Andhra Pradesh High Court - Amravati
Proceeding Sheet vs Unknown on 25 October, 2021
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P.No.14781 OF 2021
PROCEEDING SHEET
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3. 25.10.2021 MSM,J
W.P.No.14781 of 2021
Post after a week.
I.A.No.2 of 2021
Interim Order granted earlier is extended until further
orders.
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MSM,J
EPS
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P.No.20610 of 2019
PROCEEDING SHEET
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21.12.2019 MSM,J
Learned Government Pleader for Civil Supplies
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seeks time to file counter. Time is extended for filing
counter for a period of two (02) weeks.
As seen from the petition, the petitioner sought
interim direction to suspend the impugned order and
during hearing the learned counsel for petitioner
highlighted the action of the 2nd respondent in passing
the order calling for report of Tahsildar.
After completion of enquiry on 05-12-2019
passing an order acting on discreet enquiry referred in
page 5 of the order impugned in this Writ Petition is a
serious irregularity and contrary to the principles laid
down by the High Court of Judicature at Hyderabad
for the State of Telangana and the State of Andhra
Pradesh in W.P.Nos.22158 and 22190 of 2017, dated
21-08-2018. Therefore, the order impugned in this
Writ Petition is suspended for a period of two (02)
months.
In the meantime, the learned Government Pleader
for Civil Supplies is at liberty to file his counter.
Post the matter after two (02) weeks.
________
MSM, J
IS
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.18307 OF 2019
PROCEEDING SHEET
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1. 18.11.2019 MSM,J
W.P No.18307 of 2019
Issue notice to respondents Nos.2 and 3. The
Standing Counsel for Endowments, takes notice for 3rd
respondent.
The learned Counsel for the petitioner is also
permitted to take out personal notice to 2nd respondent
by RPAD and file proof service into the Registry within
four weeks.
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MSM, J
I.A No.1of 2019
The petitioner is questioning G.O.Rt.No.1091
issued by Revenue (Endowments II) Department, dated
01.11.2019, superseding the existing trust board,
before expiry of tenure of two years, only on the
ground that in view of amendment with effect from
22.08.2019 to Section 17 of A.P Charitable and Hindu
Religious Institutions and Endowments Act, 1987,
Endowments Department is competent to supersede
the existing trust board. But there is a serious
controversy about application of the G.O to already
existing trust boards, more particularly whether it has
got prospective or retrospective effect and thereby I
find that there is prima facie case i.e. arguable case, in
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favour of the petitioner. Hence, I find it is a fit case to
grant interim order suspending the G.O for a period of
one month.
Accordingly, G.O.Rt.No.1091, Revenue
(Endowments II) Department dated 01.11.2019 is
suspended for a period of one month. In the
meanwhile the respondents are directed to file their
counter.
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MSM, J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.18054 OF 2019
PROCEEDING SHEET
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1. 14.11.2019 MSM,J
W.P No.18054 of 2019
Since the petitioner is questioning the
amendment to Section 17 of the amended Act 31 of
2019, vide G.O.Rt No.1100 dated 06.11.2019 which
created services in Trust Board, in the writ petition,
the Registry is directed to list the matter before
appropriate bench, as per Roster, after obtaining
permission from the Hon'ble Chief Justice.
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MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.18038 OF 2019
PROCEEDING SHEET
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1. 12.11.2019 MSM,J
W.P No.18038 of 2019
Standing Counsel for 3rd respondent temple,
seeks time to obtain instructions from the concerned.
Post on 19.11.2019.
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MSM, J
I.A No.1 of 2019
There shall be an interim direction, not to
dispossess the petitioner till 19.11.2019.
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MSM, J
Note: Issue C.C today.
b/o.
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.17848 OF 2019
PROCEEDING SHEET
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1. 12.11.2019 MSM,J
W.P No.17848 of 2019
Learned Assistant Government Pleader for
Endowments takes notice for respondent Nos.1 to 3.
Sri G. Ramana Rao, Standing Counsel for
Endowments takes notice for 4th respondent.
