Andhra Pradesh High Court - Amravati
Beiween vs And on 19 February, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SNOW CAUSE NOTICE BEFORE ADMISSION) IN THE HEGH COURT OPF- ANDHRA PRADESH AT AMARAVA? ~ (ORIGINAL JURISDI CTION) THURSDAY, THE Ni NTEENTH DAY OF FE BRUARY, TWO THOUSAND AND TWENTY SDC © 'PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA CONTEMPT CASE NO: 607 OF 2026 <> Beiween: . G Venkata Rama Suresh, S/o Venkata Krishne Rao, Aged about 38 years, Oce: Adriculture; Rio Kollapart u Vilage, Akividu Mandal, Vest Godavari Dretniat. a . Petitioner AND Sr Mohammed Faroog, Tahsildar, Akividu Mandal, AWest Godavari District. _.Respondent/Respondent Nog
in WLP No. T42s2/2023 WHEREAS the Petitioner has presented under Sectlons 10 fo 12 of the cand Gaoremmt of Courts Act S71, above case through his counsel or B Chandrasekhar "praying that this Horvols High Court may be pleased fo punish the respandent herein for willful disobediance and flouting the orders in WR No 14292 of 2023, dated 4 2.08, 2023) WHEREAS the said Case soming on for orders as to admission on this Gay and whereas the High Court, upon perusing the affidavit Med therein and woon hearing the arguments of Sri B Chéindrasekhar, Advocate for the Pettioner, diractad issuance of Notice to we! raspofident, returnable in four i$} 'ee weeks, lo show cause as fo way | in the circumstances stated in the affidavit ea ari Mohammed Faroog, Tahsid dar, Akividu Ma ndal, W fast Godavari! [Netrict. é oon Rey i :
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a x HIGH COURT NUS, DATEST SOL 2026 NOTE: LIST THIS CASE ON 18.09.2026 NOTICE BEFORE ADMISSION iG.No. So? of 2026