Andhra Pradesh High Court - Amravati
M/S Llr Constructions vs Sri Shashibushan Kumar Ias on 2 February, 2026
APHC010591962025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
MONDAY,THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE NO: 3539/2025
Between:
1. M/S LLR CONSTRUCTIONS, REPRESENTED BY ITS PROPRIETOR
SRI LOKESWARA REDDY, AGED 54 YEARS, OCC. CONTRACTOR,
5-19/1, MATYAM PAIPALLE (V), MUTTUKURU PANCHAYAT,
THAVANAMPALLE (M), CHITTOOR DISTRICT.
...PETITIONER
AND
1. SRI SHASHIBUSHAN KUMAR IAS, PRESENTLY WORKING AS
PRINCIPAL SECRETARY, GOVERNMENT OF ANDHRA PRADESH,
PANCHAYAT RAJ AND RURAL DEVELOPMENT DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. SRI PEEYUSH KUMAR IAS, PRESENTLY WORKING AS PRINCIPAL
SECRETARY, GOVERNMENTOF ANDHRA PRADESH, FINANCE
AND PLANNING DEPARTMENT, SECRETARIAT, VELAGAPUDI,
GUNTUR DISTRICT.
3. SRI SUMIT KUMAR IAS, COLLECTOR, CHITTOOR DISTRICT.
4. SRI C NAVEEN KUMAR, EXECUTIVE ENGINEER, PRI DIVISION,
CHITTOOR, CHITTOOR DISTRICT.
5. SRI P RAMDAS YADAV, ASSISTANT PAY AND ACCOUNTS
OFFICER, CHITTOOR, CHITTOOR DISTRICT.
...CONTEMNOR(S):
2
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 pleased to punish the respondents under Sections 10 to 12 of
Contempt of Courts Act, for their wilful disobedience of the order of this
Hon'ble Court dated 02.09.2025 passed in W.P. No. 19253 of 2025 and to
pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to dispense with the filing of Copy of Order dated 02.09.2025 passed
in W.P. No. 19253 of 2025 by the Hon'ble High Court and to pass
Counsel for the Petitioner:
1. RAMESH BABU TALLURI
Counsel for the Contemnor(S):
1. RAMA RAO KOCHIRI
2.
The Court made the following:
3
THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE NO: 3539/2025
ORDER:
This contempt case is filed against the respondents for willful disobedience of the orders dated 02.09.2025 passed by this Court in W.P.No.19253 of 2025.
When the matter is taken up for hearing, Sri K.Praveen, learned counsel representing the learned counsel for the petitioner submits that the respondents have complied with the orders dated 02.09.2025 passed by this Court in W.P.No.19253 of 2025, and hence, no further orders are required to be passed in the contempt case.
Recording the said submission, the Contempt Case is closed. No order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the contempt case shall stand closed.
________________________________ VENKATESWARLU NIMMAGADDA, J 02.02.2026 TPS 4 02 HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA (closed) CONTEMPT CASE NO: 3539/2025 02.02.2026 TPS