Issue notice to unofficial respondent Nos.5 to
11. The learned Counsel for the petitioner is also
permitted to take out personal notice to respondent
Nos.5 to 11 by RPAD and file proof of service into the
Registry within two weeks.
Post after two weeks.
________
MSM, J
I.A No.1 of 2019
As seen from the material on record,
respondent Nos.5 to 11 were appointed as members of
trust board for Sri Yogabhogeswara Swamy Temple,
Chippili village, Madanapalli Mandal, Chittoor District,
on the recommendation made by P.V Midhun Reddy,
Member of Parliament, Lok Sabha. His letter dated
16.10.2019, disclose the recommendation for
appointment of the following persons:
1.B. Venkata Ramana, S/o.B.Akkulappa,
2.G. Gangulappa, S/o.G. Obuleshu,
3.M. Ravi Kanth Reddy, S/o.M. Rama Chandra Reddy,
4. P. Sujatha, W/o.P. Jayanarayana Reddy,
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5.B. Eswaramma, W/o.B. Akkulappa,
6.D. Jaya Prakash, S/o.D. Anjanappa,
7.T. Visweswara Prasad,
8.M. Saradamma.
Yet, another contention raised before this Court
is that no antecedents enquiry was conducted to
appoint respondent Nos.5 to 11 as required under
G.O.Ms.No.258 Revenue (Endowments-I) dated
31.03.1988 and Clause 6 (1) directs the appointing
authority to cause verification of antecedents, through
the subordinate officers or the authority may himself
verify the antecedents in case of those applications
received in pursuance of the notification issued under
Sub-Rule (1) of Rule 4. But no such antecedents
enquiry was conducted, according to the Counsel for
the petitioner. However, it is evident from the record
that on the recommendation of the Member of
Parliament, Lok Sabha, these appointments were
made, prima facie contrary to the law declared by this
Court in W.P No.4522 of 2000 dated 10.04.2000.
In another judgment reported in Pagadala
Pratap and another v. State of A.P represented by
its Principal Secretary to Government, Department
of Revenue (Endowments), Hyderabad and others
in 2010 (4) ALT 510, the Single Judge of High Court of
A.P at Hyderabad, observed as follows:
"While public representatives, be they
MLAs or Ministers, may be entitled to
recommend persons whom they consider to
be entitled for appointment as trustees of
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religious institutions, neither can they
dictate these persons be appointed as
trustees nor can the competent authority
surrender its discretion and abdicate its
statutory duty of appointing only those
persons as trustees who satisfy the
conditions prescribed in Act 30 of 1987,
and the Trustees Rules. Only those
recommended by the Minster of Information
and Public Relations, as forwarded to him
by the local M.L.A, (other than the two who
were found ineligible), have been blindly
appointed as trustees without adhering to
the statutory provisions of Act 30 of 1987
or the statutory rules i.e. the Trustees
Rules, 1987. Appointing those
recommended by the Minister as trustees is
evidently at his dictates, and reflects
surrender of discretion and abdication of
duty by the competent authority. The
impugned G.O, appointing only those
recommended by the Minister for
information and Public Relations, as
trustees without independent exercise of
mind is ultra vires.
In view of the principles laid down in the
above judgment, appointment of respondent Nos.5 to
11, based on the recommendation made by P.V
Midhun Reddy, Member of Parliament, Lok Sabha by
his letter dated 16.10.2019 is an illegality, prima facie,
if they are not ineligible.
Therefore, the proceedings in
Rc.No.D1/14027(31)/10/2019 dated 18.10.2019,
appointing respondent Nos. 5 to 11 as members of
trust board for Sri Yogabhogeswara Swamy Temple,
Chippili village, Madanapalli Mandal, Chittoor District
is hereby suspended for a period of two (2) months.
________
MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.17809 OF 2019
PROCEEDING SHEET
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1. 11.11.2019 MSM,J
W.P No.17809 of 2019
Post on 18.11.2019.
I.A No.1 of 2019
Heard the learned Counsel for the petitioner.
