Andhra Pradesh High Court - Amravati
P.Venkata Rami Reddy vs Sri. Peeyush Kumar, on 19 September, 2025
:fLB_
lN THE HIGH COURT OF ANDHRA PRADESH#I A
; ;I./
#I AM t +£¥r: I.rf.,D=-
(oRIGINAL*uFRISDICTION) HFJ=
T|
FRIDAjCfTzHE NINTEENTH DAY OF SEPTEM m
TWO THOUSAN D AN D TWENTY FIVEffJ Tgi¥iLso€£-t;
:PRESENT:
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATT[#~~ul
CONTEIVIPT CASE NO: 2524 OF 2025 /,J
Betwee n :
p.venkata Rami Reddy, Aged 68 years, S/o. Late Chinna Malla Reddy,
D.No.25/117-B, Sanjeeva Nagar,` Nandyal, Nandyal Distri'ct, Andhra
Prades h. ,rfct++-l'
...Petitioner
AND
1. Sri Peeyush Kumar, Principal Secretary, for the State of Andhra
pradesh, Department-of Finance and Planning, Secretariat, Velagapudi,
Amaravathi, Guntur District. ' pr
2. M.T.Krishna Babu, Principal-Secretary for the State of Andhra Pradesh,
Transport, Roa`ds and Buildings Department, Secretariat Buildings,
Velagapudi, Guntur District. :<d_
3. M.V.R.Vivekananda Reddy, The Chief Engineer, Roads and Buildings
Department, NH and CRF, Vijayawada, Krishna~ District.jf#rf`
4. P.Maheshwar Reddy, The Superintendent Engineer, Roads and
Buildings Department, Kurnool, Kurnool District. cof~~-~
5. A.V.Sreedhar Reddy, The Executive Engineer, Roads and Buildings
Department, NandyaI, Nandyal District.,-~
...Respondents
WHEREAS the Petitioner has presented under Sections 10 to 12 of the contempt of courts Act 1971, above case through his counsel Sri T.Ashok Srivastava Reddy, praying that `this Hon]ble High Court may be pleased to `' `tw. punish the respondents herein for deliberate, intentional and willful violation of \ l the orders in w.p.No.25966 of2024, dated 25.03.2025; r~rf
- `..+ WHEREAS the said case;`:c6ining on for orders as to admission on this day and whereas the High CoLIIf,-upon perusing the affidavit filed therein and upon hearI'ng the arguments of Sri T.Ashok Srivasta#=eddy, Advocate for the Petitioner, directed issuanL-6-a 6fiNotice to the respondents, to show cause as to why in the circumstances stated in the affidavit fl-lelfn support thereof, the said case should not be admitted.
You viz..
1. Sri Peeyush Kumar, Principal Secretary, for the state of Andhra Pradesh, Department of Finance and P`lanning, Secretariat,, Velagapudi, Amaravathi, GuntuT District.+';LL+
2. M.T.Krishna Babu, Princiba-l''Secretary for the state ofAndhra Pradesh, Transport, Roads and Buildings Department, secre{aria{ Buildings, Velagapudl', Guntur District. a/-~®
3. M.V.R.'Vivekananda Ready,-SThe Chief EngI'neer, Roads and Buildings Department, NH and CRF, Vijayawada, Krishna District.
-rfe~ _-
4. P.Maheshwar Reddy,- The-- Superintendent Engineer, Roads and Buildings Departm`ent, Kurnool, Kurnool District. .__ (I,.I
5. A.V.Sreedhar Reddy, Th; `Executive EngI'neer, Roads and Buildings Department, Nandyural, Nandyal District.
be and hereby are directed td show.#se, as to why this ce,pL_tempt case should not be admitted, either appearlng ln person or through Advocate duly instructed on 17.10.2025<J,tO Which date the case stands posted for hearing, failing wherein the 'said case w'iII be heard and determined ex-parte.
SD/-V. DIWAKAFa
DEPUTY R
I lTRItlE COPY I I
SECT!
To, _-=rfgrJ--
1. The District Judge, Guntri+, Guntur District (By SPECIAL MESSENGER in duplicate along with+-a 'dopy of petition and affidavit to serve on Respondent Nos.1'-and¥~ahd to return to this Court before 17.10.2025) grofat
2. The Metropolitan Sessi'on Judge, Vijayawada, Krishffi District.(By SPECIAL MESSENGER in duplicate along with a copy of petition and .
affidavit to serve on Respo:nden{ N;!g£and to return to this Court before 17.10.2025)
3. The District Judge, Kurnool, KurnooI District (By RPAD in duplicate along with a copy of petition and affidavit to serve on Respondent Nos.4 and 5 and to return to this Court before 17.10.2025)a--~'
4. Sri Peeyush Kumar, Principal Secre-tary, for the State of Andhra Pradesh, Department of Finance and Planning, Secretariat, Velagapudi, Amaravathi, Guntur District.+'''i
5. M.T.Krishna Babu, Principal Secretary for the State of Andhra Pradesh, Transport, Roads and Buildings Department, Secretariat Buildings, velagapudi, Guntur District. I-I fprrf-''-
6. M.V.R.Vivekananda Reddy, The Chief Engineer, Roads an`d Buildings Department, Nil and CRFl-,; Vijayawada, Krishna District.(Addressee Nos. 4 to 6 by SP`EclAL'^MESSENGER -along with a copy of petition fgrfrd and affidavit)
7. P.Maheshwar Reddy, The! Superintendent Engineer, Roads and Buildings Department, Kurn6J6', Kurnool District. caprdrf--p
8. A.V.Sreedhar Reddy, The `Executive Engineer, Roads and Buildings Department, Nandyal, Na'ndyaLDistrict.(Addressee Nos. 7 and 8 by RPAD- along with a copy of petition and affidavit)
9. One spare copy.
PSP. =dy:f
ii-I
ti.
' +
\
+ +I.
-= y. +¢<,.
_\ _
HIGH COURT
SRS,J
DATE: 19/09/2025
NOTE: LIST THE MATTER ON 17.10.2025
NOTICE BEFORE ADMISSION
CC.No.2524 of 2025