Andhra Pradesh High Court - Amravati
Kondeti Srinivasa Rao vs Sri K.S.Viswanadhan on 4 November, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SHOW CAUSE NOTICE BEFORE ADMISSION) lo % IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | Ine (Original Jurisdiction) Noe, NS WEDNESDAY, THE FOURTH DAY OF NOVEMBER, TWO THOUSAND AND THERES :PRESENT: -- THE HON'BLE SRI JUSTICE NINALA JAYASURYA CONTEMPT CASE NO: 1132 OF 2020 Between: 1.. Kondeti Srinivasa Rao, S/o. Sri K.Seshagiri Rao. 2. Nandyala Hanumanthu, S/o. Sri N.Satyanarayana. ...Petitioners AND 1. Sri K.S.Viswanadhan, Sub. Collector, Narsapur Mandal, W.G. District Andhra Pradesh 2. Sri V.Mallikarjuna Reddy, Tahsildar, Narsapur Mandal, West Godavari District Andhra Pradesh 3. Sri Nathi Sunil Kumar, Secretary, Vemuladeevi (West) Grampanchayat Vemuladeevi, Narsapuram Mandal, West Godavari District, AP ....Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri K. Chidambaram, praying the High Court to punish the Respondents herein, for willfully and deliberately
disobeying the orders, dated: 14-09-2020 passed by this Court in W.P.No. 16355 of 2020, in the interest of justice.
WHEREAS the said case coming on for orders on admission on this day and whereas the High Court, upon perusing the affidavit filed therein and upon hearing the arguments of Sri K. Chidambaram, Advocate for the petitioners directed issuance of notice before admission to the respondents, to show cause as to why in the circumstances stated in the affidavit filed in support thereof, the said case should not be admitted. Therefore, you namely;
1. Sri K.S.Viswanadhan, Sub. Collector, Narsapur Mandal, W.G. District, A.P.
2. Sri V.Mallikarjuna Reddy, Tahsildar, Narsapur Mandal, W.G. District, A.P.
3. Sri Nathi Sunil Kumar, Secretary, Vemuladeevi (West), Grampanchayat Vemuladeevi, Narsapuram Mandal, West Godavari District, AP be and hereby are directed to show cause, as to why the contempt case should not be admitted, either appearing in person or through Advocate, duly instructed on 02-12-2020, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte.
SD/- A.V.S.S8.C.S.M. SHARMA DEPUTY REGISTRA HTRUE COPY// SECTION OFFICER To
1. The District Judge, Eluru, West Godavari District, A.P. (By RPAD - in duplicate with a copy of petition and affidavit to serve on the respondents return to this Court before 02-12-2020).
Sri K.S.Viswanadhan, Sub. Collector, Narsapur Mandal, W.G. District, A.P. Sri V.Mallikarjuna Reddy, Tahsildar, Narsapur Mandal, W.G. District, A.P. Sri Nathi Sunil Kumar, Secretary, Vemuladeevi (West), Grampanchayat Vemuladeevi, Narsapuram Mandal, West Godavari District, AP (Addressee 2 to 4 By RPAD with a copy of petition and affidavit)
5. One Spare Copy.
ASSD PUN HIGH COURT NJS,J DATE: 04.11.2020 NOTE: Post on 02-12-2020 NOTICE BEFORE ADMISSION CC. No. 1132 of 2020 nO