In the meanwhile, considering his submissions, that
in similar circumstances, in W.P No.12824 of 2019, this
Court passed interim direction directing the respondents to
restore the DIN number of the petitioner company; there
shall be interim direction to the respondents to restore the
DIN number of the petitioner company to enable it to
discharge its statutory functions for all the companies
which are classified as active.
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MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.17434 OF 2019
PROCEEDING SHEET
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1. 06.11.2019 MSM,J
W.P No.17434 of 2019
Learned Government Pleader for respondent Nos.3
and 4 contended that the petitioner is an employee and the
matter must go to the Bench dealing with service matters.
In view of the submission, the learned Government
Pleader for respondent Nos.3 and 4, is directed to file an
affidavit, verifying the fact that the petitioner was an
employee under the respondents.
Post on 11.11.2019.
________
MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.16572 2019
PROCEEDING SHEET
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1. 02.11.2019 MSM,J
W.P No.16572 of 2019
For filing counter by Assistant Government Pleader for Land
Acquisition, post after two weeks.
I.A No.1 of 2019
Heard the learned Counsel for the petitioners Sri D. Krishna
Murthy and Assistant Government Pleader for Land
Acquisition.
The petitioners sought interim direction, not to
dispossess the petitioner from their lands in pursuant to
the preliminary notification No.A/14/2018 dated
06.03.2018 issued under Section 11 and declaration
No.A/14/2018 dated 23.10.2018 issued under Section 19
of Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, Act 30 of
2013, pending disposal of writ petition.
The main grievance of the petitioner is that the Land
Acquisition Officer, did not comply the mandatory
requirement under Section 11 (1) (c) and (e) of Act 30 of
2013, thereby their acquisition of the land itself is illegal.
The basis for this contention is the information, the
petitioners obtained under Right to Information Act, from
Gram Panchayat vide proceedings DT (1)/10/2019 dated
28.09.2019 from Special Deputy Collector GNSS Unit - III
Maddunuru. As per the information the respondents, did
not comply Section 11 (1) (c) and (e) of Act 30 of 2013.
Whereas, the respondents Counsel contended that every
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rule for acquisition of land is complied and produced
certain documents before this Court, during hearing and
before filing counter in the main petition. The proceedings
in Rc.No.A/14/2018 dated 09.04.2018 is relevant
document which shows that the notification was published
in Gram Panchayat, Tahsildar and Mandal Parishad Office,
police station and Sub-Registrar Office etc., so also
uploaded in the website. But it is a disputed question of
fact and such question cannot be decided at this stage,
without inviting counter, since the entire acquisition
proceedings vitiates on account of such irregularity.
Therefore, I find that it is appropriate to decide the main
petition only after inviting counter, in view of the disputed
question of fact, regarding publication of notification as
mandated under Section 11 (1) (c) and (e) of Act 30 of 2013.
However in view of the information furnished under Right to
Information Act, referred supra discloses that the
requirement is not complied prima facie. Having considered
the facts and circumstances of the case and based on
information collected under Right to Information Act, the
respondents are directed not to dispossess the petitioners
from their land in pursuant to notification No.A/14/2018
dated 23.10.2018 for a period of two months.
In the meanwhile the respondents are directed to file
their counter within two weeks from today, enabling this
court to dispose of the main petition in accordance with
law.
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MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.16762 2019
PROCEEDING SHEET
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1. 25.10.2019 MSM,J
W.P No.16762 of 2019
Implead Smt. Chandralekha, member of
Udayasri Mahila Podupu Sangam as 4th respondent
and issue notice to 4th respondent, since she was
already appointed as Fair Price Shop dealer to Fair
Price Shop No.1285110 of Anantapuramu Urban and
Mandal.
However, the order impugned in the writ
petition is hereby suspended for a period of one
month, as the order was not passed by the
Committee constituted for the purpose of
recommending appointment of Fair Price Shop dealer
in Annexure II of Andhra Pradesh State Targeted
Public Distribution System (Control) Order, 2018.
Post after two weeks.
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MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.1125 2019
PROCEEDING SHEET
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1. 24.10.2019 MSM,J
Crl.R.C No.1125 of 2019
Admit and notice.
