Andhra Pradesh High Court - Amravati
V Vimalamma vs Sri Goala Krishna Dwivedi on 28 July, 2021
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
e
WEDNESDAY, THE TWENTY EIGHTH DAY OF JULY, TWO THOUSAND AND TWENTY ONE
THE HONOURABLE SRI JUSTICE BATTU DEVANAND. ~
Between :-
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_YSR Cheyutha Application 1D.No.200153218
" (Original Jurisdiction) o
Ray
:PRESENT:
ert
CONTEMPT CASE Na, 847 of 2021 °
Velpula Vimalamma W/o Danaiah, aged 49 years,
Buraga Pichemma W/o Mariyanna, aged 54 years,
YSR Cheyutha Application ID.No.202808763
Kastala Kumar W/o Kantha Rao,
YSR Cheyutha Application ID.No.202245165
Gali Krishna Kumari S/o Nagamelleswara Rao, 49 years,
YSR Cheyutha Application 1D.No.202767003
Pamuri Kumari W/o Babu Rao, aged 47 years,
YSR Cheyutha Application {D.No.200031992
Bondula Mary Rani.W/o Kannaiah, aged 50 years,
YSR Cheyutha Application 1D.No.200033880 «
Mondru Amruthamma Wo Adinarayana, aged 57 years, _
YSR: Cheyutha Application 1D.No.202819415
Tammarapu Narasamma wy Chukkayya, aged.46 years,
YSR Cheyutha Application ID, 0.200118481
Velpula Annapurana W/o Manikya Rao,-aged 56 years,
YSR Cheyutha Application ID.No.200117050
Kastala Samadanam.W/o Nukhayya, aged 49 years,
YSR Cheyutha Application 1D.No.200038245
Velpula Krishnamma W/o Narayana, aged 49 years,
YSR Cheyutha Application ID.No.201036508
Lasta;a Aboshekamma Wy Pike haiah, aged 54 years,
YSR Cheyutha Application ID.No.202290077
Kastala Rani W/o Krishtaiah, aged o4 years,
YSR Cheyutha Application ID.No:200073067
Talamala Sampatamma W/o Dibbaiah, aged 49 years,
YSR Cheyutha Application ID.No.202632131
Bondula Venkayamma W/o Mastan, aged 59 years,
YSR Cheyutha: Application 1D.No.201724196
16.
17.
18.
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'Bondula Saiamma W/o Satyanarayana, aged 59 years,
¥SR Cheyutha Application ID:No0.201727420
YSR Cheyutha Application ID. No. 201800968
Kastala Devekarna W/o Ratnam, aged 50 years,
YSR Cheyutha Application: 1D.No.202401457
Shaik Ramjan Bee W/o Hussen Bude, aged 46 years,
. YSR Cheyutha Application ID.No.202671446
20.
| Komaragiri Lakshmi W/o Venkateswarlu, aged 47 years,
Palagani Rama Devi W/o Verikateswara Rao, aged 47 years,
¥SR Cheyutha Application ID:No.202263977
All are resident of Chandarlapadu Village and Mandal,
Krishna District, AP
AND
Sri Gopala Krishna Dwivedi
Pri.Secretary to The State of Andhra Pradesh,
- Panchayat Raj and Rural Development Department,
'Secretariat, Velagapudi, Amaravati Capital City,
Guntur District. .
Sri G.S. Naveen Kumar
The Special Commissioner Panchayat Raj
GVWV & VSWS Department (-Gramavolunters,
Ward Volunters and Village Secretariat Department)
Tadepalli, Guntur District, AP.
Sri P.Raja Babu
The Chief Executive Officer, SERP
(Society for Elimination of Rural Poverty) Vijayawada,
Krishna District, AP;
Sri A.Md.Intiaz
The District Collector,
Krishna District, at Machilipatram,
Sti M. Srinivasa Rao |
The Project Director
DRDA (District Rural Development
Agency) Gollapudi, Vijayawada,
Krishna District, AP wo
Sri B. Venkateswara Reddy
The Mandal Parishad Development Offi icer
Chandarlapadu Mandal, Krishna District, AP
.. Petitioners
..Respondents
. 3 a
WHEREAS the Petitioners have presented under Section 10 to 12 of the
Contempt of courts Act 1971, above case through their counsel
Sri P. Prabhakara Rao, praying the High Court to punish the respondents for non
implementation of the orders of this Hon'ble Court Dt.22-10-2020 passed in
|.A.No. 1 of 2020 in W.P.No. 17691 of 2020 willfully and wantonly.
