Andhra Pradesh High Court - Amravati
L Paidi Raju vs Budhi Rajasekhar on 2 August, 2024
SN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY, THE SECOND DAY OF AUGUST,
TWO THOUSAND AND TWENTY FOoUR-
'PRESENT:
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
C.C (AT) No, 449 OF 2023,
Between:
L Paidi Raju, S/o L. Anna Rao, Aged about 48 years, Goo. Jeep Drivers, O/o
The Assistant Director of Agriculure (5.6.3, River Valley Project, Araku valley,
Visakhapainam District
. Applicant
AND
1. Sr Budhi Rajasekhar, The State of Andhra Pradesh, Ren. By ifs
Principal Secretary, Agriculture and Cooperation Department,
Secretariat Buildings, Velagapud!, Amaravathi, Guntur District,
2. Sn DO Muralidar Reddy, The Comrnissioner and Director of Agriculture,
State of Andhra Pradesh, Vilayawada, Krishna District
(CA is dismissed against the 2°° respondent as per order of the
Hon'ble Tribunal in CA 92/19 in 0.4.2958/2015 ct.12-04-2019)}
Respondents |
WHEREAS the Petitioners fave presented under section .17 of
Contempt of Courts Act read with Sections 10 to 12 of Contempt of Courts
Act, above case through their counsel, Sq ARVING KUMAR KATA, graying
thal ihis Hon'ble High Court may be pleased to punish the respondents herein
for willfully and deliberately disobeyed the orders passed In Q.A.No. 2858
2015, dated 18-09-2018) --
WHEREAS the salt case coming on for hearing on this day and
whereas the High Court upon perusing the affidavit fled herein and upon
observing that there is no representation for petitioner, made the following ce
es
ORDER:
"No representation for the petitioner.
On 98.05.2078, the Andhra Pradesh Administrative Tribunal
disposed of O.A.No.2988 of 2018 with the following direction:
'in the result, the Original Apolication is disposed of giving
liberty fo the applicant fo approach fhe Gavernment through
broper channel with @ representation making the claim on
fhe basis of fhe above Supreme Court judgment, se that the
Govenimen wil fake decision in Nie matter."
The contempt application was: fled in the year 2079 against the
non-mplementation of the order passed by the Tribunal and C.A.No.92
of 2019 was renumbered as C.C.{AT}.No.448 of 2023,
in view of the same, the desiqnated respondent is hareby informed
to place the written Instructions/compllance report before this Court by
the next date of hearing.
Post the matter after four (04) weeks.
Registry Is directed to communicate this order to the office of the
respondent. © een
Sd. M.RANESH BABU
DEPUTY REGISTRAR
TRUE COPY!) ae
SECTION OFFICER
Sap
. Sri Buddhi Rajasekhar, The State of Andhra Pradesh, Rep, By ifs
Principal Secretary, Agriculture and Cooperation Deparimart,
Secretarial Bulldings, Velagapudi, Amaravathi, Guntur District
The Frincipal Secretary, State of Andhra Pradesh, Agncullure and
Caaperation Department, Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District (Addressee nos.1 & 2? by Special
Messenger}
One CC fo Sn Arvind Kumar Kata, Advocate FORPUCI
. One CC toe Sri T Bheemanna, Advocate [OPUC]
One spare copy
«
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HIGH COURT
J8yJ
DATED 02/08/2024
BOOST THE MATTER ON 30.08 2024
ORDER
DIRECTION
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A Oe RSE oe sew SS
OL SAAT Se go HSS