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MSM, J
I.A No.1 of 2019
This petition is filed under Section 397 (1) of
Criminal Procedure Code, to suspend the substantive
sentence of imprisonment and release the petitioner
on bail.
As seen from the record, the petitioner was
on bail throughout the trial and during pendency of
the appeal. Hence, I find it is a fit case to suspend
the substantive sentence of imprisonment in Crl.A
No.487 of 2017 on the file of XII Additional District
and Sessions Judge, Pithapuram.
The substantive sentence of imprisonment is
hereby suspended and the petitioner is ordered to be
released on bail on execution of his bond for
Rs.20,000/- (Rupees Twenty Thousand Only) with
two sureties for a like sum each to the satisfaction of
Assistant Sessions Judge, Pithapuram.
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MSM, J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.15301 2019
PROCEEDING SHEET
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1. 23.10.2019 MSM,J
W.P No.15301 of 2019
This writ petition is filed seeking writ of
mandamus, declaring the action of the respondent
Nos.4 and 5 in deducting the labour cess @ 1% of
the bills payable to the petitioner at the instance of
respondent Nos.1 to 3 as illegal, arbitrary and in
contravention of Memo No.636/Reforms-A1/2008
dated 08.06.2011 and in contravention of Building
and other Construction Workers' Welfare Cess Act,
1996 and Rules made there under in agreement
No.07/2014-15 dated 30.05.2014.
Heard the learned Counsel for the petitioner
and the learned Government Pleader for
Panchayatraj.
Learned Government Pleader for Panchayat Raj
would submit that this matter is squarely covered by
the orders of this Court passed in W.P Nos.2369 of
2019 and 2372 of 2019 and 10084 of 2018 wherein
this Court granted interim direction.
In view of the similar facts and circumstances
of the case, there shall be interim direction to the
respondents not to deduct 1% labour cess from the
bills of the petitioner unless the same has been
included in the estimates.
Post after two weeks.
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MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.16537 2019
PROCEEDING SHEET
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1. 23.10.2019 MSM,J
At request for filing counter, post on
04.11.2019.
Issue notice to the respondent Nos.3 and 4.
The learned Counsel for the petitioner is also
permitted to take out personal notice through RPAD
and file proof of service in the Registry within two
weeks.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: W.P No.14389 2019
PROCEEDING SHEET
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1. 23.10.2019 MSM,J
At request of Government Pleader for land
acquisition, for filing counter, post after two weeks.
It is brought to the notice of this Court that
there is mistake in the cause title of 6th respondent,
the Counsel for the petitioner is permitted to carry
out the correction in the cause title, in the office of
the Registry.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.A S.R No.4489 2019
PROCEEDING SHEET
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1. 28.09.2019 MSM,J
I.A No.1 of 2019
Leave granted. The I.A is accordingly, ordered.
_______
MSM,J
I.A No.2 of 2019
The I.A is accordingly, ordered.
_______
MSM,J
Crl.A S.R No.4489 2019
Admit.
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MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: C.R.P No.2135 OF 2019
PROCEEDING SHEET
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1. 20.09.2019 MSM,J
I.A No.2 of 2019
Heard.
For the reasons, stated in the accompanying
affidavit filed in support of the petition, filing of
certified copy order and decree dated 25.06.2018 is
dispensed with.
The I.A is accordingly, ordered.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Criminal Petition No.4595 OF 2019
PROCEEDING SHEET
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1. 28.09.2019 MSM, J
The main allegation against the Special Judge
for SPE & ACB cases at Nellore is that instead of
recording examination in chief of the Investigating
Officer, in the court, he took pen drive and the same
is inserted in the computer and got print out. But the
Counsel for the respondent, denied the allegation,
while contending that the chief examination of
Investigating Officer was commenced at 10.45 AM
and completed by 7 PM on 06.09.2018. Thus, the
assertion of the Counsel for the respondent is that
through out the day, only one witness was examined.
In view, of the specific contention raised
by the learned Counsel for the respondent, the
Registry is directed to call for report from the Special
Judge for SPE & ACB cases at Nellore, as to how
many witnesses were examined on 06.09.2018 and
how many documents were marked, based on the
dairy maintained in the office, within two weeks from
today.
