Alladi Venkata Rama Prasad vs Konakalla Narayana Rao
2024 Latest Caselaw 4460 AP

Andhra Pradesh High Court - Amravati

Alladi Venkata Rama Prasad vs Konakalla Narayana Rao on 18 June, 2024

 APHC010112822024
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                           [3299]
                             (Special Original Jurisdiction)

                    TUESDAY ,THE EIGHTEENTH DAY OF JUNE
                      TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

            THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

                        CONTEMPT CASE NO: 1787/2024

Between:

Alladi Venkata Rama Prasad                                      ...PETITIONER

                                      AND

Konakalla Narayana Rao and Others                           ...CONTEMNOR(S)

Counsel for the Petitioner:

   1. N A RAMACHANDRA MURTHY

Counsel for the Contemnor(S):

   1. A VEERASWAMY

The Court made the following:

       This contempt petition was filed by the petitioner herein, who was

petitioner in W.P.No.4078 of 2013 decided vide common judgment dated

13.10.2023, along with other writ petitions.


       2.     Notice was issued to the respondents to file the response.

3. Learned counsel for the respondents submits that against the

judgment in W.P.No.4078 of 2013, W.A.No.44 of 2024 was filed and the same

has been allowed vide order dated 08.05.2024, setting aside the judgment

dated 13.10.2023.

4. The operative part of the appellate judgment in Para Nos.

4 and 5 is as under:-

"4. In view of the settled position, these Writ Appeals stand allowed in terms of the judgment, dated 22.02.2024, rendered in W.A.No.102 of 2024. There shall be no order as to costs.

5. In the event, the Respondents are of the view that the judgment relied upon requires reconsideration, it is open to the Respondents to approach this Court by way of a review petition."

5. Learned counsel for the petitioner does not dispute but submits

that the petitioner is intending to file the review petition.

6. Be that as it may, the judgment dated 13.10.2023 of the writ

Court of which contempt is alleged, having been set aside, the present

contempt case cannot survive.

7. The notice issued to the respondents are discharged.

8. Contempt Case is rejected on the aforesaid ground.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall also

stand closed.

____________________________ RAVI NATH TILHARI, J

Date: 18.06.2024 SCS