Andhra Pradesh High Court - Amravati
Pattipati Ankamma vs Sri. J. Syamala Rao, on 13 July, 2021
Author: D. Ramesh
Bench: D. Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT ty . (Original Jurisdiction} ; TUESDAY, THE THIRTEENTH DAY OF JULY, TWO THOUSAND AND TWENTY ONE >PRESENT: THE HONOURABLE SRI JUSTICE D. RAMESH CONTEMPT CASE Nos. 141, 212, 213, 228, 234, 235, 242, 244, 259, 288, 289, 290, 291, 345, 346 of 2021 C.C.No. 141 of 2021 :- Between:- 1.M. Sudarshanam, S/o. Penchalaiah, 2.Narra chenchu Subbaiah, S/o. Chinna Chenchu Ramaiah. . Petitioners. AND 1.Sri J. Syamala Rao, 1.4.5, Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email : [email protected] 2.9ri $.$. Rawat, |.A.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email: [email protected]. 3.Smt K. Sadana, Assistant Secretary, LA, CCLA, Gollapudi, Vijayawada. Email : [email protected] 4.5ri K.V.N. Chakradhar Babu, |.A.S., District Collector, Collectorate, Nellore, SPSR Nellore District. Email : collector [email protected] 5.$ri $.V. Nageswara Rao, M.Com., Special Collector, (Land Acquisition), Telugu Ganga Project, Neelagirisangam, Mulapet, Nellore Town & District. Email : [email protected],in 6.Sri N. Madhusudan Rao, M.A., Special Seputy Collector, (Land Acquisition}, Telugu Ganga Project, Rapur at Nellore Unit, Neelagirisangam, Mulapet, Nellore Town & District. Email : [email protected] .. Respondents. WHEREAS the Petitioners have presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their Counsel Sri Chetluru Sreenivas, praying the High Court to punish the respondents herein for having committed contempt of court by willful violation and deliberate disobedience the order of this Hon'ble Court dated 23-11-2020 passed in W.P.No,. 21685 of 2020 in the interest of justice. C.C.No. 212 of 2021 :- Between :- Pattipati Ankamma, W/a. Venkateswarlu. ..Petitioner. AND 1.Sri J. Syamala Rao, 1.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email : [email protected] 2.5ri §.S. Rawat, 1.A.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email: [email protected] ve 3.Sri Neerab Kumar Prasad, JAS, Chief Commissioner of Land Administration, D.No.22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony road, Gollapudi, Vijayawada -521225. Mail ID : [email protected] 4.5ri K.R.B.H.N, Chakravarthi, |.A.$, Secretary to CCLA, Gollapudi, Vijayawada. Email : [email protected] . Respondents. WHEREAS the Petitioner has presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through her Counsel Sri Chetluru Sreenivas, praying the High Court to punish the respondents herein for having committed contempt of Court by willful violation and deliberate disobeying he complying the orders of this Hon'ble Court dated 24-11-2020 passed in W.P.No.22001 of 2020 in the interest of justice. C.C.No. 213 of 2021 :- Between: 1. Smt. Chava Lakshmamma, W/o Venugopal aged 55 years, Agriculture, R/o. Ramamurty Nagar, Nellore Twon and Mandal, SPSR Nellore District . 2. Smt. Medikonda Rajeswaramma, W/o. Venugopal Naidu , aged 67 years, agriculturist, R/o. Ramamurty Nagar, Nellore Town and Mandal, SPSR Nellore District . ».Petitioners AND 1. Smt. J. Syamala Rao, 1.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velaigapudi. Arnarsrathi, Guntur District. Entail spkivierdijnp gov.in 2. Sri $.$.Rawat, 1A5., Principal Secretary, Finance Department. AP Serrrtanat. Velagapudi Artiatavathi, Guntur District. 3. Sri Neerab Kumar Prasad, |.A.8, Chief Commissioner of Land Administration, D.N. 22-19, Floor Il, block A, Jasti Towers, Sai Puram Colony road, Gollapudi, Vijayawada. 4. Sri K.R.B.HIN. Chakravathi, |.4.$., Secretary to CCLA, Gollapudi, Vijayawada. .Respondents/Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful violation and deliberate disobedience of the orders dated 03-12-2020 passed by the High Court in WP No. 22817 of 2020, in the interest of justice. C.C.No. 228 of 2021 ;- Between 1. Katta Narayana, $/o. China Narasaiah, aged 60 years, R/o. Kammapalem Village, Kaluvay Mandal, SPSR Nellore district Zz. Katta Venkateswarlu, S/o. late Chinna Venkata Subbaiah, aged 55 years, R/ o Vamintaparthy Village, Podalakuru Mandal, SPSR Nellore district. .. Petitioners AND 1. Sri, J. Syamata Rao, |.