Andhra Pradesh High Court - Amravati
Pennumalli Vivek Reddy vs Mr Shashibushan Kumar Ias on 14 November, 2024
San
nes ag
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA\
{Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF NOVEMBER, S
TWO THOUSAND AND TWENTY FOUR
sPRESENT:
HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE NO: 603 OF 2024
Between:
Pennumalli Vivek Reddy, S/o. Pannumalll Rachakrishna Reddy, Aged about
45 years, Oce Business, R/o. Pecdapuihedu Village, Dagadarthi Mandal, SPSR
Nellore District. .
Petitioner Petitioner
~ AND
{. Mr. Shashibushan Kumar, IAS, Principal Secretary, irigation
Deparment Department, Secretariat, Velagapud!, Amaravatl, Guntur
District.
3. Mr Sharnsher Singh Rawat, JAS, The Princinal Secretary, Finance
Department, A.P Secretariat, Velaganudi, Ameravall, Guntur District.
3. Mr. M.Hari Narayanan, IAS, District Collector, SPSR Nellore Disirict
4 Mr PF Krishna Mohan, Superintending Enginesr, irigation Circte,
Nellors, Nellore District,
ot
Si ET. Gangadhar Reddy, The Divisonal Accounts Officer Works,
Neliore Central Division, Nellore, SPSR Nellore District
6. Si K Naga Ralu, The Executive Engineer, Water Resources
Department, Nellore Central Division, Nellore, SPFSR Nellore Distr
"Respondents
Respondents 1, 2,3, §,4 ands
WHEREAS the Petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act 1971 read with Article 2174 of the Constitution of india,
above case through his counsel M/s T.Venu Gopal, praying the High Court to
~
purush the Respondents for willful and deliberate viclation of the order in
W.P_LNG T6322 of 2023 dated 20.11.2083:
WHEREAS the sald case coming on for hearing on this day and
whereas the High Court upon perusing the affidavit fled herein and the orders
of High Court dated 14.08. 2024, 19.04 20284 & 25.08 2004 made herein and
upon hearing the arguments of M/s TAvanu Gopal, Advocate for the Petitioner
and of Smt. 6 Siva Kur man, Advocate for Respondent Nos.t. 3, 4 & 8 and of
Mis C.Suron, Advocate for Respondent No.2, Court made the following
QRDER:
"Heard the isarned counse! for the petitioner and the learned
counsel for the respondants.
When the matter is taken up for hearing, this Court vide order
dated 03.10.2024 directed the respondents fo comply with the orders of
this Court on or before 14.74.2024, falling which, respondent Nog. 3 to 6
shall appear before this Court on 14.11.2024,
Pursuant to the order of th Ns Court dated 03.16.2024, respondent
Nos.4 and 8 appeared before this Court and pleaded that orders of this
Cour will be complied with within a shart period,
AS far as respondent No.8 is concerned, respondent No.8 neither
appeared before tis Court nor fled any petition sesking to dispense
with His presence,
Henes, Registry is directed to issue bailable warrant to respondent
No.8,
Sines the orders of this Court are not complied with, presence of
respondent Nos. 3 to 6 shall continue on the next date of hearing.
For appearance of respondent Nos.g, 4 and § and for
execution of bailable warrant against respondent No.5 and for reporting
compliance, list the matter on 44.92.2084."
apy. E. KAMESWARA RAO
JOINT REGISTRAR
PTRUE COPY! eee:
SECTION OFFICER
To | oo ; ns
1. The Registrar (dudiclal)-High Caurt of Andhra Pradesh at Amaravall.
(By Special Messenger)
_ The Superintendent of Police, Nellore, SPSR Nellore District.
"Me. Shashibushan Kurnar, [AS, Principal Secrelary, irrigation
Deparment Department, Secretariat, Velagapudi, Amaravati, Guritur
District --
"RMr. Shamsher Singh Rawal, IAS, The Principal Secretary, Finanos
Denariment, AP Secratanat, Yelagapud!, Amaravati, Guntur Distriet,
(Addressee nos.d & 4 by Special Messenger)
Mir, M Hari Narayanan, IAS, istrict Callector, SPGR Nellore CHetrict.
Nir PLKdehna Mohan, Superintending Enginger, fvigation Cireie,
Nellore, Nellore District,
7 Sri ELT. Gangadhar Reday, The Sivisanal Acnaunis Officer Works,
Nellore Central Civision, Nellore, SPSR Nelore Cistrict, .
