Nakka Suresh vs P Satyanarayana Rao
2022 Latest Caselaw 5432 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO


                    CONTEMPT CASE No.756 of 2019

ORDER:

The petitioner had challenged a rowdy sheet opened

against him by way W.P.No.24128 of 2018, which came to be

disposed of on 13.07.2018 directing the 3rd respondent, Deputy

Superintendent of Police, North Zone, Rajamahendravaram, to

examine the representation of the petitioner, dated 10.05.2018

in the light of the various judgments of this Court, and to

dispose of the same within two months from the receipt of the

order.

2. The petitioner had approached this Court, by way of

the present Contempt Case on the ground that the said 3rd

respondent had not disposed of the representation of the

petitioner and had violated the orders of this Court.

3. The counter has now been filed on behalf of the

respondent stating that the rowdy sheet has been opened

against the petitioner by the Deputy Superintendent of Police,

Central Zone and as such the Deputy Superintendent of Police,

North Zone, against whom the order has been passed would not

be able to pass orders on the representation of the petitioner.

4. In that view of the matter, this Contempt Case is closed

leaving it open to the petitioner to challenge the rowdy sheet

opened against the petitioner in an appropriate procedure.

5. Accordingly, the present contempt case is closed. There

shall be no order as to costs.

6. As a sequel, pending miscellaneous petitions, if any,

shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

18.08.2022 MJA

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

CONTEMPT CASE No.756 of 2019

18.08.2022

MJA