Andhra Pradesh High Court - Amravati
M/S Texmo Pipes And Products Limited vs B Rajsekhar Ias on 8 January, 2026
APHC010428492025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
THURSDAY,THE EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CONTEMPT CASE NO: 2240/2025
Between:
1. M/S TEXMO PIPES AND PRODUCTS LIMITED,, REP BY D. NAGA
SUDHAKAR, STATE COORDINATOR, ANDHRA PRADESH STATE,
(P.B.NO. 35) 98, BAHADARPUR ROAD BURHANPUR-450331
MADHYA PRADESH.
...PETITIONER
AND
1. B RAJSEKHAR IAS, PRINCIPAL SECRETARY, DEPARTMENT OF
AGRICULTURE AND MARKETING. SECRETARIAT BUILDINGS,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT, ANDHRA
PRADESH
2. PEEYUSH KUMAR I A S, PRINCIPAL SECRETARY DEPARTMENT
OF FINANCE AND PLANNING, SECRETARIAT BUILDINGS,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT, ANDHRA
PRADESH
3. R SRINIVASA RAO, THE PROJECT DIRECTOR ANDHRA PRADESH
MICRO IRRIGATION PROJECTS, SRIKAKULAM, BESIDE OLD RTO
OFFICE, MADHURA NAGAR, SRIKAKULAM- 532001.
4. SWAPNIL DINKAR PUDKAR, THE DISTRICT COLLECTOR
SRIKAKULAM DISTRICT, O/O THE DISTRICT COLLECTOR,
BAHADURLAPETA, SRIKAKULAM ANDHRA PRADESH 532001
5. M LAKSHMI PRASANNA, THE CHIEF PLANNING OFFICER, O/O THE
CHIEF PLANNING OFFICER, DRDA COMPLEX, KOTTAPETA,
SRIKAKULAM DISTRICT, SRIKAKULAM ANDHRA PRADESH
2
532001.
6. DR K SREENIVASULU I A S, THE DIRECTOR OF HORTICULTURE,
O/O THE DIRECTOR OF HORTICULTURE CHUTTUGUNTA,
GUNTUR, GUNTUR DISTRICT, ANDHRA PRADESH.
...CONTEMNOR(S):
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 may be pleased to punish the respondent by invoking the
provisions of the Sections 10 to 12 of the Contempt of court Act, 1971 by
taking appropriate steps as per the Contempt of Court Act, 1971 in
accordance with law, for willful, wanton and deliberate disobedience of the
order of this Hon'ble Court dated 13.08.2024 in WP No. 10652 of 2024 and
pass such
Counsel for the Petitioner:
1. M SHANMUKHA TEJA
Counsel for the Contemnor(S):
1. BH RAMA KRISHNA NAIK
The Court made the following:
3
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CONTEMPT CASE No.2240 of 2025
ORDER:
Learned counsel for the petitioner stated that the order dated 13.08.2024 passed in W.P.No.10652 of 2024 has been complied with by the respondents.
Recording the said submission, the present Contempt Case is closed. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, pending in the contempt case shall stand closed.
__________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 08.01.2026 KBN 4 60 THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO Contempt Case No.2240 of 2025 08.01.2026 KBN