Andhra Pradesh High Court - Amravati
Modugula Veera Reddy, vs Sri. Gopala Krishna Dwivedi, on 1 December, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.C.C.No.1046 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
02 01.12.2023 RNT,J
1. 1. Heard Smt Sodum Anvesha, learned
counsel for the petitioners and Sri D.Omkar,
learned counsel appearing on behalf of Sri
Kiran Kumar Vadlamudi, learned counsel for
respondent Nos.2,3,4 & 6.
2. This Contempt Case is filed alleging
willful and deliberate disobedience of the writ
Court's order dated 02.12.2021 passed in
W.P.No.27933 of 2021. The orders were passed
in the Contempt case. The respondent in the
writ petition filed review which was rejected on
29.11.2022 challenging the order dated
02.12.2021 in the main writ petition. The
respondent filed Writ Appeal No.387 of 2023
and challenging the order passed in review
application they filed W.A.No.386 of 2023. Both
the Writ Appeals along with various other writ
appeals were disposed of finally by the judgment
dated 12.10.2023 by the Division Bench,
modifying the order passed by the Writ Court in
the Writ Petition. In Para No.5 of the appellate
judgment reads as under:- Contd...
"5. With the consent of the counsel for
the writ petitionerss as also the learned Advocate
General, the following order is being passed:
(a) The petitionerss would be paid, if not
already paid, the amount in terms of the Memos
dated 05.11.2020 and 12.05.2021, within one
month from today.
(b) The Government would be at liberty to
conduct an enquiry after affording to the
petitionerss an opportunity of being heard with
regard to the works executed by them within the
period from 01.10.2018 to 31.05.2019. The
enquiries, if initiated, would be completed within
four months from today.
(c) In case the works are as per standards, the
petitionerss would be paid not only the balance
amount but also interest calculated at the rate of
6% per annum on the entire amount with HCJ &
NJS, J 11 W.A_724_2021 & batch effect from the
date when the bills were submitted by the
petitionerss for payment till the date of final
payments.
(d) Such of the petitionerss who had executed
works much before the period of 01.10.2018
would be paid, if not already paid, the entire
amount due and payable to them within a period
of one month from today, with interest calculated
at the rate of 6% per annum with effect from the
date when the bills were submitted by the
petitionerss for payment till the date of final
payments."
3. Learned counsel for the petitioners
submits that no payment has been made even
pursuant to the modified order.
4. I am of the prima facie view that
since the contempt was filed against the order
dated 02.12.2021 in W.P.No.27933 of 2021,
which order has been modified in appeal, the
petitioners may file fresh contempt if there is
violation of the modified order passed in appeal.
5. At this stage, learned counsel for
the petitioners prays for the matter be posted on
05.12.2023.
6. Post on 06.12.2023.
__________
RNT, J
RKS