List the matter on 14.10.2019.
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MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Transfer Criminal Petition No.818 OF 2019
PROCEEDING SHEET
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1. 28.09.2019 MSM, J
Notice.
The learned Counsel for the petitioner is also
permitted to take out personal notice to the
respondent Nos.2 to 4 by registered post with
acknowledgment with due and file proof of service in
the Registry within three weeks.
Post after three weeks.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Criminal Appeal No.9695 OF 2018
PROCEEDING SHEET
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1. 28.09.2019 MSM, J
I.A No.1 of 2019
Leave Granted.
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MSM,J
Criminal Appeal No.9695 OF 2018
Issue notice to the respondent Nos.1 to 6.
The learned Counsel for the petitioner is also
permitted to take out personal notice to the
respondent Nos.2 to 6 by registered post with
acknowledgment with due and file proof of service in
the Registry within three weeks.
Post after three weeks.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Criminal Petition No.1069 OF 2019
PROCEEDING SHEET
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1. 28.09.2019 MSM, J
Post the matter in usual course.
b/o
Rvk
I.A No.1 of 2019
This petition under Section 397 (1) of
Criminal Procedure Code is filed to suspend the
substantive sentence of imprisonment and enlarge
this petitioner on bail.
The case of the petitioner is that, he was
found guilty for the offence punishable under Section
354 of Indian Penal Code (for short I.P.C) and
sentenced him to undergo simple imprisonment for a
period of two years and pay a fine of Rs.5,000/- for
the offence punishable under Section 354 of I.P.C.
The petitioner has paid the fine amount
before the Additional Judicial Magistrate of First
Class, Nandigama, at the time of filing appeal against
the conviction and sentence passed in C.C No.260 of
2017. The petitioner preferred an appeal in Crl.A
No.449 of 2017, challenging the conviction and
sentence passed by the Additional Judicial
Magistrate of First Class, Nandigama in C.C No.260
of 2017 and the sentence was suspended. Upon
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hearing argument of both the counsel, considering
the material available on record, the appellate court,
confirmed the conviction and sentence passed
against this petitioner.
It is the contention of the petitioner, that
there are good grounds to succeed in the main appeal
and requested to enlarge the petitioner, suspending
the conviction and sentence passed against this
petitioner.
Considering, the facts and circumstances of
the case, the substantive sentence and imprisonment
passed by the Additional Judicial Magistrate of First
Class, Nandigama in C.C No.260 of 2017 dated
27.11.2017 is hereby suspended. The petitioner shall
be enlarged on bail on his execution of bond for
Rs.20,000/- (Rupees Twenty Thousand) with two
sureties for a like sum each to the satisfaction of
Additional Judicial Magistrate of First Class,
Nandigama.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Criminal Petition No.1071 OF 2019
PROCEEDING SHEET
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1. 28.09.2019 MSM, J
Post the matter in usual course.
b/o
Rvk
I.A No.2 of 2019
This petition under Section 397 (1) of
Criminal Procedure Code is filed to suspend the
substantive sentence of imprisonment and enlarge
this petitioner on bail.
The case of the petitioner is that, he was
found guilty for the offences punishable under
Sections 403, 420, 468 and 471 of Indian Penal Code
(for short I.P.C) and sentenced him to undergo simple
imprisonment for a period of six months simple
imprisonment for the offence punishable under
Section 403 of I.P.C, six months simple
imprisonment and Rs.500/- fine for the offence
punishable under Section 420 of I.P.C, six months
simple imprisonment and Rs.500/- fine for the
offence punishable under Section 468 of I.P.C and six
months simple imprisonment for the offence
punishable under Section 471 of I.P.C.
