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 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{Orighial Jurisdiction}
WEDNESDAY THE TWENTY THIRD DAY OF NDVEMBER
TAVO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
CONTEMPT CASE NO: 8348 OF 2022
Setween:
Addanki Chenchu Ramaiah, S/o. Veeraiah, sged 51 years, Rio. Pasumarru
(V), Chllakaluripet (4), Painadu District.
; restitianer
AND
ot Gopala Krishna Dwiwed], IAS, Frincipal Secretary, Panchayat Rai and
Rural Revelapment Department', Secretariat, Velagapudi, Guntur [Nstret
2. SS. S. Rawat |AS, Principal Secretary, Department of Finance and
Planning, Sacretarial, Velagapudi, Guntur District.
Sri. Vo Subba Naidu, Superintending Engineer, vanenavana) Circle,
Narasgraapeta, Painadu CNetrict tisarher Gunlur Dishic
4. Srl. Siva Sh ankar, District Coflectar, Palnadu Distr ict 'Eater Gunite
District}. ,
Sry. V. Subba Naidu, Executive Engineer, PRI Division, Narasaraapeta,
Painadu Oistrict (earlier Gurt ur O stich)
ins
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4
Comremnara/Respondents
Whereas the petitioner has presented this Contempt case under Sections 10 fe of the Contempt of Courts Aoi 1974, through his counsel Sri Ramesh Babu Talluri oraying tne High Caurt ip punish the Oc intemnorsirespondents Herein, for thair wilful disobedience of fhe order dated G7 §9.2022 passed by the High Oc ut in WLP No. 5747 of 2023, in the interset of justice, _ 42 ~ Whersas the said case coming on for orders as fo admission on this day and whereas the High Gourt, upon perusing the affidavit fled therein, and upon hearing ihe argumenis of Sr Ramesh Babu Tallud Advocate for the petitioner, directed issuance of notice before admis ISSkc an ice the respondents herein, fo show cause as to vhy in the circumstances stefed in the affidavit fled in support thereof, the sald case should not be admitted. oe Therefore, you namely
1. Sri Gopala Krishna Davived, IAS, Princinal Secretary, Panchayat Ral and Rural Development Department. Secretariat, Velagapudi, Guntur District.
4. SAS. & Rawat iAS, Principal Secretary, Department of Finance and Mianring, Secretarlat, Velagagpudi, Guntur District.
3. Sr ¥. Vo Subba Naidu, Superintending Engineer, P Narasaracpeta, Palnadu District (earlier. Guntur District neneyat raj Circa, Si . Sve Shankar, Dintric! Collecta af, Pal nacu Distrot Gearier Guntur Sri ¥. Vv. Subba Nae ch ui, ERE outve Engineer PRE ftyision, Narasaracpets, tained Distrad (marier Ssuntur Dist AOL) ; a oad be and hereby are direntad to show SAUSS BS ta why this Contempt Case should not be admitted, effher gopeering i i parson oF i rough Advocate duly instructed on OP-12-8082, to which dafe the case sfands posted for hearing, failing which the said aase will be heard and dete: THINE aq ex-parte. Fe, NEC Saf. E.KAMESWAR RAO DEPUTY REGISTRAR HTPRUE COPY! 3 i SECTION OFFICER The Disirict Judge, Gun y, Guntur District, (By RPAR - In duniicaia with a copy of petition and affidavit io serve on the respondents and te return te this Saat nefore OF 12 2.20233.
Sri Gepsia Krishna Daviwed), JAS, Principal macrelayy, Pancha ayal Ral and ae Develonment Desariment * Soo tanat, Velagaouct, Guntur District. SiS. S Rawat iAS, Principal Secratary, Department of Finance and Slanning, Secretarial, Velagagudh, Guntur District. Sn Y V. Subba Naidu, Superintending Engineer, Panchayairaj Circle Narasars apeta, Painadu District (earlier Guntus EHstrict), Srl. Sive Shankar, Mistriel Collector, Painadu District (Rarier Guntur Cistict). -
&i ¥, ¥, Subba Naidu, Executive Engineer, PRI Division, Narasaraopeia Painadu District (earlier Sunfur (istrict) (Addresses 2 to 6 by RPAD - al long wih a copy of petition and affidavit One agare copy hen a nn on HIGH COURT DEV, J DATED Sai 1/2022 POST ON OF 72.2022, NOTICE BEFORE ADMISSION GC.Ne, 8348 of 8022