Andhra Pradesh High Court - Amravati
Bobbili Savitri vs Sasibhushan Kumar,I.A.S on 19 February, 2024
Author: R. Raghunandan Rao
Bench: R Raghunandan Rao
APHC010606732022
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3206 ]
MONDAY ,THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
CONTEMPT CASE NO: 5059 OF 2022
Between:
1. BOBBILI SAVITRI, W/o. Ramunaidu, Aged 42 years, Raja Veedhi,Godiyada
Village, Gantyada Mandal, Vizianagaram District.
...PETITIONER(S)
AND
1. SASIBHUSHAN KUMAR I A S, Rep.by it'sPrincipal Secretary, Irrigation and
Water Resources Department, Secretariat, Velagapudi, Amaravati, Guntur
District.
2. A Surya Kumari, I.A.S., The District Collector, Vizianagaram District,
Vizianagaram.
3. C Narayana Reddy, The Engineer-in-Chief, Minor/Major Irrigation
Department, Irrigation Bhavan, Vijayawada,Krishna District.
4. N Rambabu, The Superintendent of Engineer, Water Resources Department,
Irrigation Circle, Bobbili, Vizianagaram District.
5. B Srinivasa Rao, The Executive Engineer, Water Resources Department,
Vizianagaram Division, Vizianagaram, Vizianagaram District.
6. Sri Shamsher Singh Rawat, The State of Andhra Pradesh, Rep.by it'sPrincipal
Secretary, Finance Department, Secretariat, Velagapudi, Amaravati, Guntur
District
...CONTEMNORS
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 U/s. 10 and 12 of contempts of
Court Acts for willful and deliberate violation of order passed in WP No
22328/2022 dated 29.08.2022 by His Lordship Sri Justice R Raghunandan Rao
and to pass such
IA NO: 1 OF 2022
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 filing of the copy of the order dated 29.08_2022 passed
in W.P. No. 22328 of 2021 in the interest of justice and pass such
Counsel for the Petitioner(s): SRI. SOMA RAJU YELISETTI
Counsel for the Respondents: S SIVA KUMARI
The Court made the following:
Smt. S. Siva Kumari, learned counsel for the respondents seeks further time
for compliance.
As adequate time is granted, it would be appropriate to direct the respondents
1, 4, 5 & 6 shall be personally present before this Court on the next date of hearing.
However, their presence will be dispensed with if the orders of this Court have been
complied with.
Post on 15.03.2024.
________________________
R. RAGHUNANDAN RAO, J.
BSM