Andhra Pradesh High Court - Amravati
Julapalli Venkata Yoga Veena vs G Sai Prasad I A S on 23 April, 2026
Author: D Ramesh
Bench: D Ramesh
APHC010160702023
IN THE HIGH COURT OF ANDHRA
PRADESH
[3208]
AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE TWENTY THIRD DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
CONTEMPT CASE NO: 2043/2023
Between:
1. JULAPALLI VENKATA YOGA VEENA, , W/O KOTAGIRI
VENKATA SRINIVAS KIRAN, AGED ABOUT 39 YEARS,
OCC PRIVATE, R/O. C/O SRI VENKATA SRINIVAS KIRAN
KOTAGIRI, NO.13101, TOWER-13, PRESTIGE LAKESIDE
HABITAT, VARTHU MAIN ROAD, GUNJUR, BENGALURU,
KARNATAKA STATE.
2. JULAPALLIVINEEL KUMAR,, S/O. JUPALLI RAMESH
KUMAR, AGED ABOUT 36 YEARS, OCC EMPLOYEE,
R/O. D.NO.B-201, MY HOME AVATAR, NARSINGI
SERVICE ROAD, RAJENDRANAGAR, PUPPALAGUDA,
RANGA REDDY DISTRICT, TELANGANA-500025
...PETITIONER(S)
AND
1. G SAI PRASAD I A S, THE STATE OF ANDHRA
PRADESH, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE (LAND ACQUISITION) DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATHI.
2. SHRI RANJITH BASHA IAS, THE DISTRICT COLLECTOR,
KRISHNA DISTRICT AT MACHILIPATNAM.
3. SMT S APARAJITHA SINGH IAS, THE SUB-COLLECTOR,
NUZIVEEDU , KRISHNA DISTRICT
...CONTEMNOR(S):
2
Petition under Sections 10 to 12 of Contempt of Courts Act
1971 praying that in the circumstances stated in the affidavit file
herein the High Court may be pleased to punish the Respondents
for willful disobedience and violation of orders dated 12-09-2022, passed by this Hon'ble High Court in W.P.No.28150 of 2022 and pass Counsel for the Petitioner(S):
1. VARA LAKSHMI CHEKURI Counsel for the Contemnor(S):
1. P SUBASH
2. C VAMSI KRISHNA 3 THE HONOURABLE SRI JUSTICE D RAMESH CONTEMPT CASE NO: 2043 of 2023 The Court made the following Order:
The present Contempt Case is filed for non-implementation of the Order of this Court dated 12.09.2022 in WP No.28150 of 2022.
2. Today, when the matter is taken up for hearing, learned counsel for the petitioners submits that the order of this Court dated 12.09.2022 in WP No.28150 of 2022 has been complied with and as such, the Contempt Case may be closed.
3. Recording the submission made by learned counsel for the petitioners, the Contempt Case is closed. There shall be no order as to costs.
Interlocutory applications, if any, pending shall stand closed.
__________________ JUSTICE D RAMESH Date: 23.04.2026 PSA