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- [email protected] 2. Sri. 5.8. Rawat, |.A.S., Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] 3. Sri. Neerab Kumar Prasad, IAS, Chief Commissioner of Land Administration, D.NO 22-19, Floor Il, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID - [email protected] 4, Sri. K.R.B.H.N, Chakravarthi, 1.A.S., Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] ... Respondents/Contemnors "WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful vioigtion and deliberate disobedience of the arders dated 02-12-2020 passed by the High Court in WP No. 21683 of 2020, in the interest of justice. C.C.No. 234 of 2011 :- Between :- 1. Smt. Devineni Dorasanamma, W/o. Sankaraiah, aged 49 years, Agriculturist, R/o. Amancharla Village, Nellore Mandal and District. 2. Smt. Devineni Bhagyamma, W/o. Penchala Naidu, aged 52 years, Agriculturist, R/o. Padamati Kandrika Village, Chejarla Mandal, Nellore District. .. Petitioners AND 1. Sri. J. Syamala Rao, |.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- splics-wrd@ap. gov.in 2. Sri. S.S. Rawat, I.A.S., Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] 3. Sri. Neerab Kumar Prasad, IAS, Chief Commissioner of Land Administration, D.NO 22-19, Floor Hl, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID - [email protected] 4. Sri. K.R.B.H.N. Chakravarthi, 1.A.S., Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] .. Respondents / Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful violation and deliberate disobedience of the orders dated 17-11-2020 passed by the High Court in WP No. 21088 of 2020, in the interest of justice. C.C.No. 235 of 2021 :- Between: 1. Naga Mahadeva Reddy, S/o Venkata Swamy Reddy, aged 55 years, agriculturist, R/o. Ramkuru Village, Rapur Mandal, SP5R Nellore District 2. Vemula Venkatarayulu @ Vemala Venkatrayall, $/o.Venkata Subbaiah aged 61 years, agriculturist, R/ o. Maduranagar Nellore town, Nellore Mandal, SPSR Nellore District .. Petitioners AND 1. Sri. J. Syamala Rao, |.A.5., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- [email protected] 2. Sri. S.S. Rawat, [.A.S., Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] 3. Sri. Neerab Kumar Prasad, IAS, Chief Commissioner of Land Administration, D.NO 22-19, Floor Il, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID - [email protected] 4. Sri. K.R.B.H.N. Chakravarthi, 1.A.5., Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] .. Respondents/Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful violation and deliberate disobedience of the orders dated 23-11-2020 passed by the High Court in WP No. 21812 of 2020, in the interest of justice. CC.No. 242 of 2021 :- Between 3 1.Shaik Khadar Vali, $/o. Late Inam Saheb 2.Shaik Masthan Bi, W/o. Late Imam Saheb. .. Petitioners. AND 1.Sri J. Syamala Rao, |.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email : [email protected] 2.Sri S.S. Rawat, |.A.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email: [email protected] 3.Sri Neerab Kumar Prasad, IAS, Chief Commissioner of Land Administration, D.No.22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony road, Gollapudi, Vijayawada -521225. Mail ID : [email protected] 4,$ri K.R.B.H.N. Chakravarthi, 1.A.$, Secretary to CCLA, Gollapudi, Vijayawada. Email: [email protected] ...Respondents. WHEREAS the Petitioners have presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their Counsel Sri Chetluru Sreenivas, praying the High Court to punish the respondents herein for having committed contempt of Court by willful violation and deliberate disobeying the complying the orders of this Hon'ble Court dated 25-11-2020 passed in W.P.No.22036 of 2020 in the interest of justice. C.C.No. 244 of 2021 :- Between:- 1. Yanamala Sankar Reddy, S/o Balarami Reddy, Aged 59 years, Qcc- Agriculturist, R/o. 26-3-2135, Vedayapalem, Nellore. 