Andhra Pradesh High Court - Amravati
Nishat Khatoon vs ,J on 26 December, 2025
APHC010374352024
IN THE HIGH COURT OF ANDHRA
PRADESH
[3333]
AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY,THE TWENTY SIXTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE V.SUJATHA
CONTEMPT CASE NO: 3551/2024
Between:
1. NISHAT KHATOON, D/O.MOHD MASQOOD ALI KHAN,
AGE 40 YEARS, R/O.H.NO.L7-L-
391/2K/146,KHAJABAGH, SAIDABAD, HYDERABAD-
500059, TELANGANA
2. MADDA JAYASREE, D/O. M. BABUJI, FLAT.
NO.501.AGE 40 YEARS R/O. SRI SAI KRISHNA
RESIDENCY, TIC POINT, ARILOVA, VISAKHAPATNAM-
530040.
3. NALLA UMAPATHI, S/O.VENKATAIAH, AGED 48
YEARS, R/O. 1-95, SADASIVAPALLY, MANAKONDUR
(MDL) KARIMNAGAR, TELANGANA.
4. K.V. VIJAYA KUMAR, S/O.VEERABHADRAIAH, AGED 56
YEARS, MATLESH SADHANA, GANAPATHI LAYOUT,
SHIVAMOGG, KARNATAKA.
5. SEVA NAIK BANAVATHU, S/O.B.B.NAIK, AGED 45
YEARS, R/O. PLOT NO.L 11, ROAD NO.8, SESHADHRI
NAGAR, ALMASGUDA, BALAPUR MANDAL, RANGA
REDDY DISTRICT, TELANGANA.
6. K. UMADEVI, D/O. K.BASAVANAPPA, AGED 52 YEARS,
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C.C.NO.3551 OF 2024
R/O.H.O.23-125 F.102, VISWAPRIYA RESIDENCY,
TYAGARAYA NAGAR, KOTHAPET, HYDERABAD.
7. BABA SHAMSUDDIN, S/O.BABA SHARFIIDDIN, AGED
52 YEARS, R/O.H.NO. 16-2-738/3, FLAT E, VIEWPOINT
APARTMENTS, ASMANGADH, MALAKPET POST,
HYDERABAD.
8. K. LAXMAIAH, S/O.KRISHNA MURTHY, AGED 45
YEARS, R/O.H.NO. 1-4-78/8 F-204, OM SAI
RESIDENCY, SNEHA NAGAR, STREET.NO 8,
HABSIGUDA, HYDERABAD-500007
9. GYATHAM ANAND, S/O. G.NARSAIAH, AGED 58
YEARS, R/O. BHEL, OLD MIG 1524,
SERLINGAMPALLY, RANGAREDDY DISTRICT,
TELANGANA.
10. CHITTIMALLA SRINIVASULU, S/O. CH. YADAGIRI,
AGED 43 YEARS, R/O.H.NO. 14-20/2,
RAMACHANDRAPURAM, MD.KATTANGOOR (DIST)
NALGONDA -508001 TELANGANA.
11. GANGA NAGA SAROJ BANDI, S/O.VASUDEVA REDDY,
AGED 48 YEARS, R/O.H.NO.6-220-14/B5, II FLOOR,
MAHINDRA NAGAR, CHITAL, MEDCHAL DISTRICT,
TELANGANA.
12. NEELAM RAMESH, S/O. KUKKALANNA, AGED 43
YEARS, R/O.NEAR OLD HANUMAN TEMPLE,
VELUGODU, KURNOOL DISTRICT.
13. KHADIJAH A1 KHADIR, D/O.MOHDKHALIDKHADIR
AGED 39 YEARS, R/O. 17-1-182/A/3, SANTOSH
NAGAR, HYDERABAD. BANU NAGAR,
14. P.RADHIKA, D/O.P.RAMAKRISHNA RAJU, AGED 39
YEARS, R.O.KONDURU, PENDIMALAM, KADAPA
DISTRICT
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C.C.NO.3551 OF 2024
15. K.PADMA, D/O. SURYANAYANA REDDY, AGED 39
YEARS, R/O.44/28-3-1, VIJAYANAGAR COLONY,
NEAR SRINIVASA APARTMENT, CHEMMUMIAPET,
KADAPA-516003
16. G.V. RAMANAIAH, S/O. G. CHINNAKONDAIAH, AGED
48 YEARS, H-NO,5-1, R/O. PEDACHERLOPALLI,
PRAKASAM DISTRICT.
