Andhra Pradesh High Court - Amravati
M. Nagendra, vs Sri A.Md.Imtiaz, I.A.S., on 12 August, 2022
Author: K Suresh Reddy
Bench: K Suresh Reddy
{SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
iGriginal Jurisdiction) :
FRIDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY TWO
"PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CONTEMPT CASE NO: 2450 OF 2022
Rehveen:
M. Nagendra, S/o. Late Sri M. Vankatesulu, aged 47 years, Oce- Parmer
District Project Manager, DRDA-IKP, Anantapur District, Andhra Pradesh,
resident of Door No.15-35-1, Kummaroiia Pall Village, Kutagalla, Kaci
Mandal, Ananthpur District-15597.
Patiianer
AND
Sri AMDJmtiag, LAS. Chief Executive Officer, Society for Elimination ay
Mural Poverty (india Kranthi Paiham). 3° Fleer NTR Administrative Block,
PNBS, Viayawada 820001, Andhra Pradesh
. Respondent
WHEREAS the gefitioner has prasenied this case under Sections 10 to 12 of the Contempt of Courts Act, 1974, through his counsel Smt. AV § Laxmi, oraying that this Hon'ble High Court may be pleased fo punish the respondent for hie wilful and deliberate disobedience in implementing the Order dated 24.19.2021 passed by this Court in WWEP.No2082 of 3015, In the interest of justics.
WHEREAS the said case caming on for orders as i acimiasion on this day and whereas the High Court, upon perusing the affidavit fled therein, and upon hearing the argumantis of Smt. A YS Lani, Advacate for the peitioner, directed igguance of notice to the respondent returnable in four (4) weeks herein, te ahow cause as fo why in the ciroumsiances stated in the affidavit fled In suppor thereof, the said case should nat be admitted.
Therefore, you namely;
Sri AMO Imag, LA.S., Chief Executive CMficer, Society for Elrnination af Rural Poverty (india Kranthi Patham), 983 Floor NTR Administrative Block, PNES, Veyawada -520001, Andhra Pradesh be and hereby are directed to show cause, 35 to why the contempt case ghauld not be admitied!, either appearing i person oF through Advocate, duly instructed on 09.09.2022. to which date the case stands posted for hearing, failing whernn the said case will be heard and determined ex-parte.
Sadi. V. DIVARAR KEPUTY REGISTRAR TRUE GOPY! Te
4. The Metropoliian Sessions Judge, Vijayawada, Krishna District, AP. (By READ - in duplicate with a copy of petition and affidavit fo serve on the Respondents and fo return to this Court before 09,09. 2022).
2 Si AMD inties, LAS., Chief Executive Officer, Society for Elimination of Rural Poverty (india Kranthi Batham), 2°° Floor NTR Administrative Block, PNBS, Vijayawada -520007, Andhra Pradesh{ By RPAD -- along with a copy of petition and affidavit.
8, One Spare copy.
NSE HIGH COURT RSR,J DATE: 12.08.2022 NOTE: POST ON 09.08.2024 NOTICE BEFORE ADMISSION GG, NO.2480 OF 2022