2. Madde Pullaiah, $/o Penchalasubbaiah, Ased 55 years, Occ- Agriculturist,R/o, Gudipallipadu Village, Nellore Rural Mandal and District. .. Petitioners AND 1. SriN. Madhusudan Rao, M.A., The Special Deputy Collector, ( Land Acquisition) , Telugu Ganga Project, Rapur at Nellore Unit, Nellore town & District. Email. [email protected] 2. Sri. $.S. Rawat, , |.A.S. Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] 3. Sri. J. Syamala Rao, , L.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- splcs-wrd@ap. gov.in . Sri. Neerab Kumar Prasad, |.A.S., Chief Commissioner of Land Administration, D.NO 22-19, Floor Hl, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225, Mail ID- [email protected] .. Respondents / Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri Chetluru Sreenivas, praying the High Court to punish the Contemnors / respondents herein, for their willful violation and deliberate disobedience of the orders dated 17-12-2020 passed by the High Court in WP No. 24064 of 2020, in the interest of justice. C.C.No, 259 of 2021 :- Between :- 1. 2. Kopparthi Ankaiah, S/o. Penchalaiah, aged 71 years, agriculturist, R/o. Kotthakambalapalli Village Rapur Mandal, SPSR Nellore District. Modiboyina Yanadamma, W/o. Sundararamaiah, D/o. N.Venkaiah, aged 64 years, agriculturist, R/o. Nellepalli Village, Rapur Mandal, SPSR Nellore District. . Modiboyina Chinnaiah, S/o. Chinnaiah aged 59 years, Agriculture, R/o. Nellepalli Village, Village, Rapur Mandal, SPSR Nellore District. ..Petitioners AND . Sri. J.Syamala Rao, |.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email: [email protected] Sri. $.S.Rawat, .A.S., Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] . Sri. Neerab Kumar.Prasad, 1AS, Chief Commissioner of Land Administration, D.No.22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID - [email protected] Sri. K.R.B.H.N.Chakravarthi, |.4.5., Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] ..Respondents/Contemnors WHEREAS the petitioner has presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through his counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the respondents/contemnors herein, for violation and deliberate disobeying in complying the order, dated 02- 12-2020, passed by this Court in WP No.22793 of 2020, in the interest of justice. C.C.No. 288 of 2021 :- Between : Lali Sankaraiah, S/o. Ankaiah, aged 66 years, Agriculturist, R/o. Paderu Village, Chejerla Mandia, SPSR Nellore District. . Petitioner. AND 1.Sri J. Syamala Rao, 1.A.5. Principal Secretary, Water Resources Development, AP Secretariat, Velagapudi, Amaravathi, Guntur District. E mail : [email protected] 2.Sri S.S. Rawat, LA.S. Principal Secretary, Finance Department, AP Secretariat, elagapudi, Amaravathi, Guntur District, Email : [email protected] 3.Sri Neerab Kumar Prasad ,1AS, Chief Commissioner of Land Administration, D.No.22-19, Floor fl, Block A, Jasthi Towers, Sai Purarn Colony Road, Gollapudi, Vijayawada -521225, Mail ID : [email protected] 4.$ri K.R.B.H.N. Chakravrthi, |.A.S. Secretary to CCLA, Gollapudi, Vijayawada. Email : [email protected] .. 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 Chetluru Sreenivas, praying the High Court to punish the respondents herein for having committed contempt of court by willful violation and deliberate disobeying in complying the Orders of this Hon'ble Court dated 26-11-2020 passed in W.P.No. 22138 of 2020 in the interest of justice. C.C.No. 289 af 2071 :- Between : 1.Modiboyina Sankaraiah, $/o. Venkataiah 2.Modiboyina Penchalaiah, S/o. Narasaiah. . Petitioners. AND 1.$ri J. Syamala, 1.A.