S Illiyaz vs T Srinivasulu
2021 Latest Caselaw 967 AP

 
 
 
  

IN THE HIGH COURT OF ANDHRA PRADESH :: AM.

(Original Jurisdiction) a ON
THURSDAY, THE EIGHTEENTH DAY OF FEBRU. WR YE
TWO THOUSAND AND TWENTY ONE ol
: PRESENT: ery Fo
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CONTEMPT CASE NO: 247 OF 2021 .
Between:
1. Sayyad Illiyaz, S/o. Syed Dasthagiri Sab, aged 52 years, R/o. Mukkidipeta,
Hindupur, Anantapur District
2. K. Kotipenna, S/o. Chowdaiah, aged 62 years, R/o. Sadlapalli, H/o. Pulamathi,
Lepaicshi Mandal, Anantapur District
3. Sheik Basha, S/o. Kareem Sab, aged 53 years, R/o.D. No. 5-11-884, Silk Colony,
Hindupur, Anantapur District .
4. Sayyad Ezaj, S/o. Dasthagiri Sab, aged 54 years, R/o. Hasnabad, Hindupur,
Anantapur District.
5. H. Gopalappa, S/o. Babaiah, aged 64 years, R/o. Harijana Quarters, Nagaluru,
Penukonda Mandai, Anantapur District
Petitioners
AND
T Srinivasulu, S/o. T.Narasimhu, Designation: Tahsildhar, Hindupur Mandal,
Ananthapur District, Andhra Pradesh
Respondent

WHEREAS the Petitioners have presented under Section 10 to 12 of the
Contempt of courts Act 1971, above case through their counsel SRI MOHANNAIR
RAJEEV KUMAR, praying the High Court to punish him for his derogatory and
intentional failure to comply with the judgment and orders of this Court passed in
W.P.No.15792 of 2020 dated 07/09/2020 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
arguments of SRI MOHANNAIR RAJEEV KUMAR, Advocate for the Petitioners directed
issuance of notice before admission to the respondent 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;
T Srinivasulu, S/o. T.Narasimhu, Designation: Tahsildhar, Hindupur Mandal,
Ananthapur District, Andhra Pradesh

be and hereby are directed to show cause, as to why the contempt case should not be
admitted, either appearing in persona or through Advocate, duly instructed on 12-03-
2021, to which date the case stands posted for hearing, failing wherein the said case
will be heard and determined ex-parte. f

Sd/- A. Surya Prakasa Rao

DEPUTY /REGI AR
ITTRUE COPY// I 17
SECTION OFFICER
To,

1. The District Judge, Ananthapur, Ananthapur District (BY RPAD -- in duplicate
with a copy of petition and affidavit to serve on the sole respondent and to return
to this Court before 12-03-2021)

2. T Srinivasulu, S/o. T.Narasimhu, Designation: Tahsildhar, Hindupur Mandal,
Ananthapur District, Andhra Pradesh (By RPAD with a copy of petition and
affidavit)

3. One spare copy
 

HIGH COURT

NJSJ

DATED:18/02/2021

POST ON 12-03-2021

ORDER

CC.No.247 of 2021

NOTICE BEFORE ADMISSION