Andhra Pradesh High Court - Amravati
Between vs And on 17 September, 2024
Author: R Raghunanoan Rao
Bench: R Raghunanoan Rao
iN THE HIGH COURT OF ANDHRA PRADESH AT AMBRAVATI
TUESDAY, THE SEVENTEENT H DAY OF SEP FE MBER,
TWO THOUSAND AND TWENTY FOUR,
a
'PRESENT: Pan
HONOURABLE SRI JUSTICE R RAGHUNANOAN RAO
HONOURASLE SRI JUSTICE HARINATHLN
CONTEMPT APPEAL NO: 15 OF = 2024
Between:
Shashi Bhushan Kumar IAS, Pri. Secretary to Govt Water Resources
Oepariment, AP Secretariat, Velagapudi, Amaravathi, Guntur District,
. AppellantContemnar No. 1/Respondent
AND
7. P.Soma Sekhara Sharma: Sia. Late PVS Siva Rao, Age 58 yrs, Occ
NMR Work Operator Technical, Office of the ae Executive
Engineer, irigation Sub Div sion, Srikakulam Distric
. R. Sankara Rao, S/o.Late Rama Murthy, Age S?yrs, Gec NMR Man
Mazdoor, Office of the Deputy Executive Engineer, Irrigation Sub
fu
CHvision, Srikakulam District.
&. Satyanarayana, S/o. Late Rama Rao, Age 70 yrs, Oce NMR Man
Soa
Mazcdoor (Retired), Thatapalli Regulator, Thotapalll Vilage, Garugubail
Mandal, Vizalnagaram District.
. Respondents/Cantempt Petitioners/Writ Petitioners
4. SM. Satish Kumar, The Engineer-in- Chief, A.W. Water Resources
Department, Amaravathi, Guntur District,
SK. Surya Kumar, Superintending Engineer, Water Resources
or
Department, irrigation Circle, Bobbil, Vizainagaram District.
5. Sq Ponnada Sudhakar, Superintending Engineer, Water Resourc Ses
Department, irrigation Circle, isiouram, Srikakulam District,
?. Sri Parade Sudhakar, Executive Engineer, Water Resources
Department, irrigation Division, Hisiourarn, Srikakulam District...
. Respondents/Contemnors/Respandents
(Respondents 4 to 7 hersin are only formal parties}
Appeal under Section 19 of Contemat of Courts Act, praying fhat in the
oh ournetances slated in the memorandum of grouriis fled In support of the
Contempt Apoeal, the High Court may be pleased to allow the Contempt
Appeal by setting asikle the orders dafed 20.08.2024 passed in C.C.No 5422
of 2023 In WEP. No, 25032 of 2020.
IANO: TOF 2024
Fatiion under Section 157 CPC sraying that in the circumstances
stated in the affidavit fled in sdpport of the petition, the High Court may be
pleased io suspend the operation of the order Dated 20.05.9024 passed by
this Court in C.C.No.5422 of 2083 Panding dispasal of CA 15 of 2024, on the
file of the High Court.
The Appeal coming on for hearing, upon perusing the Appeal and the
meriorandum of grounds flecd in support thereof and the order of the High
Court dated 03.07 2084, 24.07.2024 & 19.08 2024 made herein and upon
nearing the arguments of Sri T Vishnu Tela, Advocate for the Petitioner and of
on MKesava Rao, Advocate for the Respondents, the Court made the
following |
ORDER:
"Heard
Reserved for judgment."
interim order granted earlier stands extended UN Pronouncement
of judgment." "
Sj. B, VENKATA RAMANA
JOINT REGISTRAR
TRUE COPY! be
SECTION OFFICER
To,
PSD
da ae
. The Registrar. (Judicial), righ Court of Andhra Pradesh at
Amaravati. Pa
One CC to Sri T Vishnu Teja, Advocaré foPucy
One CC to Sri M Kesava Rao, Advocate POPU]
The Saction Officer, O.S. Section, High Court of Andhra Pradesh
Two spare capies.
HIGH COURT
RRA &
HAL J
DATED: 1 7/OS/ 2024
ORDER
CANS of 2024
INTERIM ORDER EXTENDED
