Andhra Pradesh High Court - Amravati
Daggubati Ramanna vs S Satyanarayana Ias on 23 January, 2026
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010611732025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
FRIDAY, THE TWENTY THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CONTEMPT CASE NO: 3407/2025
Between:
1. DAGGUBATI RAMANNA, S/O. SUBBARAO, 57 YEARS, R/O.
15-34, KARAMCHEDU, KARAMEHEDU MANDAL, PRAKASAM
DISTIET.
...PETITIONER
AND
1. S SATYANARAYANA IAS, PRESENTLY WORKING AS
PRINCIPAL SECRETARY, STATE OF ANDHRA PRADESH,
BC WELFARE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. SRI PEEYUSH KUMAR IAS, PRESENTLY WORKING AS
PRINCIPAL SECRETARY, GOVERNMENT OF ANDHRA
PRADESH, FINANCE AND PLANNING DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. G BHIMA SANKAR RAO, THE DIRECTOR ECONOMICALLY
BACKWARD CLASSES WELFARE DEPARTMENT, 2ND
FLOOR, SRI VISHNU TOWERS, KRISHNAVENI SCHOOL
ROAD, PORANKI, VIJAYAWADA, KRISHNA DISTRICT.
...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 under Sections
10 to 12 of Contempt of Court Act, for their willful disobedience of the
order of this Hon'ble Court dated 09.09.2025 in W.P. No.2503 of 2024
and to pass
IA 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 dispense with the filing of Copy of Order dated
09.09.2025 in W.P. No. 2503 of 2024 passed by the Hon'ble High
Court and to pass
SRK, J
C.C.No.3407 of 2025
2
Counsel for the Petitioner:
1. SOMISETTY GANESH BABU
Counsel for the Contemnor(S):
1. U KANAKA RAJU
2.
The Court made the following:
SRK, J
C.C.No.3407 of 2025
3
ORDER
The Contempt Case has been filed seeking to punish the respondents under Sections 10 to 12 of the Contempt of Courts Act, 1971 for willful disobedience and violation of the Order dated 09.09.2025 passed by this Court in Writ Petition No.2503 of 2024.
2. Today, when the matter is taken up for hearing, learned Assistant Government Pleader for Finance submits that the Order dated 09.09.2025 passed by this Court in Writ Petition No.2503 of 2024, has been complied with and the amount was credited into the bank account of the beneficiary on 23.12.2025.
3. Placing the same on record, the Contempt Case is closed. There shall be no order as to costs.
4. As a sequel thereto, the miscellaneous applications, if any, pending in this Contempt Case, shall stand closed.
___ __________ JUSTICE K. SREENIVASA REDDY 23rd January, 2026.
DNB