Andhra Pradesh High Court - Amravati
Addanki Chenchu Ramaiah vs Sri Gopala Krishna Dwiwedi, Ias on 23 November, 2022
Author: Battu Devanand
Bench: Battu Devanand
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HHGM COURT OF ANDHRA PRADESH AT AMARAVAT!
(Original Jurisdiction)
WEDNESDAY, THE TWENTY THIRD BAY OF NOVEMBER
TAC? THOU SAND AND TWEN PY PO
-PRESENT:
THE HONOURABLE SRI JUSTICE BATTU SOEVANANRD
CONTEMPT CASE NO: $374 OF 2022
Between: .
Addanki Chenchu Ramaiah, Sic, 'Veeraiah, aged 21 years, Rfo. Pasumarru
MF, f Chilakaluripet iD, Pal nadu District
Fettioner
AND
Sr Guogia Krishna Owiwedi, JAS, Princinoal Secretary, Panchayat Ral and
Rural Development Devartme nt, Secretariat, Velagapudl, Guntur District,
2. SHES, 5. Rawal AS, Principal Secretary, Vepar runeni of Fiance and
Manning, Secretariat, Vel aagapt Udi, Gurr District.
3S. Sn Kona Sasidhar AS, Commissioner AF Ba anchayal Raj and Mural
Development Department, NH- 16, Tadenalll, Guntur District.
4. Sri l. Siva Shankar, District Callecter, Palnadu Disirict (Earlier Guntur
District).
&. SY. V¥. Subba Naidu, Executive Engineer, PRI Division, Narasaraopst
Fainadu District (gariier Guntur Dist of.
0. Sri Hema Laing, Manda! Parishad Development Cicer, Chilakalurines,
Palnadu Distrint (earlier Guntur District.
oe
7. Off Lud Kumar, Executive Au! thon ty. cure Panchayat Secretary, Veluru Oran
Panchayat, Chiakalurinet Mandal, Painadu District (garter Guntur Distric
8, Sn 8. Tirupathsiah, Saypanch, Veluru Gram f Panchayat, Chilakaiunpet
Mandal, Painadu District (earlier @ohtur Di sted. |
_ Contemnors/Respondents
Wheregs the peltioner has presanied thi 1S Contempt case eer Seations 10 to 12 at e Contempt af Gourts Act) 1971, fhrough bis counsel S Ramesh Babu Talluri orayi ng the High Court fo ounish the Contemnorsresponde a" herein, for their wilful disobedience of the order dated 08.09.2022 2 passed by the High Court in WAP. No. 28255 of 8022, in the interestof justiog.
Whereas the sald case coming.on forlorders as tc admis! ion an this day and whereas the High Court, upon perusing the. alfiavit Sled therein, and upon heari Ing the arguments of Si Ramesh Sabu Talluri Advocate for the petitioner, diracted issuance of notice before admission to thes dente herein, to Show cause as in why in the clrournstances stated in the affidavit fled in suppart thereof, the said case should not be admitted. So _ & aye .
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8. Sri 8. Trupathalsh, Sarpanch, Veluru Gram Pancha ayer, Ct vakalun pet Mandal, Painadu District (earier Guntur ape . tAddre esses; = io 8 by RPAD ~ Bang with a Capy of petition and aff day ~ 1D, One spare ec Sopy NPC LE HIGH COURT DEV J DATED 1/2022 POST ON OF 12.2022. NOTICE BEFORE ADMISSION OC.Na, $74 of 2082