Andhra Pradesh High Court - Amravati
Yedla Rama Murthy, vs The Station House Officer on 3 March, 2021
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE THIRD DAY OF MARCH A
TWO THOUSAND AND TWENTY ONE
: PRESENT: x
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH RQ)
WRIT PETITION NO: 3141 OF 2021 "
Between:
" Yedla Rama Murthy, S/o late Atchappadu, aged about 76 years, Hindu, Occ:
Cultivation, R/o D. No 2-169, Patrunivalasa Village & Post, Arasavilli (Via)
Srikakulam Mandalam Srikakulam District.
2. Yedla Suryanarayna, S/o. Rama Murthy, aged about 53 years, Hindu, Occ:
Cultivation, R/o D. No 2-169, Patrunivaiasa Village and Post, Arasavilli (Via)
Srikakulam Mandalam Srikakulam District.
Petitioners
. AND
The Station House Officer, Srikakulam Rural Mandal, Srikakulam District.
2. The Superintendent of Police, Srikakulam Town and District.
3. The State of Andhra Pradesh, Rep, by its Principal Secretary, Home, Secretariat
buildings, Velagapudi, Guntur Andhra Pradesh. »
4. Baratam Mutyala Rao, S/o late Venkata Changalva Murthy, aged about 50 years,
Occu Cultivation, R/o D- No 1- 200, Patrunivalasa Village and Post, Arasavilli
(Via) Srikakulam Mandalam Srikakulam District
5. Manga Jagadamba, W/o Baratam Mohan Rao, aged 40 about years, Occu Head
Constable, R/o D.No.1- 200, Patrunivalasa Village and Post, Arasavilli (Via)
Srikakulam Mandalam Srikakulam District.
6. Ambedkar, Circle Inspector of Police Srikakulam Rural Police Station, Srikakulam
District. .
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue any writ, order or direction more particularly one in the nature of writ of mandamus
declaring the capricious action of the respondents in threatening to the life of the
petitioners in the civil dispute pertaining to Judgment dated 30-12-2020 in A.S No 883
OF 2011 of this Hon'ble Court and threatening to lives of the petitioners is violation Art
21 of the constitution of India and consequently to direct the respondents and more
particularly to respondents 5 and 6 not to interfere with our lives and liberty
IA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to direct the
respondents not to interfere with personal liberty of petitioners by calling to the police
station pertaining to possession of petitioners relating to the subject matter of A.S. No:
883 of 2011 of this Hon'ble Court, pending disposal of WP No.3141 of 2021, on the file
of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI TARLADA
RAJASEKHAR RAO Advocate for the Petitioners, and of GP FOR HOME for the
Respondents, the Court made the following.
ORDER:
"Await notice of respondent Nos.4 to 6.
Post the matter after four (04) weeks.
Sd/-P.VenkataRamana.
_ DEPUTY REGISTRAR
OPYI | ae
TRUE COPY! crigN'OFFICER
To,
1. One CC to SRI TARLADA RAJASEKHAR RAO Advocate [OPUC]
2. Two CCs to GP FOR HOME, High Court of Andhra Pradesh. [OUT]
3. One spare copy
HIGH COURT
CMRJ
DATED:03/03/2021
POST THE MATTER AFTER FOUR WEEKS
ORDER
WP.No.3141 of 2021
EXTENSION OF INTERIM ORDER
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