Andhra Pradesh High Court - Amravati
Smt. Ramisetti Errakka vs Shri Sumit Kumar, Ias on 8 November, 2024
APHC010342592024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
FRIDAY ,THE EIGHTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CONTEMPT CASE NO: 3272/2024
Between:
1. SMT. RAMISETTI ERRAKKA, W/O. LATE R.VENKATASWAMY,
AGED ABOUT 53 YEARS, OCC HOUSE WIFE, R/O. THULMMARAJU
KANDRIGA VILLAGE, RAMAKRISHNAPURAM PANCHAYAT,
PENUMURU MANDAL, CHITTOOR DISTRICT.
2. RAMISETTI KRISHNAMOORTHY,, S/O. LATE R.SANJEEVI AGED
ABOUT 43 YEARS, OCC AGRICULTURE, R/O. THUIMMARAJU
KANDRIGA VILLAGE, RAMAKRISHNAPURAM PANCHAYAT,
PENUMURU MANDAL, CHITTOOR DISTRICT.
3. R.SUBRAHMANYAM,, S/O. R.MUNUSWAMY AGED ABOUT 43
YEARS, OCC AGRICULTURE, R/O. THUIMMARAJU KANDRIGA
VILLAGE, RAMAKRISHNAPURAM PANCHAYAT, PENUMURU
MANDAL, CHITTOOR DISTRICT.
...PETITIONER(S)
AND
1. SHRI SUMIT KUMAR IAS, THE DISTRICT COLLECTOR, CHITTOOR
DISTRICT, ANDHRA PRADESH.
...CONTEMNOR(S):
Petition under Sections 10 to 12 of Contempt of Courts Act 1971 praying
that in the circumstances stated in the affidavit file herein the High Court may
be pleased to pleased to summon the Respondent herein and punish him for
willful disobedience and violation of the clear, categorical and mandatory
Page 2 of 4 SRS,J
C.C.No.3272 of 2024
orders passed by this Honourable Court dated 29.08.2023 in W.P. No. 2834
of 2020, under Sections 10 to 12 of the Contempt of Courts' Act, 1971 and
pass
Counsel for the Petitioner(S):
1. CHAMARTHY LEELA SRINNIVASA VARMA
Counsel for the Contemnor(S):
1. K M KRISHNA REDDY
The Court made the following:
:: ORDER :
:
The above contempt case is filed complaining of violation of the order
dated 29.08.2023 passed in W.P.No.2834 of 2020.
2. W.P.No.2834 of 2020 is filed to declare the action of respondents 3 to 5
therein in encroaching the petitioner's lands in survey Nos.15/26, 15/23 and
15/27, Penumuru Village of Thimmarajukandrika of Chittoor District, without
acquiring and paying compensation to the petitioners under the Land
Acquisition Act, 2013, as illegal and arbitrary.
3. This Court, by order dated 29.08.2023, disposed of the writ petition
directing respondent No.4 to pay compensation to the petitioners in respect of
lands to an extent of Ac.1-22 cents, Ac.0-51 cents and Ac.0-98 cents in survey
Nos.15/26, 15/23 and 15/27 respectively, of Penumuru Village,
Thimmarajukandrika, Chittoor District, as per judgment in LAO-cum-Revenue
Divisional Officer, Chevella Division and other V. Mekala Pandu and
others1, within two months from the date of receipt of a copy of said order.
The above contempt case is filed since the said order is not complied with.
2004 AIR (AP) 250
4. Today when the matter is listed, Sri C. Leela Srinivasa Varma, learned
counsel for the petitioners submitted that the order, dated 29.08.2023, was
complied with.
5. Recording the abvoe submission of learned counsel for the petitioners,
this contempt case is closed. No costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________
JUSTICE SUBBA REDDY SATTI
Date : 08.11.2024
IKN
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CONTEMPT CASE NO: 3272 / 2024
Date : 08.11.2024
IKN