The petitioner has paid the fine amount
before the Judicial Magistrate of First Class,
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Srikakulam, at the time of filing appeal against the
conviction and sentence passed in C.C No.751 of
2014. The petitioner preferred an appeal in Crl.A
No.90 of 2016 challenging the conviction and
sentence passed by the Judicial Magistrate of First
Class, Srikakulam in C.C No.751 of 2014 and the
sentence was suspended. Upon hearing argument of
both the counsel, considering the material available
on record, the appellate court, confirmed the
conviction and sentence passed against this
petitioner.
It is the contention of the petitioner, that
there are good grounds to succeed in the main appeal
and requested to enlarge the petitioner, suspending
the conviction and sentence passed against this
petitioner.
Considering, the facts and circumstances of
the case, the substantive sentence and imprisonment
passed by the Judicial Magistrate of First Class,
Srikakulam in C.C No.751 of 2014 dated 07.09.2016
is hereby suspended. The petitioner shall be enlarged
on bail on his execution of bond for Rs.20,000/-
(Rupees Twenty Thousand) with two sureties for a
like sum each to the satisfaction of Judicial
Magistrate of First Class, Srikakulam.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Criminal Petition No.4795 OF 2019
PROCEEDING SHEET
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1. 27.09.2019 MSM, J
Notice before admission.
The learned counsel for the petitioners is also
permitted to take out personal notice to the 2nd
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
Post after three weeks.
_______
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.1000 OF 2019
PROCEEDING SHEET
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1. 23.09.2019 MSM,J
At request, post on 24.09.2019.
b/o.
Rvk
2. 27.09.2019 MSM, J
Notice before admission.
The learned counsel for the petitioner is also
permitted to take out personal notice to the 2nd
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
Post after vacation.
_______
MSM,J
I.A No.1 of 2019
There shall be interim suspension of order
dated 13.10.2017 C.C No.246 of 2017 passed by the
Additional Judicial Magistrate of First Class, Bapatla
and the petitioner is directed to be released on bail
on execution of his bond for Rs.20,000/- (Rupees
Twenty Thousand Only) with two sureties for a like
sum each to the satisfaction of Additional Judicial
Magistrate of First Class, Bapatla.
________
MSM,J
Rvk
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HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.932 OF 2019
PROCEEDING SHEET
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1. 23.09.2019 MSM,J
No representation, post on 24.09.2019.
b/o.
Rvk
2. 24.09.2019 MSM,J
I.A No.1 of 2019
Heard.
For the reasons, stated in the accompanying
affidavit filed in support of the petition, the delay of
10 days in representing Crl.R.C.SR No.6434 of 2019
is condoned.
The I.A is accordingly, ordered.
_______
MSM,J
I.A No.2 of 2019
Notice.
The learned counsel for the petitioners is also
permitted to take out personal notice to the 2nd
respondent by registered post with acknowledgment
due and file proof of service in the registry within
four weeks.
List after four weeks.
_______
MSM,J
Rvk
SL. DATE ORDER OFFICE
NO. NOTE
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.999 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 24.09.2019 MSM,J
Notice before admission.
The learned counsel for the petitioners is
also permitted to take out personal notice to the 1st
respondent through RPAD and file proof of service in
the registry within three weeks.
List immediately after vacation.
_______
MSM,J
I.A No.1 of 2019
There shall be interim suspension of order in
Tr.Crl.M.P No.6 of 2019 dated 25.07.2019 on the file
of Principal District Judge, Ongole.
_______
MSM,J
Rvk
SL. DATE ORDER OFFICE
NO. NOTE
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.1003 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 24.09.2019 MSM,J
Issue notice.
The learned counsel for the petitioners is
also permitted to take out personal notice to the 1st
respondent through RPAD and file proof of service in
the registry within three weeks.
List immediately after vacation.
_______
MSM,J
I.A No.1 of 2019
There shall be interim suspension of order in
Tr.Crl.M.P No.6 of 2019 dated 25.07.2019 on the file
of Principal District Judge, Ongole.
_______
MSM,J
Rvk
SL. DATE ORDER OFFICE
NO. NOTE
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.1006 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 24.09.2019 MSM,J
Notice before admission.
The learned counsel for the petitioner is also
permitted to take out personal notice to the 1st
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
List after three weeks.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.946 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice
The learned counsel for the petitioner is also
permitted to take out personal notice to the 1st
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
List on 18.10.2019.