Sri Ko Naga Raju, The Eyecuive Engineer, Water Resources
Depariment, Nellore Central Division, Nellore, SPSR Nellore District
(Addressee Nos. § to § by RPAD)
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4, One CC te SMT. S.SIVA KUMARI, AdvacatafOPUc]
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49 The Section ONicer, O.8. Section, High Court of Andhra Pradesh
13, One spare copy.
HIGH COURT
NV, J
DATED 44/4 2024
NOTE: UIST THe MATTER ON V2 2024
ORDER
CC.No.803 of 2024
ORDER OF THE SAILABLE WARRANT By 9 age gh Aes ETS > EVs Ress Na Boeng nent SR cS a SY & IN THE HIGH COURT OF ANDHRA PRADESH AT AMARANSy {Original Jurisdiction) THURSDAY, THE FOURTEENTH DAY OF NOVEMBE TWO THOUSAND AND TWENTY FOUR 'PRESENT:
HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA CONTEMPT CASE NO: 603 OF 2024 Between:
Pannurralli Vivek Reddy, S/o. Pennumalll Radhakrishne Reddy, Aged about 48 yeers, Goo Business, R/o. Pedaputhedu Vilage, Dagadarthi Mandal, SPSR Nelo tne oe As re District, Petivioner/PetHioner AND . Mr. Shashibushen Rurnar, IAS, Principal Secretary, imgation Department Gepariment, Secretarial, Velagapudi, Arnaravall, Guntur Cstrict, _ Wr. Shamsher Singh Rawat, IAS, The Principal Secretary, Finance Department, A.P Secretariat, Velagaoud!, Arnaravat!, Guntur District Mr. M Hari Narayanan, IAS: Distriet Collector, SPSR Nellore District.
Mr. PKrishna Mohan, Superintending Engineer, irrigation Circie, Nellore, Nellore District.
Sri E.T. Gangadhar Reddy, The Divisonal Accounts Officer Works, Nellore Central Division, Nellare, SPSR Nellore District. Sr KR. Naga Raju, The Execullve Engineer, Water Resources Department, Nellore Central Division, Nellore, SPSR Nellore District.
- »mespandants/ Respondents 7, 2,3, 8 4 and § WHEREAS the Petitioner has presented under Sections 10 to T¢ of the Cantempt of Courts Act 1971 read with Article 275 of the Constitution of India above case through his counsel M/s T. Venu Gonal, praying the High Court to inish The Respondents far wilful and deliberate violation of the order in WP No 18322 of S025 dated 20.77.2023;
WHEREAS the sakl case coring on for y Rearing on this day and whereas the High Court upon perusing the affidavit fled herein and the orders of High Court dated 14.02.2024, 198.04 2024 & 28.06 8024 made herein and upon hearing the argumenis of Mis T Venu Gopal, Advocate for the Petitioner and of Smt. S.Sivea Kumari. Acivocate for Respondent Nos.1, 3, 4 & 8 and of Mis G.Sumon, Advocate for Reapandent No.2, Court directed the Registry to issue badable warrant to respondent No.8.
Therefore, You viz:
The Superintendent of Police, Nellore, SPSR Nellore District ths are hereby directed io arrest the said S" respondent vie; Sri ELT. Gangadhar Reddy, The Divisonal Accounts Officer Werks, Nellore Cantral Division, Nellore, SPSR Nellore District, wherever he is found and produce sf him bodily under safe custody and conduct before this Courton 11.42.2024 at 7O:30 A.M. to which date fhe case sfands posted, You are further directed that if the said respondent furni shes ball bonds for a sum of Rs. 10,000/- (Rupess Ten thousand only) with an sndettaking that he will appear before this Court on 11.12.2084. he may be released on bail subject to the condition that he shall atiend this Court on 94.72.2024 and shall cominue fo attend this Court untill otherwise direcied, You are aiso further directsd to return this warrant as early as possiihte Beta preferably on or before 14.72.2024 to this Court with a detailed resort stating the manner in which if has bean executed, Herein fail net.
To, €2 ¥ES be we oe Oo |The Registrar (Judicial), High Court of Andhra Pradesh at Amaravall. (By Special Messenger} «. The Superintendent of Police, Nellore, SPSR Nellore Districl (By Speed Post) . One spare copy.
HIGH COURT NY J DATED ITM 2024 NOTE: LIST THE MATTER ON 14 42.2024 ORDER GG.No.86s of 20284 SAILABLE WARRANT AR SS eo S Ss x S eee aXe Sy wages f Saves SSE SS NS SARA OS SARE, SN Poe L% g ws fee oS 3 Saws s SS oe og tt Mebeie Le ars RRS