Andhra Pradesh High Court - Amravati
Amk Prasad vs S Suresh Kumar on 26 September, 2025
(SHOW CAUSE-NOTICE BEFORE ADMISSION)
lN THE HIGH COURT OF ANDHRA PRADESH ATAMARA
(ORIGINAL JURISDICTION)¢J~of'-of,
FRIDA+, THE TWENTY SIXltH DAY OF SEPTEMBER,
TWO THOUSANDAND TWENTY FIVE gr~~
:PRESENT:
THE HONOURABLE SMT JUSTICE V.SUJATHA
CONTEMPT CASE NO: 2648bOF 2025grrf
Between :
A.M.K.Prasad, S/o. Venkateswara Rao, Aged about 41 years, R/o.15/253,
Machavaram, Machilipatnam, Krishna District, Andhra Pradesh.
I,rf$7~~|7 .. I petjtio her
AND
1. S.Suresh Kumar, Rep by its Prl. Secretary, Municipal Administration
and urban Developinent Department, Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.l`-r. i+lp`
2. Peeyush Kumar, Principal Secretary, Finance and Planning
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District.
3. Dr. P.Sampath Kumar, I.A.S., The Director of Municipal Administration
and urban Development, Goivernment of Andhra Pradesh, Mangalagiri,
Guntur District.
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4. Balaji D.K, The District Collector, Krishna District, Machiliapatnam.
5. Chodey Veera Venakta' Sat}a Bapiraju, Rep by its Commissioner
Machiiipatnam Municipal Corporation, Machilipatnam, Krishna District.``
\
6. V.Chandrasekhar, The Executive Engineer, Municipal Corporation,
Machilipatnam, Krishna District.
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...Respondents
WHEREAS the Petitioner has presented under Sections lO to 12 of the
Contempt of Courts Act 1971, above case through his counsel Sri Akula
vamsi Krishna, praying that this Hon7ble High Court may be pleased to punish
the respondents herein for intentionally, willfully, negligently, deliberately and
Wantedly, floated the orders in W.P.No.24448 of 2024, dated.13.02.2025;
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WHEREAS the said case coming on for orders as to admission on this day and whereas the High Court, `upon perusing the affidavit filed therein and upon hearing the arguments of 'Sri Akula Vamsi Krishna, Advocate for the Petitioner, directed issuance of Notice to the respondents, returnable in three bT=+ (03) weeks,- to show cause as to why in the circumstances stated in the affidavit filed in support thereof, the said case should not be admit!gsL,/ Yo.u viz:
1. S.Suresh Kumar, Rep by its Prl. Secretary, Municipal Administration and urban Developm;nt De`P'artmen{, Secretariat Buildings, Velagapucii, Amaravathi, Guntur Distri-Ct!.
2. Peeyush Kumar, Principal Secretary, Finance and planning Dep?rtment, Secretariat I Buildings, Velagapudi, Amaravathi, Guntur District.
3. Dr. P.Sampath Ku'mar, I.A-.S., The Director of Municipal Administration and Urban Development, Government of Andhra Pradesh, Mangalagiri, \` Guntur District.
4. Balaji D.K, The District Collector, Krishna District, Machiliapatnaml,
5. Chodey V6era venakta satya Bapiraju, Rep by its Commissioner Machilipatna`m Municipal Corporation, Macrlf[ipatnam, Krishna District.
6. V.Chandrasekhar, The E'xecutive Engineer, Municipal Corporation, Machilipatnam, KrJishna District. ~-
be and hereby are directed to show cause, as to why this contempt case _..:-.
should not be admitted, either appearlng ln Person Or thrOughrf€~A~dvocate duly instructed on 17.10.2025, to wh-ichJ date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte. , S_a_I_-V.DE`WA€€AFe` DE-.DuITY RgGfSTR#~``i?I _- -,-
_ _.... i,,i.:
//TRUE COPY// S=r:cT!EOprJ OF:fr-jl-;L=R iI= /I / To] * \, EE E.u
1. The DistrI'Ct Judge, Guntur, Guntur District (By SPECIAL MESSENGER in duplicate along with _a copy of petition and affidavit to serve on Respondent Nos.1~fitz3-3 and to return to this court before 17.10.2025) ft_''' .
2. The District Judge, MachilipatnarfJprk-rishna District.(By RPAD in dRuePsl;Coantde e natl oNnogs. 4W:t:at6?a;n+CdOtPoyre:[fJ rnP ::I ttihOils a:onl:rf ah::do:eV I t17t: a S,ear:eF \ I :_nrf Respondent Nos.4 to£at and to return to this Court before 17.10.2025}.f#`_rfgr--t'
3. S.Suresh Kumar, Rep by its Prl. Secretary, Municipal Administration and Urban Development De`b`artment, Secretariat Buildings, Velagapudi, Amaravathi, G-untur District. r
4. Peeyush Kumar, Principal Secretary, Finance and Planning Departm-ent, Secretariat Bti'ildings, Vela-gabudi, Amaravathi, Guntur District. I+I-` ``..~l,~
5. Dr. P.Sampath Kumar, I-.+A'.§., The Director of Municipal Administration \ and Urban Development;i+-'Gdvernment of Andhra Pradesh, MangalagI'ri, Guntur Distri?.I.,~(Aadresse6l~,Nos. 3 to 5givby'^SPECIAL MESSENGER -
along|with a copy of petitio`h and affidavit)
6. Balaji D.K, The District Colle;tor, Krishna District, Machiliapatnam. fi`£-`!'+3±m-`` i.j-
7. Chodey Veera VenaktaJ-§atya Bapiraju, Rep by its Commissioner Machilipatnam Municipal Corporation, Machilipatnam, Krishna Disifi`6{`.I i
8. V.Chandrasekhar, .The''`` E'xecutive Engineer, Municipal Corporation, Machilipatnam, Kris.hna bisiFi'-6t.(Addressee Nos. 6 to 8 by RPAD-along I with a copy of pegivtition and affldavi{)
9. One spare copy.
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HIGH COURT
VS,J
DATE:26/09/2025
NOTE: POST THE MATTER ON 17.10.2025 NOTICE BEFORE ADMISSION
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CC.No.2648 of 2025