WHEREAS the said case coming on for hearing, and whereas the High Court,
upon perusing the affidavit filed therein and earlier order of this Hon'ble Court
dt. 23-06-2021, 14-07-2021 & 20-07-2021 made herein and order dt. 20-07-2021
made in |.A.Nos. 1 and 2 of 2021 and upon hearing the arguments of Sri P.
Prabhakara Rao, Advocate for petitioners and of Sri C. Suman, learned counsel
for Respondent No.1; Sri Kiran Kumar Vadlamudi, learned counsel for
Respondent No.2; Sri P. Raviteja, learned counsel for Respondent No.5; and Sri.
Koti Reddy, learned counsel for Respondent No.6, made the following ORDER :-
"This Court while passing order on 22.10.2020 in LA.No.1 of 2020 in
W.P.No.17691 of 2020 expressed its opinion that though the State Government is
providing various schemes for overall development agenda and economic
empowered of women to extend financial assistance to the women belonging to
BC, SC, ST and Minority communities with a laudable object of enhancing their
livelihood opportunities and living standards, due to inaction of some of
Government Officers like some of the respondents in this writ petition, the
laudable object of the State Government is not reaching the needy people. Due
to that the needy and poor people are depriving in getting the benefits of the
schemes introduced by the State Government.
Having expressed the said opinion, to do justice to the petitioners, this
Court directed the respondents to pay/extend financial assistance forthwith
under Y.S.R. Cheyutha Scheme by acting on the proceedings in
R.C.No.64/B/2017, dated 31.08.2020.
This Court also directed the 3 respondent to submit action taken report by
11.11.2020.
Complaining that the order of this Court is not complied with, the present
contempt case is filed on 23.04.2021. Learned counsel for the petitioner submits
that after filing the contempt case, on 22.06.2021 second installment is paid and
on 12.07.2021 the first installment is paid to the petitioners.
After hearing the submissions of learned counsel appearing for the
respective respondents, this Court is of the considered opinion that the role of
the 1° respondent in implementing the order of this Court is very less and, as
such, continuing contempt proceedings against the 1* respondent is unnecessary
and unwarranted. Accordingly, the contempt case is closed against the i
respondent.
After hearing the contentions of the learned counsel appearing for the
respondent Nos.2 to 6, whether the delay caused in implementing the order of
the Court is willful or negligent or technical has to be ascertained. It appears the
main reason for the delay is procedure adopted for identifying the beneficiaries
and processing their cases to their superior officers and making payments to the
beneficiaries through the C.F.M.S. (Comprehensive Financial Management
System).
Contd...4....
4 -
in the considered opinion of this Court unless the procedure prescribed to
implement the social security schemes from the stage of identification of the
beneficiaries to the stage of making payment through C.F.M.S. is streamlined,
sufferings to the eligible beneficiaries will continue forever.
in view of the above, this Court intends to hear the learned Advocate
General on behalf of the State Government before passing final order in this
contempt case.
Post on 04.08.2021."
Sd/- V. DIWAKAR,
DEPUTY REGISTRAR
//TRUE COPY? / S
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SECTION 'OFFICER
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1. Sri Gopala Krishna Dwivedi, Pri Secretary, Panchayat Raj and
Rural Development Department, Secretariat, Velagapudi, Amaravati,
Amaravati Capital City, Guntur, A.P.
2. SriG.S, Naveen Kumar, The Special Commissioner, Panchayat Raj, GVWV and
VSWS Department, Tadepalli, Guntur District, A.P.(Grama Volunteers,
Ward Volunteers and Village Secretariat Department)
Sri P. Raja Babu, The Chief Executive Officer, SERP Vijayawada, Krishna
District, A.P.{Society for Elimination of Rural Povrty)
Sri A.Md. Intiaz, The District collector, Krishna district at Machilipatnam
Sri M.Srinivasa Rao, The Project Director, DRDA, (District Rural Development
Agency), Gollapudi, Vijayawada, Krishna 'District, ALP,
Sri 8B. Venkateswara Reddy, Mandal Parishad Development Officer,
Chandarlapadu, Mandal, Krishna District, AP
(Addressee Nos. 1 and 6 by RPAD)
7,Twoa CCs to the Advocate General, High Court of A.P., at Amaravati.
(By Special Messenger)
8. One CC to Sri P. Prabhakara Rao, Advoacate(OPUC}
9. One CC to Sri C. Suman, Advocate(OPUC) ~
10.Qne CC to Sri Kiran Kumar Vadlamudi, Advocate(OPUC)
11.One CC to Sri P. Raviteja, Advocate(QPUC)
12.0ne CC to Sri l. Koti Reddy, Advocate(OPUC)
13.One Spare Copy.
HoH me Ww
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HIGH COURT
DATE: 28-07-2021.
ORDER
C.C. No. 847 of 2021
DIRECTION