$, Principal Secretary, Water Resources Development, AP Secretariat, Velagapudi, Amaravathi, Guntur District. E mail : [email protected] 2.5r1 $.S. Rawat, |.A.S, Principal Secretary, Finance Department, AP Secretariat, elagapudi, Amaravathi, Guntur District, Email : [email protected] 3.5ri Neerab Kumar Prasad ,IAS, Chief Commissioner of Land Administration, D.No.22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony Road, Gollapudi, Vijayawada -521225, Mail ID: [email protected] 4,577 K.R.B.H.N. Chakravrthi, |.A.S. Secretary to CCLA, Gollapudi, Vijayawada. Email : [email protected] . Respondents. WHEREAS the Petitioners have presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their Counsel sri Chetluru Sreenivas, praying the High Court to punish the respondents herein for having committed contempt of court by willful violation and deliberate disobeying in complying the Orders of this Hon'ble Court dated 25-11-2020 passed in W.P.No. 22053 of 2020 in the interest of justice. C.C.No. 290 of 2021 :- Between : i. Smt. Mattem Lakshmamma, W/o. Rosaiah aged 80 years, agriculturist, R/o. Gonupalti Village, Rapur Mandal, SPSR Nellore District. 2. Sri Peddisetti Narasimharao, S/o. Narasaiah, aged 60 years, agriculturist, R/o.17-1-316, Thipparaju Street , Nellore town ,SPSR Nellore District. es .... Petitioners AND 1. Sri J. Syamata Rao,, |.A.S. Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email [email protected] 2. Sri5.S. Rawat,, |.A.5. Principal Secretary, Finance Department, AP secretariat, Velagapudi, Amaravathi, Guntur District. Email peshi- [email protected] NA 3. Sri Neerab Kumar Prasad, {AS, Chief Commissioner of Land Administration, D.NO 22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID [email protected] 4, Sri K.R.B.H.N. Chakravarthi,, |.A.5. Secretary to CCLA, Gollapudi, Vijayawada, Email [email protected] Respondents / Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful, violation and deliberate disobedience in complying the orders dated 23-11-2020 passed by the High Court in W.P. No. 21753 of 2020, in the interest of justice. C.C.No,. 291 of 2021 :- Between : 1. Chava Sarojanamma, W/o Ankkiah aged 70 years, Agriculture, R/o. Kammapalem Village, Kaluvoy Mandal, SPSR Nellore District . 2. Kolluru Chandramouli,, S/o. Balaramaiah , aged 47 years, agriculturist, R/o. Peramakonda Village, Kaluvay Mandal, SPSR Nellore District. Petitioners AND 1. Sri J. Syamala Rao, 1.A.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- [email protected] nf 2. Sri S.S. Rawat, LA.S., Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- [email protected] 3. Sri Neerab Kumar Prasad, IAS,, Chief Commissioner of Land Administration, D.NO 22-19, Floor Il, Block A, Jasthi Towers, Sai Purarn Colony Road Gollapudi, Vijayawada 521225 Mail 1D - [email protected] 4, Sri K.R.B.H.N. Chakravarthi, |.A.S., Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] ..Respondents / Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri CHETLURU SREENIVAS, praying the High Court to punish the Contemnors / respondents herein, for their willful, violation and deliberate disobedience in complying the orders dated 25-11-2020 passed by the High Court in WP No. 22020 of 2020, in the interest of justice. C.C.No. 345 of 2021 :- Between ; oh . Angadi Ramanaiah, S/o.Kesavulu. 2. Andena Gopal Reddy, S/o. Ramana Reddy. Petitioners AND 1. Sri. J. Syamala Rao, 1.A.S. Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- [email protected] 2. Sri. 5.5. Rawat, LA.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email- peshi- pfsap.gov.in ( 3. Sri. Neerab Kumar Prasad, IAS, Chief Commissioner of Land Administration, D.NO 22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony Road Gollapudi, Vijayawada 521225 Mail ID - [email protected] oe 4. Sri. K.R.B.H.N. Chakravarthi, [.A.S. Secretary to CCLA, Gollapudi, Vijayawada, Email- [email protected] ..Respondents Whereas the petitioners has presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri Chetluru Sreenivas, praying the High Court to punish the respondents herein, for their willful violation and deliberate disobeying the order dated 17-11-2020, passed by the High Court in WP No.21386 of 2020, in the interest of justice. C.C.No. 346 of 2021 :- Between : 1. Pallamreddy Rami Reddy, S/o Penchala reddy, aged 90 years, Agriculture, R/o. Ramkur Village, Rapur Mandal, SPSR Nellore District . 