Andhra Pradesh High Court - Amravati
Chavali Hanuma Kumar, vs Sri E.Ashok Reddy, on 17 March, 2021
Bench: Arup Kumar Goswami, C.Praveen Kumar
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) WEDNESDAY, THE SEVENTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE : PRESENT : THE HONOURABLE THE CHIEF JUSTICE SRI ARUP KUMAR GOSWAMI AND THE HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR ... C.C No. 437 of 2021 Between:- Chavali Hanuman Kumar, S/o. late Ch. Radhakrisha Murthy. _.PetitionetvApe A AND fe ee 1.Sri E. Ashok Reddy, Executive Officer, Sri Rameswara Swamy Temple, a Ganganammapet, Tenali Gown, Guntur District. hg 2.Penumudi Venkata Subba Rao, S/o. Jaganmohan Rao, Archaka, R/o.D.No. 7-28-107/a, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District. 3.Potturi Venakta Suresh, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, sivalayam Campus, Ganganammapet, Tenali Town, Guntur District. 4.Potturi Radhakrishna, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District. ..Respondents/
Respondents.
WHEREAS the Petitioner has presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through his Counsel Sri M. Vidya Sagar, praying the High Court to punish the respondents for deliberately disobeying, disrespecting, disregarding and willfully violating the orders of this Hon'ble High Court passed in W.A.No. 619 of 2018, dated 23-04- 2018.
WHEREAS the said case coming on for orders as to admission on this day and whereas the High Court, upon perusing the affidavit filed therein and upon hearing the arguments of Sri M. Vidya Sagar, Advocate for the Petitioner, directed issuance of Notice Before Admission to Respondents herein to show cause as to why, in the circumstances stated in the affidavit filed in support thereof, the said case should not be admitted.
You namely;
1.Sri E. Ashok Reddy, Executive Officer, Sri Rameswara Swamy Temple, Ganganammapet, Tenali Gown, Guntur District.
2.Penumudi Venkata Subba Rao, S/o. Jaganmohan Rao, Archaka, R/o.D.No. 7-28-107/a, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
3.Potturi Venakta Suresh, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
Contd..2...
24.Potturi Radhakrishna, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
be and hereby are directed to show cause, as to why this contempt case should not be admitted, either appearing in person or through Advocate duly instructed on 28-04-2021, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte.
Sd/- A. Surya Prakasa Ri DEPUTY REGISTRAR // TRUE COPY// SECTION OFFICER To
1.The District Judge, Guntur, Guntur District, A.P. (By R.P.A.D. in duplicate along with a copy of petition and affidavit to serve on Respondents and to return to this Court before 28-04-2021)
2.Sri E. Ashok Reddy, Executive Officer, Sri Rameswara Swamy Temple, Ganganammapet, Tenali Gown, Guntur District.
3.Penumudi Venkata Subba Rao, S/o. Jaganmohan Rao, Archaka, R/o.D.No. 7-28-107/a, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
4,.Potturi Venakta Suresh, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
5.Potturi Radhakrishna, S/o. Satyanarayana, Archaka, R/o. D.No. 7-28-105/2, Sivalayam Campus, Ganganammapet, Tenali Town, Guntur District.
(Addressee Nos.2 to 5 by R.P.A.D. along with a copy of petition and affidavit)
6.Two spare copies.
TKK HIGH COURT HCJ & CPK.J DATE: 17-03-2021.
NOTICE BEFORE ADMISSION C.C. No. 437 of 2021 O49 MAR 2021 é a 4 Few, ar oy a Ske se PER 4 ete a wee SE Raa hae