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Telangana High Court
S. Narsimha Reddy vs Sri Vikas Raj I.A.S on 26 March, 2026
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
CONTEMPT CASE No.1151 of 2026
DATE OF ORDER : 26.03.2026
Between:
S.Narsimha Reddy,
S/o. Late S.Ram Reddy, Aged about 68 years,
Occ: Registered Special Class I Contractor,
Having its office at 1-9-17/1/7, Ravindranagar,
Street No.8, Habsiguda, Hyderabad - 500 007,
Telangana State.
.. Petitioner
And
Sri Vikas Raj, I.A.S,
The Special Chief Secretary,
R & B Department,
TS Secretariat, Hyderabad and 5 others.
.. Respondents
ORDER:
This Contempt Case is filed for willful disobedience of
order dated 25.10.2025 passed by this Court in W.P.No.32209
of 2025 by respondents.
2. Heard Mr. K.Arun Kumar, learned counsel for petitioner,
learned Government Pleader for R & B Department appearing
for respondent Nos.1, 3, 4 and 5 and learned Government
Pleader for Finance and Planning appearing for respondent
Nos.2 and 6.
JAK, J
CC_1151_2026
3. This Court on 13.03.2026 passed the following order:
"This contempt case is filed disobeying the order dated
25.10.2025 passed in W.P.No.32209 of 2025.
W.P.No.32209 of 2025 is filed with the following prayer:
"...to issue an appropriate writ, order or direction more
particularly one in the nature of Writ of Mandamus
declaring the in action on the part of the Respondents in not
making payments of Final Bill and the balance amounts in
respect of the contract works namely "FDR to
Reconstruction of 4V of 0.6m Dia HP vented Causeway HLB
in Wanaparthy to Jedcharla road at KM 30/2-4" in
Nagarkurnool District under agreement bearing No.30/2-
4/2021-2022 dated 08.10.2021 for a as illegal and arbitrary
and consequently direct the Respondents to release the
admitted payment of Rs.1,28,49,956/- & Rs.6,43,317/-
totaling to Rs.1,34,93,273/- together with interest and pass
such further order or orders..."
Petitioner executed the work allotted to him. Work was
awarded vide agreement bearing No.30/2-4 of 2021-2022,
dated 08.10.2021 for a total value of Rs.2,47,67,208/-. Tokens
were issued with respect to the works completed. Token
No.2360790766 dated 10.03.2023 was issued for an amount
of Rs.50,38,093/-, Token No.2437790274 dated 17.11.2023
was issued for an amount of Rs.53,65,160/- and Token
No.26006622971 dated 27.06.2025 was issued for an amount
of Rs.24,44,703/-, totaling to Rs.1,28,47,956 and Rs.6,43,317
towards FSD (Further Security Deposit). A total amount of
Rs.1,34,93,273/- by respondent authorities is due, to be paid,
these facts are not in dispute.
At the time of disposal of the matter, learned Assistant
Government Pleader stated that the respondent authorities
would verify the particulars, ascertain the amounts and issue
appropriate proceedings. Twelve (12) weeks time was granted
to issue such proceedings, and the petitioner was directed to
make a representation.
Representations were made on 06.11.2025 to the Special
Chief Secretary to Government, Finance Department, TS
Secretariat, Hyderabad (page No.35) and to the Special Chief
Secretary to Government, Roads and Buildings Department,
Telangana Secretariat, Hyderabad (Page No.37).
Time of 12 weeks granted is exhausted from the date of
representations, yet no proceedings have been issued.
Rule 18 of the Contempt of Court Rules, 1980 is as
follows:
"Notice of every contempt case, if ordered by Court for
service on the contemner, shall be in Form 1 and shall be
accompanied by one set of all papers filed in the case and
the said notice with all enclosures shall be served personally
on the alleged contemner, unless the court otherwise directs
for reasons to be recorded, requiring him to appear in
person, unless otherwise ordered, on a day fixed. Which
shall be not less than four weeks from the date of the order
or as fixed by the Court, for hearing of the proceeding and to
show cause why he may not be suitably punished under the
JAK, J
CC_1151_2026
Contempt of Courts Act, 1971 and he shall continue to
remain present during the hearing till the proceeding is
finally disposed of by Order of the Court, unless otherwise
directed."
This Court, having heard the learned counsel, deems that
it is a clear case of contempt, as the order is not complied
with.
Issue Form I to the respondents.
Post the matter on 26.03.2026."
4. Pursuant to the order dated 13.03.2026, letter dated
25.03.2026 addressed by District R&B Officer, Nagarkurnool,
to Government Pleader, R&B Department, High Court,
Hyderabad, is placed on record, the following are the contents
of the letter:
"...The subject namely "FDR to Reconstruction of 4V on
0.6m Dia HP vented Causeway HLB in Wanaparthy to
Jadcherla road at KM 30/2-4 (Construction of 2 Vents of 8M
Span @ Km.30/0-2 and 3 vents of 10M span @ Km 30-/2-4
High Level Bridges in Nagarkurnool District under Agreement
No. /2021-22 dated 08.10.2021 for total value of ECV
Rs.2,47,67,208 entrusted to Sri S.Narsimha Reddy S/o. S.Ram
Reddy (Petitioner) to complete the work in period of Nine (9)
Months.
It is to submit that the Contract Bills were submitted for
scrutiny and payment to the Assistant Pay and Accounts
Officer, Nagarkurnool.
The Petitioner Sri. S.Narsimha Reddy, has approached
the Hon'ble High Court for payment of the following bills
Sl. Bill No. Gross Deduct- Net Amount Token Token Paid Bill
No. amount ions No. Date Voucher Status
No. & Date in
IFMIS
Site
1. 3rd and 50,38,093 4,70,233 45,67,860 23607 10.03 08, Dt: PAID
Running 90766 .2023 25.03.2026
bill
2. 4th and 53,65,160 5,50,912 48,14,248 24377 18.11 07, Dt: PAID
Running 90274 .2023 25.03.2026
bill
3. 5th and 24,44,703 6,61,949 17,82,754 26006 27.06 11, Dt: PAID
Final bill 62971 .2025 25.03.2026
JAK, J
CC_1151_2026
The Government has made Payment of
Rs.1,28,47,956.00 (Gross) on Date 25.03.2026 for the 3rd, 4th
and 5th Bills vide Voucher numbers mentioned in the above
table. The amount deposited to the Petition account."
5. In view of the letter dated 25.03.2026, this Court deems it
appropriate that the Contempt Case be closed.
6. Accordingly, the Contempt Case stands closed. No order
as to costs.
Miscellaneous applications pending, if any, shall stand
closed.
__________________________
ANIL KUMAR JUKANTI, J
Date: 26.03.2026
KRR
JAK, J
CC_1151_2026
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
Date: 26.03.2026
KRR
