
why in the clrcurnstances stated in the affidavit fled in support thereof, the said case
should not be admitted.
Therefore, you narnely:
1. Si Gapala Krishna Dwiwedi LAS, Principal Secretary, Panchayat Raj and
Rural Cevelopment Deparment, Secretariat, Velaganudi, Guntur District.
2, GH Roona Sasidhar, Cormmissioner, A PF Panchayat Kai and Rural
Development Denariment, N.H- 16, Tadepall, Guntur District
3. Sn B. Koteswara Rac, LAS., [Netrict Collector, Kurnool, Kurnool District,
4. SrkC V) Prasad, Executive Engineer, PRI CNvision, Adoni, Kurnool [istrict
& Spf €. Sashaiah, Deputy Executive Engineer, PRI Sub Divis sion, Pattikonds,
Surneol District
§ Sr Katka Hari Prasad, Panchayat Secretary, Krahnagit Gram Panchayat
Krishnagiri Mandal, Kurnool District.
7 Smt. Penikelapatl Vara Lakehrni, Sarpsnch, Krishnagin Gram panchayal,
Krishnagin Mandal, Kurnool District.
& Sf R. Amarnath Reddy, Project Director (ORDA) District Rural Development
Autharily, Kurnool, Rurmeol District,
oi 8 & Rawat, LAS. Princinal Secretary, Department of Finance and
Planning, Secretariat, Ve e8g gapuci, Guntur District R 9 leave graried as per
Court db 2arQave022. Vide IA No.1 of 2022. In OO No.S910 of 2022.
tS
be and hereby are di rected io show causc, as ta why the contempt case should not
be admifted, either a anpearing in perron ar through Acvocate, duly Instructed on
O4.74 2028, fo which date the case stands posted fo r hearing, failing wherein the
gaid case wil be heard and determined eax-panse
Sd/-E. KAMESWAR R&O
DEPUTY REGISTRAR
FTRUE COPYY
SECTION OFFICER
4. The District Judge, Gunt tur Guntur Gistriel, A.P. (By Special Messenger ~ in
duplicate with a copy of selitian and affidavit to serve on the respondent Nas.i2
& G anc to return to this Court before 04.71.2022).
2 The CNetrict Judas, Kurnool, Kurnco! District, A.B. (By Speed a ~ ine dupll icale
with a capy of pefilan and affidavil te serve on the respondent Nos.3 to § and to
return to this Court before 04.11 2028),
3 Sr Gopala Krshine Dwiwedi | A S, Principal Secretary, fanchayat Raj and Rural
Development Department, Suaratar! at, Velagapudll, Gauntur District
4 8 Koona Sasidhar, Commissioner, A P Panchayat Raj and Rural Develooment
Cenartnant, NH. 18, Tadegail, Gu ntur District
8 Sri P. Koteewara Rao, LAS., District Collector, Kurnool, Kurnool Distinct,
8. SNK. V. Prasad, Executive Engineer, PRI Division, Adoni, Kurnas 3] District
¥ Sr FE, Beshaigh, Repuly Executive Engineer, PRI Sub Division, Pattikonda,
Kurnool District
§ Sd Katika Har Prasad, Panchayat Secretary, Krishnagin Gram Panchayat,
Krishnagiri Marcial, Kurneal District.
8 Smt Penikalagatl Vara Lakshow, Sarpanch, Krshnagii Gram panchayal,
Krishnagiri Mandal, Kurnool Distict.
40. Sri B. Amarnath Reddy, Project Drector (ORDA) District Rural Development
Authority, Kurnool, Surnoofl Distr a
14.S 5. & Rawat, LAS. Principal reatary, Department of Finaros and Planning,
Secretarial, Velagapudl, Guntur "Dis strict RB leave granted as oer Gout
HLIBOO90R2. Vide IA Not of 2028. In CC No S810 of 2022. (8 TO 1 By
SPEED POST~ along with a eopy of patition and affidavit}
42. Two Spare copies.
SHE
DEVS
HATED: (4/40/2022
ORDER
NOTE: POST AFTER THREE WEERS NOTICE BEFORE ADMISSION oo No.3918 of 2022