Andhra Pradesh High Court - Amravati
Lalam China Apala Naidu vs Whereas The Sated C Cbse Coming On For ... on 18 April, 2022
a
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
{Original Jurisdictian} .
MONDAY, THE EIGHTEENTH DAY OF APRIL. TWO THOUSAND AND TWENTY TY
; PRESENT :
THE HONQURARLE SRI JUSTICE M. SATYANARSYANA MURTRY
CONTEMPT CASE No, 222) of 208
Between:
1. Lalam China Apala Naidu, S/o. Samulu, Aged abaut 46 years,
Parawada GM) and (P}, Visakhapatnam, Visakhapatnam District. 3
2 Gunda Narasinga Rao, S/o. Atchuta Rao, Aged about 48 years,
fadacheepuripalll (VW), Parawada {4}, Visakhapatnem, Visakhapatnam
District,
3. Matturu China Satya Rae, S/o. Gangunaidu, Aged about 39 years,
Dharmarayudupeta {V}, Parawada eM), Visakhapatnam, Visakhapatnam
District.
4. Bockdu Trinadhs Aso, S/o. Satyam, Aged about 46 years, Parawada (V} and
iM}, Visakhapatnar, Visakhapat nar District.
§, Bureda Appala R Raju, 8/0. Appa Rao, Aged about 37 years, Electricial dT),
Parawada (M}, Vi isakhapat nam, Visakh SPALNEM | Gistrict,
& Korupola Muthyala ? Yaidu, S/o. Sanyasi Naicu, Aged about 3/ years,
Odacheepurapaili, Parawada iM}, Visal apatnam, Visakh APALNAMT District,
*. Busa Anpala Raju, 8 fo. Rama Ran, Aged about 9 years, Gorusuvanipalem
Parawada (M}, Vi axhapatna YT, Visakh oatnam Ostrich.
& Karri Venkate Rao, 5 S/o, Appanna, Aged noe $7 years, Parawada (M},
Desapathruniogiem Vilage, Visakhapatnam, Visakhapatiam District.
8. Korupalu Appa alanaidu, Sia. Sanni Babu, Aged shout 46 years,
Odacheepurapall Visakhapatnam, Visakhapatnam District,
1G.Ch. Sithayya, S/o. China Appanna, Aged about 42 years, Parawada (M},
Visakhapatnam, Visakhapatnam District,
RSS
oPretifioners
AND
3. Sri Shiva Prasad Assistant General Manager, NTPC. Limited, Simbacri
Super Thermal Pawer Protect, Simbad, Parawada A Mandal,
Visakhapatnam © 337 O28,
2. Sri Arup Ratan Maiti, General Manager, NTPC Limited, Simhadri Super
Thermal Power Project, Parawada Mandal, Visakhapatnarn -534 020.
Respondents
WHEREAS the petitioners have presented this Canternpt Case uncer Sections
30 te W2 of the Contempt of Courts Act, 18/1, through their Advacate
Gr? J. Sucheer, praying that this Har' 'ble High Court may be pleasec to take
cagnizance of the clear, wanton, ex-facie, deliberate, wilful and intentional
cantemim cammtted by the resporidents merein in disobeying the order of this
Non'ide Court passed in Writ Petition No. 34131 of 2011, dated 28-08-2012 and
surish them;
WHEREAS the sated c CBSE coming on for hearing, and whereas the Hish Court,
Upon perusing the a davit nee therein ard arders of High Court dt, 31-08-
26 SS, 2-72-2018, ZR-OR 3019, POG ZS and 16-23-2020 . and upon hearing the
arguments of Sri J, che nr, "Advocate for petitioners and of Ms, &, sucha,
Acvorate for respondents, made the following
Contd Z..
3
ORDER:-
*8s mone apocared on behal' of the Respondent Nos.? & gZfcantemnoars, Bailable Warrant was issued for their appearance before this Caurt vide docket order dated 16.03.2020. But Hil date, . i has net been executed for ane reason or the order.
Even today, Respandent Nas.f & g/Contemors did net appear, though the contempt case is Hsteci under the caption 'Far Appearance'.
Hence, Registry is directe es oto issue Nan-Baliable Warrant(s} to Respondent Nos.i & Z/cantemors and the Warrants will remain in operation tHE they are executed, in view ¢ of Section (2) of Cr Pc, Post on 02.058, 2022. °° M-RAMESH BABU cue SPPRUE COR' DEPUTY REGISTRARS"
{TRUE COPY: | ' To
1.The Commissioner of Police, Visakhapatnam City. (By Speed Post} 2.4rt Shiva Prasad, Assistant General Manager, NTPC Limited, simhadri Super Thermal ® nower Pras ect, Simhacdr, Pata vada Mandal, ¥i isakhapats aT 534 O28,
3.$rf Arup Rstan Mait!, General Manager, NTPC Cimited, Simhadri Suner Thermal... Power Project, Parawada Mandal, Visakhapatn: ram ~S34 G20, :
{Addresses Nos. 2 and 3 by B.P.A.DL)
4.Qne CC to Sri J. Sudheer, Advocate QPucye
5. Qne CC to Ms G. Sucha, Standing Counsel(QRUC} & One Scare Copy.
TRE HIGH COURT MSM.
DATE: 18-04-2022.
ORDER C0. No. 2227 of 28 DIRECTION thn, % A Gil, "4s 4 YY, Yor