Nakka Nagireddy vs The State Of Ap on 24 December, 2020

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Andhra Pradesh High Court - Amravati

Nakka Nagireddy vs The State Of Ap on 24 December, 2020

Bench: R Raghunandan Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AM
(Original Jurisdiction) |
THURSDAY, THE TWENTY FOURTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY i De
:PRESENT: Me

+

(SHOW CAUSE NOTICE BEFORE ADMISSION
AVATI

THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAG

CONTEMPT CASE NO: 1314 OF 2020 \ 5

Between:
Sri Nakka Nagireddy, S/o Veerareddy.
...Petitioner
AND

1. The State of AP, Rep. by its Principal Secretary, Revenue Department,
Secretariat, Velagapudi, Guntur District.
The District Collector, Guntur, Guntur District.
Khambampati Sreenivasa Rao, The Tahsildar, Bapatla Mandal, Guntur
District.

wn

...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 Ganduri Nageswara Rao, praying the High Court to punish the 3" respondent herein, for violating of the order dated 20-05-2020 passed by this Court m WP No.8953 of 2020, in the interest of justice.

WHEREAS the said case coming on for orders as to admission on this day and whereas the High Court, upon perusing the affidavit filed therein, and upon hearing the arguments of Sri Ganduri Nageswara Rao, Advocate for the petitioner, directed issuance of notice before admission to respondent No.3 herein, to show cause as to why in the circumstances stated in the affidavit filed in support thereof, the said case should not be admitted.

Therefore, you namely;

Sri Knambampati Sreenivasa Rao, The Tahsildar, Bapatla Mandal, Guntur District, A.P. be and hereby are directed to show cause, as to why the contempt case should not be admitted, either appearing in person or through Advocate, duly instructed on 27-01-2021, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte.

SD/- M. NAGESWAR RAO DEPUTY REGISTRAR ITTRUE COPY// | SECTION OFFICER To

1. The District Judge, Guntur, Guntur District, A.P. (By RPAD - in duplicate with a copy of petition and affidavit to serve on the respondent No.3 and to return to this Court before 27-01-2021).

2. Sri Knambampati Sreenivasa Rao, The Tahsildar, Bapatla Mandal, Guntur District, A.P. (By RPAD -- along with a copy of petition and affidavit).

3. One Spare copy.

MSR HIGH COURT RRR, J DATE: 24.12.2020 NOTE: POST ON 27-01-2021 NOTICE BEFORE ADMISSION CC.NO. 1314 OF 2020

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Andhra Pradesh High Court - Amravati