Andhra Pradesh High Court - Amravati
S. Rahamathulla vs Sri Shamsher Singh Rawat, I.A.S., on 20 March, 2021
Bench: Arup Kumar Goswami
[ 3269]
(SHOW CAUSE NOTICE BEFORE ADMISSION) Set
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
PATIE 1
SATURDAY, THE TWENTIETH DAY OF MARCH
TWO THOUSAND AND TWENTY O
: PRESENT: "
THE HONOURABLE THE CHIEF JUSTICE SRI ARUP KUMAR GOSWAMI... -
CONTEMPT CASE NO: 548 OF 2021. ee Mas
Between:
1. S. Rahamathulla, S/o Khajapeer, aged about 61 years, Retired Field Assistant,
Seed Farm, Mukkavarai Palli, Kadapa District, R/o 42/94-C, Rayachoti, Kadapa
District. (Died Per LRs) .
2. Shaik Noheer, W/o Late S.Rahamathulla, aged about 50 years, R/o 42/94-C,
Rayachoti, Kadapa District.
3. Shaik Mohamood Rafi, S/o Late S.Rahamathulla, aged about 36 years, R/o
42/94-C, Rayachoti, Kadapa District.
4. Shaik Rasheeda, D/o Late S.Rahamathulla, aged about 33 years, R/o 42/94-C,
Rayachoti, Kadapa District.
Petitioners
AND
1. Sri Shamsher Singh Rawat, |.A.S, The State of Andhra Pradesh rep, by its
Principal Secretary, Finance (HR.Iil) Secretariat, A.P. Velagapudi, Guntur District
2. Smt. Poonam Malakondaiah, I.A.S, Special Chief Secretary to the Government of
Andhra Pradesh, Agriculture and Cooperation (Sericulture) Dept. Secretariat,
A.P. Velagapudi, Guntur District
3. Sri Chiranjeevi Choudhary, |.F.S, The Commissioner of Sericulture, Government
of Andhra Pradesh, Vijayawada, Krishna District Sooo
Respondents/Respondent Nos.1, 2 and 3 in W.P.No.4288 of 2020
WHEREAS the Petitioners have presented under Sections 10 to 12 ofthe
Contempt of Courts Act, 1971, the above case through their counsel SRI A PHANI
BHUSHAN' praying the High Court to punish the respondents herein for their willful
disobedience and deliberate violation of the judgment passed by this Court in
W.P.No.4289/of 2020 dated 28-02-2029 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 A PHANI BHUSHAN Advocate for the Petitioner, directed issue of
notice to the Respondents returnable in five weeks, 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;
1. Sri Shamsher Singh Rawat, I.A.S, Principal Secretary, State of Andhra Pradesh,
Finance (HR.IIl) Secretariat, A.P. Velagapudi, Guntur District
2. Smt. Poonam Malakondaiah, |.A.S, Special Chief Secretary to the Government of
Andhra Pradesh, Agriculture and Cooperation (Sericulture) Dept. Secretariat,
A.P. Velagapudi, Guntur District
3. Sri Chiranjeevi Choudhary, I.F.S, The Commissioner of Sericulture, Government
of Andhra Pradesh, Vijayawada, Krishna District
be and hereby are directed to show cause, as to why in the contempt case should not
be admitted, either appearing in person. or through Advocate, duly instructed on
26-04-2021, to which date the case stands posted for hearing, failing wherein the said
case will be heard and determined ex-parte. . Bes oy -
$d/-P.VenkataRamana
| DEPUTY REGISTRAR
I'TRUE COPYI/ : £
i F
SECTION OFFICER
NO
nin n MEO ROSEN
. The District Judge, Guntur, Guntur District (By RPAD -- in duplicate with a copy
of petition and affidavit to serve on the respondent No.1 & 2 and to return to this
Court before 19-04-2021)
The Metropolitan Sessions Judge, Vijayawada, Krishna District (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 19-04-2021)
Sri Shamsher Singh Rawat, |.A.S, Principal Secretary, State of Andhra Pradesh,
Finance (HR.III) Secretariat, A.P. Velagapudi, Guntur District
Smt. Poonam Malakondaiah, |.A.S, Special Chief Secretary to the Government of
Andhra Pradesh, Agriculture and Cooperation (Sericulture) Dept. Secretariat,
A.P. Velagapudi, Guntur District
Sri Chiranjeevi Choudhary, I.F.S, The Commissioner of Sericulture, Government
of Andhra Pradesh, Vijayawada, Krishna District (Addresses 3 to 5 by RPAD-
along with a copy of petition and memorandum of grounds)
One CC to SRI A PHANI BHUSHAN Advocate [OPUC]
One spare copy
HIGH COURT
HCJ
DATED:20/03/2021
POST ON 26-04-2021
NOTICE BEFORE ADMISSION
CC.No.548 of 2021
