In Re.. vs Smt. A.R. Anuradha, Guntur Dist. ...
2021 Latest Caselaw 2073 Tel

Item No.13

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                         C.C.No.2209 OF 2017

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

Mr. P. Govind Reddy, learned Special Counsel for the State of

Andhra Pradesh and Mr. B.S.Prasad, learned Advocate General, State

of Telangana state that compliances have been made of the judgment

of the Supreme Court in Prakash Singh and others v. Union of India

and others, reported at ((2006) 8 SCC 1) and steps have been taken to

appoint Members and Chairman of the State Security Commission

and the Police Complaints Authority at the State and the District

levels. The relevant Governments Orders viz., G.O.Ms. No.57 dated

20.06.2021, G.O.Ms.No.71 dated 08.07.2021 and G.O.Ms. No.72

dated 08.07.2021 of the State of Andhra Pradesh and G.O.Rt.No.1094

dated 07.07.2021 and G.O.Ms.No.1093 dated 07.07.2021 of the State

of Telangana have been filed.

2. In view of the compliances made, no further orders are

required to be passed in the present contempt case, which is closed

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 12.07.2021 Lrkm