Supreme Court - Daily Orders
Ramesh Chennamaneni vs Aadi Srinivas on 11 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.102 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 8431-8432/2013
RAMESH CHENNAMANENI APPELLANT(S)
VERSUS
AADI SRINIVAS & ANR RESPONDENT(S)
(WITH APPLN. (S) FOR EX-PARTE STAY AND OFFICE REPORT)
WITH
C.A. NO. 8427/2013
(WITH APPLN.(S) FOR EX-PARTE STAY AND OFFICE REPORT)
Date : 11/08/2016 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Raju Ramachandran, Sr. Adv.
Mr. Sridhar Potaraju, Adv.
Mr. Gaichangpou Gangmei, Adv.
Mr. Arjun Singh, Adv.
Ms. Mythili Vijaykumar Thallam, Adv.
Mr. Vikram Aditya Narayan, Adv.
Ms. Sindoora VNL, Adv.
Mr. Pragyan Sharma, Adv.
For Respondent(s) Mr. B. Adinarayana Rao, Sr. Adv.
Mr. R. Santhnan Krishnan, Adv.
Mr. Lokesh Sharma, Adv.
Mr. C. S. N. Mohan Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.08.11 16:21:24 IST [SIGNED ORDER IS PLACED ON THE FILE] Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 8431-8432/2013 RAMESH CHENNAMANENI ...APPELLANT VERSUS AADI SRINIVAS & ANR. ...RESPONDENTS WITH CIVIL APPEAL NO.8427 OF 2013 ORDER
1. We dispose of the civil appeals as infructuous in view of the fact that the term of the appellant as a member of the then Andhra Pradesh Legislative Assembly is over. We, however, direct the Central Government to decide the show cause notice issued to the appellant as to why action under Section 10 (Deprivation of citizenship) and under Section 17 (Offences) of the Citizenship Act, 1955 should not be initiated against him. This will be done uninfluenced by the orders of 2 the High Court impugned herein and as expeditiously as possible, preferably within a period of three months from today.
2. The High Court which is in seisin of another Election Petition between the same parties for the term which has commenced from the year 2014 will decide the said Election Petition after the Government of India renders its decision in the matter as directed. The High Court will decide the Election Petition uninfluenced by any of the observations contained in the order impugned herein.
3. The appeals are disposed of in the above terms.
...............,J.
(RANJAN GOGOI) ...............,J.
(PRAFULLA C. PANT) NEW DELHI AUGUST 11, 2016