Andhra Pradesh High Court - Amravati
Makki Bhaskar vs Shashibushan Kumar on 22 February, 2023
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
{Original Jurisdiction)
WEDNESDAY, THE FIFTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY THREE
-PRESENT: _ :
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CONTEMPT CASE NO: 3644 OF 2022
Bohwean:
Makki Bhaskar, Sfo. Makki Jalalah, Aged: 48 years, Occ: Cultivation, Rio.
Annagaripalem Village, Kavali Mandal, SPSR Nellore Districl
cS ..PatitionenPetifioner
AND
4. Mr. Shashibushan Kumar, Principal Seorstary, inigation Deparimant,
Secretariat, Velagapudi, Armaravatl, Guntur District.
2. Mr. Shamsher Singh Rawat, AS, The Principal Secretary, Finance
Clepartment, AP. Secretariat, Velagapudi, Amaravatl, Guntur District,
3. Mr. Ch. Malleswar Rao, Director of Warks and Accounts 3° Elinor O-Biock
Anjaneya Towers, {brahimpatnam Krishna Distrot 527456.
4. Mr. KVN Chakradhar Babu, District Collector, SPSR Nellore District.
& Mr. Po Krishna Mohan, The Executive Engineer, Nellore North Division, Kavall,
SPSR Nelore District,
§ Mr. P Krishna Mohan, Superintending Engineer, Inigation Circle, Nellore,
Nalicre Disirict.
7. Mr. G.Gangadhar Reddy, The Divisional Accounts Officer (Works), Nellore
Central Division, Nellore, Nellore District.
. .Mespondenta/Reapondents 1, 2, 3, 4, 5, Band 16
WHEREAS the Petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act, reac with Article 275 of the Constitution of India, above case
through his counsel M/s T. Venu Gopal, praying that this Hon'ble High Court may be
pleased fo punish the respondents herein for wilful and dehberate violation of the
orders in LA.No.1 of 2022 in ALPLNo. 710 of 2022, dated 12.04 2022;
WHEREAS the said case coming on for orders as fo admission on this day
and whereas the High Court, upon perusing the affidavit filed therein and the order af
High Court dated 27.08.2022 made herein and upon hearing the arguirients of Mis
T Venu Gopal, Advacate for the Petitioner and of Smt. S.Siva Kumar, Advacate for
Respondent No.} and of Si V.Ashok Ram, Advocate for Resporxient Nos. 2 and 3
and made the following
ORDER:
"| sarned counasis for the respondents requested for further time to report compliance.
Even after granting sufficient time to the respondents for the last four occasions for reporting compliance, they failed to comply with the orders ad this Court. Henes, this Court is inclined to pass a conditional order.
Accordingly, the reapondente are directed to comply with the orders of thie Court by 70.09.2023, falling which, they shall appear before this Court on the next date of hearing.
List the matter on 10.05.2023, Learned counsels for the respondents are specifically directed to mform af this conditional order to the respondents."
Sd/-E. KAMESWARA RAO DEPUTY REGISTRAR TRUE COPY! SECTION DFFICER Fo, 4 Rr, Shashibushan Kumar, Frincipal Secretary, fvigation Deparimernt, Secretarial, Velagapudi, Amaravali, Guntur District. 2 Mr Shamsher Singh Rawat, IAS, The Principal Secretary, Finance Deoariment, AP Secratanat, Velagapudi, Amaravall, Guntur District. 3%. Mir. Oh. Maileswar Rac, Director of Worka and Accounts a" Eiper O-Blook Anjaneya Towers, lbrahimpatnam Krishna Distict 21458, 4 Mr EVN Chakradhar Babu, District Collector, SPSR Nellore District & fir, Krishna Mohan, The Executive Engineer, Nellore North Division, Kavall, SPSE Nelicre District.
Mr, P. Krishna Mohan, Superintending Engineer, irigation Circle, Nellore, Natiore District.
7. Mr. G.Gangachar Reddy, The Divisional Accounts Officer 'Varks)}, Nellore Sentral Division, Nellore, Nellore District (Addressee Nos. t fo ¢ by RPAD) 8 One CC to SRIT VENU GOPRAL Advocate [(DPUCI 8 One CC to SMT 8 SIVA RUMARI Advocate [OPUC}
46.One CO to SRI V.ASHOK RAM, Advacate [OPUC]
47. Qne spare onpy.
a ge 9SD HIGH COURT NV DATED TNOS/2025 NOTE: LIST THE MATTER ON 10.03. 20238 ORDER CG No. Sbd4 af 2022 APPEARANCE