2. Veerapureddy Bhudevamrna, W/o.Ramireddy @ Chinna Rami Reddy, aged 82 years, agriculturist, R/o. Chillakurusangam, Haranadhapuram, SPSR Nellore Town and District. ... Petitioners AND 1. Sri J. Syamala Rao, LA.S., Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email. [email protected] 2. SiS.S. Rawat, 1A.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District. Email. peshi- [email protected] 3. Sri Neerab Kumar Prasad, JAS, Chief Commissioner of Land Administration, D.No. 22-19, Floor {], Block A, Jasthi Towers, Sai Puram Colony Road, Gollapudi, Viayawada 521225 Mail ID . [email protected] 4, Sri. K.R.B.H.N. Chakravarthi, LAS. Secretary to CCLA, Gollapudi, Vijayawada, Email. [email protected] a .. .Respondents/Contemnors WHEREAS the petitioners have presented under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their counsel Sri Chetluru Sreenivas, praying the High Court to punish the Respondents herein for willful violation and deliberate disobeance in complying the orders of this Hon'ble High Court dated 23-11-2020 passed in W.P. No. 21867 of 2020, in the interest of justice. WHEREAS all the aforesaid Contempt Cases coming on for hearing, and whereas the High Court, upon perusing the affidavits filed therein and earlier orders of High Court passed therein, and upon hearing the arguments of Sri Chetluru Sreenivas, Advocate for petitioners in all Contempt Cases, of Smt. 8.Siva Kumari, Advocate for Respondent No. 1, of Sri D.Srinivas, GP for Finance, representing Respondent No. 2, and of Si TVS Kumar, GP for Land Acuaisiton representing Respondent No. 3 to 6 in All contempt cases, this Court made the following COMMON ORDER :
-
"Learned Government Pleader appearing on behalf of the 2=4 respondent has submitted that basing on the G.O's issued by the aa e e Government, they are constituting a high power committee to look inte the quantum of compensation.
The issue was settled by the.Hon'ble Supreme Court in various Special Leave Petitions filed by the State and this Court has directed the respondents to implement the orders within a period of four (04) weeks from the date of receipt of a copy of the order, in the month of November, 2020.
After filing Contempt Cases and after giving several opportunities to the respondents, now they cannot take a shelter and say that they are going to constitute a committee. In view of the same, finally time is given to comply the orders.
Post on 21.7.2021. If the amount was not deposited/paid to the petitioners, all the respondents in all the batch of contempt cases shall be present on that day."
- §D/- E.KAMESHWAR RAO DEPUTY REGISTRAR True Copy SECTION OFFICER "DRM rere we. rer To
1.Sri J. Syamala Rao, 1.A.S, Principal Secretary, Water Resources Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District.
2.Sri $.S. Rawat, |.A.S, Principal Secretary, Finance Department, AP Secretariat, Velagapudi, Amaravathi, Guntur District.
3.Smt K. Sadana, Assistant Secretary, LA, CCLA, Gollapudi, Vijayawada.
4.Sri K.V.N. Chakradhar Babu, 1A.S., District Collector, Collectorate, Nellore, SPSR Nellore District.
5.Sri S.V. Nageswara Rao, M.Com., Special Collector, (Land Acquisition), Telugu Ganga Project, Neelagirisangam, Mulapet, Nellore Town & District.
6.Sri N. Madhusudan Rao, M.A., Special Deputy Collector, (Land Acquisition), Telugu Ganga Project, Rapur at Nellore Unit, Neelagirisangam, Mulapet, Nellore Town & District.
7.Sri Neerab Kumar Prasad, |AS, Chief Commissioner of Land Administration, D.No.22-19, Floor ll, Block A, Jasthi Towers, Sai Puram Colony road, Gollapudi, Vijayawada -521225, Krishna District.
8.Sri K.R.B.H.N. Chakravarthi, |.A.S, Secretary to CCLA, Gollapudi, Vijayawada, Krishna District. (Addressee Nos. 1 to 8 R.P.A.D.)} 9, One CC to Sri Sri Chetluru Sreenivas, Advocate [OPUC]
40. One CC to Smt. S.Siva Kumari, Advocate [OPUC]
41. Two CC's to GP for Finance, High Court of A.P. [OUT]
12. Two CC's to GP for Land Acquistion High Court of AP. {OUT]
43.One spare copy.
MSR 10 HIGH COURT DR.J AS DATE: 13-07-2021.
Note : Post on 21.07.2021 ORDER CONTEMPT CASE NOS. 141, 212, 213, 228, 234, 235, 242, 244, 259, 288, 289, 290, 261, 345. 346 OF 2021 DIRECTION