Prameelarani Pittala, vs Sri V.Chinaveerabhadrudu, on 13 October, 2020

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Andhra Pradesh High Court - Amravati

Prameelarani Pittala, vs Sri V.Chinaveerabhadrudu, on 13 October, 2020

Bench: T. Rajani

(SHOW CAUSE NOTICE BEFOARE ADMISSION(--
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

(Special Original Jurisdiction)
TUESDAY, THE THIRTEENTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY
: PRESENT : eee
THE HONOURABLE SMT JUSTICE T. RAJANI _--
C.C No. 1041 of 2020 2

oo

Between:-

1. Prameelarani Pittala, D/o. Nandiaiah
2.Nimmagadda Mounika, C/o. Pittala Rajasekhar
3.Rama Devi Pittala, Do. Nandiaiah.

 

AND
1.Sri V. Chinaveerabhadrudu, IAS, Commissioner (FAC),
Department of School Education, Government of Andhra Pradesh,
Ibrahimpatnam, Amaravathi, Vijayawada.
2.Shri A. Md. Imtiaz, IAS, Chairman-cum-District Collector,
Special DSC (IEDSS)-2019, Krishna District.
3.Smt M.V. Rajya Lakshmi, District Educational Officer,
Krishna District, Andhra Pradesh. ....Respondents-Contemnors/

2°d_ 3°44" Respondents in W.P.No.4742 of 2020.

WHEREAS the Petitioners have presented, under Sections 10 to 12 of the Contempt of Courts Act, 1971, the above case through their Counsel Sri Thandava Yogesh, praying the High Court to punish the Respondents/Contemnors for willful disobedience of the orders dated 28.02.2020 of this Hon'ble Court made in WP.No. 4742 of 2020.

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 Thandava Yogesh, Advocate for the Petitioners, directed issuance of Notice Before Admission to the Respondents 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.

You namely;

4.Sri V. Chinaveerabhadrudu, IAS, Commissioner (FAC), Department of School Education, Government of Andhra Pradesh, Ibrahimpatnam, Amaravathi, Vijayawada.

2.Shri A. Md. Imtiaz, IAS, Chairman-cum-District Collector, Special DSC (IEDSS)-2019, Krishna District.

3.Smt M.V. Rajya Lakshmi, District Educational Officer, Krishna District, Andhra Pradesh.

be and hereby are directed to show cause, as to why this contempt case should not be admitted, either appearing in person or through Advocate duly instructed on 17-11-2020, to which date the case stands posted for hearing, failing wherein the said case will be heard and determined ex-parte.

SD/- A.V.S.S.C.S.M. SHARMA DEPUTY REGISTRAR / //TRUE COPY// Ag / SECTION 'OFFICER Contd..2..

1.The Metropolitan Sessions Judge, Vijayawada, Krishna District, A.P. (By R.P.A.D. in duplicate along with a copy of petition and affidavit to serve on Respondents and to return to this Court before 17-11-2020)

2.Sri V. Chinaveerabhadrudu, IAS, Commissioner (FAC), Department of School Education, Government of Andhra Pradesh, ibrahimpatnam, Amaravathi, Vijayawada.

3.Shri A. Md. Imtiaz, IAS, Chairman-cum-District Collector, Special DSC (IEDSS)-2019, Krishna District.

4.Smt M.V. Rajya Lakshmi, District Educational Officer, Krishna District, Andhra Pradesh.

(Addressee Nos. 2 to 4 by R.P.A.D. along with a copy of petition and affidavit)

5.One spare copy.

TKK HIGH COURT TR.J DATE: 13-10-2020.

NOTICE BEFORE ADMISSION C.C. No. 1041 of 2020 Panny

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Andhra Pradesh High Court - Amravati