17. BORALA RAJESWAR RAO, S/O.B.KANAKAIAH, AGED
50YEARS, R/O.7-19, DIVYA NAGAR,
KACHAVANISIGARAM, GHATKESAR, MEDCHAL
DISTRICT, TELANGANA.
18. MOHAMMED ABDUL RAHEEM, S/O.MOHMMAD ABDUL
RAHAMAN AGED 37YEARS, R/O.20-7-44,
HIMMATPURA, HYDERABAD.
19. VELUPULA GANAPATHI, S/O. V.NARASINGA RAO,
AGED 43 YEARS, R/O. SURYA NAGAR, MALLAPUR,
SECUNDERABAD.
20. RAMANAIAH DARLA, S/O.VENKATA SUBBAIAH, AGED
49 YEARS, SANTHI NAGAR, FATHEKHAN PET, SPSR
NELLORE DISTRICT.
21. N. ADIVAPPA, S/O.NARASIMHAPPA, AGED 50 YEARS,
R/O.2251 LIG, 3RD STAGE, 17TH B MAIN ROAD,
YELAHANKA NEW TOWN, BANGALORE.
...PETITIONER(S)
AND
1. DR S VENKATESWARULU, THE REGISTRAR, THE
RAYALASEEMA UNIVERSITY, ADMINISTRATIVE
OFFICE,Q3F6-362, NANDYALA ROAD, PASUPULA,
KUMOOL DISTRICT-518007.
2. PROF NTK NAIK, THE VICE-CHANCELLOR, THE
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C.C.NO.3551 OF 2024
RAYALASEEMA UNIVERSITY, ADMINISTRATIVE
OFFICE, Q3F6-362, NANDYALA ROAD, PASUPULA,
KUMOOL DISTRICT-518007
...CONTEMNOR(S):
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 may be pleased to
summon the respondents and punish them under sections 10
and 12 of the Contempt of Courts Act for willfully violating the
order passed on 04.04.2024 in W.P. No. 28977 of 2023 and also
direct the respondents to implement the orders forthwith and pass
Counsel for the Petitioner(S):
1. VENKATA DURGA RAO ANANTHA
2. S.V.S.S.SIVA RAM
Counsel for the Contemnor(S):
1. Y RATNA PRABHA (SC FOR RAYALASEEMA
UNIVERSITY)
The Court made the following:
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C.C.NO.3551 OF 2024
ORDER:
This Contempt Case is filed for willful violation of the orders passed by this Court in W.P.No.28977 of 2023 on 04.04.2024, wherein this Court passed the following order:
"...In view of the fact that the respondent University has passed a resolution and thereafter issued various circulars for closure of the Ph.D.program before 30.04.2024, instead of going into merits of the case, this Court feels it appropriate to dispose of the present writ petition by directing the respondents to consider the case of the petitioners by receiving the payment of the research fee duly condoning the delay as a one time opportunity to the petitioners, within a period of ten (10) days from the date of receipt of a copy of this order and thereafter, the petitioners may be allowed to complete their Ph.D. program in accordance with law Accordingly, with the above direction, this Writ petition is disposed of. There shall be no order as to costs."
2. Today when the matter is taken up for hearing, Mr.S.V.S.S.Siva Ram, learned counsel for the petitioners submitted that the order dated 04.04.2024 passed by this Court in W.P.No.28977 of 2023 has been complied with by the respondents. Therefore, requested this Court to close the contempt case.
3. Recording the above submission, the Contempt Case is closed. There shall be no order as to costs. 6
VS,J C.C.NO.3551 OF 2024 As a sequel, miscellaneous applications, pending, if any, shall also stand closed.
__________________ JUSTICE V.SUJATHA Dated: 26.12.2025 LSP