Andhra Pradesh High Court - Amravati
M/S Bsr Infracon vs Anil Kumar Singhal, Ias, on 11 July, 2025
APHC010401882024
IN THE HIGH COURT OF ANDHRA PRADESH
--I-MT AT AMARAVATI
FRIDAY, THE ELEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
CONTEMPT CASE NO: 3711 OF 2024
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 punish the Respondents herein under Contempt of Courts Act,
1971, for willful disobedience of order of this Hon'ble Couurt passed in
WP.No.6699 of 2024, dt. 29-04-2024.
Between;
M/s BSR Infracon, D.No. 3-246/2, Kunchanapalli, Tadepalli, Guntur District
Rep by its sole proprietor, Bonthu Uday Kanth S/o. Sambi Reddy, Aged
about 30 Years, R/o D. No. 3-246/2, Kunchanapalli, Guntur District.
...Petitioner/Petitioner in W.P.
AND
1. Anil Kumar Singhal IAS, S/o not known to this petitioner. Principal
Secretary, Municipal Administration and Urban Development,
Secretariat, Velagapudi, Guntur District.
2. M Janaki IAS, W/o. not known to this petitioner. Principal Secretary,
Finance Department, Secretariat, Velagapudi, Guntur District.
3. Ch Sridhar IAS, S/o. not known to this petitioner. Commissioner And
Director of Municipal Administration, Prime Hill Crest 4th Floor, Near
DGP Office, Beside Ultratech ReadyMix Plant, Vaddeswaram Village,
Mangalagiri, Andhra Pradesh Pincode-522502
4. Shaik Aleem Basha, Commissioner of Mangalagiri Tadepalli Municipal
Corporation, Mangalagiri Tadepalli Municipal Corporation Office,
Mangalagiri Main Road, Mangalagiri, Andhra Pradesh, 522503.
...Respondents/Respondents 1, 2, 4 and 8 in W.P.
lA NO: 1 OF 2025
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 to
discharge this Respondent No.1 in CC No.3711 of 2024 in WP No.6699 of
2024 as Respondent No. 1.
Counsel for the Petitioner: SA3ANKA BHUVANAGiRi
Counsel for the Respondent No.1: SRI J. DILEEP KUMAR
Counsel for the Respondent No.2: SRI NAGARAJU NAGURU
Counsel for the Respondent Nos.3 & 4: SRI J. DILEEP KUMAR
The Court made the following ORDER:
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APHC010401882024
IN THE HIGH COURT OF ANDHRA PRADESH
HMB AT AMARAVATI [3332]
(Special Original Jurisdiction)
FRIDAY,THE ELEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
CONTEMPT CASE NO: 3711/2024
Between:
1.M/S BSR INFRACON, D.NO. 3-246/2, KUNCHANAPALLI, TADEPALLI,
GUNTUR DISTRICT, REP BY ITS SOLE PROPRIETOR, BONTHU
UDAY KANTH, S/0 SAMBI REDDY, AGED ABOUT 30 YEARS, R/0
D. NO. 3-246/2, KUNCHANAPALLI, GUNTUR DISTRICT.
...PETITIONER
AND
1.ANIL KUMAR SINGHAL IAS,
S/O NOT KNOWN TO THIS
PETITIONER. PRINCIPAL
SECRETARY, MUNICIPAL /
ADMINISTRATION AND URBAN DEVELOPMENT, SECRETARIAT, /
VELAGAPUDI, GUNTUR DISTRICT.
2.M JANAKI IAS, W/0 NOT KNOWN TO THIS PETITIONER./
PRINCIPAL SECRETARY, FINANCE DEPARTMENT, SECRETARIAT^
VELAGAPUDI, GUNTUR DISTRICT.
3.CH SRIDHAR IAS, S/O NOT KNOWN TO THIS PETITIONER.
COMMISSIONER AND DIRECTOR OF MUNICIPAL
ADMINISTRATION, PRIME HILL CREST, 4TH FLOOR, NEAR DGP
OFFICE, BESIDE ULTRATECH READYMIX PLANT, VADDESWARAM
VILLAGE, MANGALAGIRI, ANDHRA PRADESH PINCODE-522502
4.SHAIK ALEEM BASHA, COMMISSIONER OF MANGALAGIRI
TADEPALLI MUNICIPAL CORPORATION, MANGALAGIRI
TADEPALLI MUNICIPAL CORPORATION OFFICE, MANGALAGIRI
MAIN ROAD, MANGALAGIRI, ANDHRA PRADESH, 522503.
T
2
...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 punish the Respondents herein under Contempt of Courts Act,
1971, for willful disobedience of order of this Hon'ble Court passed in
WP.No.6699 of 2024, dt.29-04-2024 passed by Hon'ble Sri Justice Ravi
Cheemalapati and pass
lA NO: 1 OF 2025
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 discharge this Respondent No.1 in CC No.3711 of 2024 in WP
No.6699 of 2024 as Respondent No.1 and may pass
Counsel for the Petitioner:
1.SASANKA BHUVANAGIRI
Counsel for the Contemnor{S):
1.NAGARAJU NAGURU
2.J DILEEP KUMAR
\
The Court made the following order;
This Contempt Case is filed under Sections 10 to 12 of Contempt of
Courts Act, 1971 against the respondents for willful disobedience of the order
dated 29.04.2024 passed by this Court in Writ Petition No.6699 of 2024.
Sri Alla Rama Krishna, learned counsel, representing Sri Sasanka
Bhuvanagiri, learned counsel for the petitioner, submitted that the respondent
authorities have complied with the order dated 29.04.2024 passed by this
Court in Writ Petition No.6699 of 2024, hence, no further orders are required
to be passed in the Contempt Case.
Recording the said submission, the Contempt Case is closed. There
shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any in the Contempt
Case, shall stand closed.
Sd/- E KAMESWARA RAO
JOINT REGISTRAR
//TRUE COPY//
SECTION OFFICER
To
1. Anil Kumar Singhal IAS, S/o not known1 to this petitioner, Principal
and Urban Development,
Secretary, Municipal Administration
Secretariat, Velagapudi, Guntur District.
2. M Janaki IAS, W/o. not known to this petitioner. Principal Secretary
District.
Finance Department, Secretariat, Velagapudi, Guntur
Commissioner And
3 Ch Sridhar IAS, S/o. not known to this petitioner
4th Floor, Near
Director of Municipal Administration, Prime Hill Crest,
DGP Office, Beside Ultratech ReadyMix Plant, Vaddeswaram Village,
Mangalagiri, Andhra Pradesh Pincode-522502
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4. Shaik Aleem Basha, Commissioner of Mangalagiri Tadepalli Municipal
Corporation, Mangalagiri Tadepalli Municipal Corporation Office,
Mangalagiri Main Road, Mangalagiri, Andhra Pradesh, 522503.
5.
One CC to Sri. Sasanka Bhuvanagiri, Advocate [OPUC]
6.
One CC to Sri. Nagaraju Naguru, Advocate [OPUC]
7.
One CC to Sri. J Dileep Kumar, Advocate [OPUC]
8. Two CD Copies
Chp
vna
HIGH COURT
DATED: 11/07/2025
ORDER
CC NO. 3711 OF 2024 CLOSING THE CONTEMPT CASE WITHOUT COSTS