________
MSM, J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.966 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
No representation, post on 18.10.2019.
b/o
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.958 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice before admission.
The learned counsel for the petitioner is also
permitted to take out personal notice to the 2nd
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
List on 18.10.2019.
________
MSM, J
I.A No.1 of 2019
This petition, is allowed, subject to furnishing
certified copy of the order within one month. In the
event of failure to furnish certified copy, the main
revision shall be rejected automatically.
________
Rvk MSM, J
SL. DATE ORDER OFFICE
NO. NOTE
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.990 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice.
The learned counsel for the petitioner is also
permitted to take out personal notice to the 1st
respondents by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
List on 18.10.2019.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.991 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice before admission.
The learned counsel for the petitioner is also
permitted to take out personal notice to the
respondent Nos.1 to 9 by registered post with
acknowledgment due and file proof of service in the
registry within one week.
List on 01.10.2019.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.992 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice before admission.
The learned Government Pleader takes notice
on behalf of 3rd respondent and seeks time to file
counter affidavit.
The learned counsel for the petitioner is also
permitted to take out personal notice to the
respondents Nos.1 and 2 by registered post with
acknowledgment due and file proof of service in the
registry within three weeks.
List on 18.10.2019.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.994 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Rule nisi. Call for records.
Notice returnable in three weeks.
The learned counsel for the petitioner is also
permitted to take out personal notice to 2nd RPAD
respondent by registered post with acknowledgment
due and file proof of service in the registry within
three weeks.
List on 18.10.2019.
_______
MSM,J
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.996 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice.
The learned counsel for the petitioner is also
permitted to take notice to the counsel appearing for
the respondent/complainant in Crl.M.P No.972 of
2019 in C.C No.105 of 2019 on the file of Judicial
Magistrate of First Class, Railway Kodur.
List on 30.09.2019.
_______
MSM,J
RVK
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.957 OF 2019
PROCEEDING SHEET
1. 23.09.2019 MSM,J
I.A No.1 of 2019
This petition, is allowed, subject to furnishing
certified copy of the order within one month. In the
event of failure to furnish certified copy, the main
revision shall be rejected automatically.
________
Rvk MSM, J
I.A No.2 of 2019
This petition is filed to suspend the orders passed
by the III Additional Judicial Magistrate of First
Class, Ongole in DVC No.19 of 2014 and confirmed
by the appellate court i.e. VII Additional District &
Sessions Judge, Ongole in Crl. Appeal No.107 of
2016, whereby the petitioner was directed to pay
maintenance @ Rs.5,000/- per month and pay
compensation of Rs.1,00,000/- (Rupees One Lakh
only).
Considering the facts and circumstances of
the case, the order to the extent of payment of half of
the compensation is suspended for a period of one
month, while directing the petitioner to pay
maintenance as directed by the trial court in DVC
No.19 of 2014 and Rs.50,000/- towards
compensation to the respondent, within two weeks
from the date of order. In the event of failure to
comply any of the directions of the order, the petition
shall stand dismissed automatically.
The counsel for the petitioner herein is
permitted to furnish a copy of the order before the III
Additional Judicial Magistrate of First Class, Ongole.
________
Rvk MSM, J
Note:
Issue C.C by tomorrow.
B/O
Rvk
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE NO: Crl.R.C No.1011 OF 2019
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
1. 23.09.2019 MSM,J
Notice before admission.
The learned counsel for the petitioner is also
permitted to take out personal notice to the
respondents 1 to 3 through RPAD and file proof of
service in the registry within two weeks.
List on 18.10.2019.
_______
MSM,J
RVK
THE HON'BLE SRI JUSTICE D.V.S.S. SOMAYAJULU
1. Whether Reporters of Local newspapers Yes/No
may be allowed to see the Judgments ?
2. Whether the copies of judgment may be Yes/No
Marked to Law Reporters/Journals ?
3. Whether Their Ladyship/Lordship wish Yes/No
To see the fair copy of the Judgment ?
Copyist
