Andhra Pradesh High Court - Amravati
Shasti Mariamma, vs State Of Andhra Pradesh, on 21 June, 2022
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY, THE TWENTY FIRST DAY OF JUNE
TYVO THOUSAND AND TWENTY TWD
PRESENT:
THE HONOURABLE SRI AUISTICE CHEERAT! MANAVENDRANATH ROY
iA No. TOF 2022
iN
WP NO: TOSTY OF 2022
Behveen:
03 td
a
Shast! Mari aruna, Vo. Ratiakara Rac, Hindu, aged about 34 years, resident of
O.No.?-O071, Foranki village, penamalury Mandal, Krishna District.
.oretitioner
AND
State of Andhra Pradesh, Rep by its Princinal Secretary, Deparimant of Home,
secrsignat Velagapudi, Amaravati, Guntur Disiriet
The Gorpnlasioiear of Police, Vijaya WS a Krishna District
The Stefion House Officer, Penamaiir FS, Panamaluru Mandal, Krishna
PHstrct. .
Akkhlasadi Susecia & Veeramma "Wis. Late Yesubhakthi, Hindu, aged about 42 .
years, D.No. 7-92, Poranki Vi Hage, Panainaluru Mandal, Krishna Disiriot
Akkiissari Baburao, VWio Late Yesubhakihi, Hindu, aged about 34 years, D.No.?-
90, Poranki Vilage, Penamaluru Mandal, Rdshna [istrict
Akkidasarl Kishore, Late Yesubhakthi, Hindu, aged about 37 years, D.No. 7-90,
FPoranki Village, Pens amaluru Mandalé Krishna District,
.. Respondents
founsel for the Petitioner .SRi MODUGH. VENU GOPAL
Counsel for the Respondent Nos.t to 3: GP FOR HOME
Petition under Section 184 OFC ot 'aying that in the clrournstances stated in fhs
afiavit Had in support of ihe pefitian, the High Court may be pleased pleased te direct
the respondents No.2 and 3 to cansider the petitioner's represantation, dt 29.9.2024 for
providing palice protect on in respect of deorsetal property in pursuant to the judgment
and decree passed in O.S.982/2010, 1 Addl. dunior Chil Judge Court at Viayawada di.
24.0). 2022, pending disposal of WP Ne. - el of 2022, on the fle of the High Court,
Fre court while directing issue of notice to the Resapondenis herein to show
cause a8 to why this application should: net be cormplled with, made the following
order
{The reosipt of this arder will be deemed to be fhe receipt of nolins in fhe case).
The Court made the following:
ORDER:
"in the meanwhile, there shall a. direction ta respondenis 2 and 3 to
sansider the representation, dated 28. 09.2024, submitted by the petitioner, by the
next date of hearing."
Ta,
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. _ Sd/- 7. MADHAV!
oe \ ASSISTANT REGISTRAR
FYRUE COPY! ye
For ASSISTANT REGISTRAR
The Principal Secretary, Department of Hame, Slate of Andhra Pradesh,
Secretariat, Velagapudi, Amaravat "Guntur District.
The Ganrmissioner of Police, Vilayawada, Krishna District.
The Station Nouse Officer, Penamatury B.S. Penamaluru Mandal, Krishna
Cueto
Askidasari Susecia @ Veeramma, ¥ Hp, L ate Yesubhakihi, Rfo.D. No?
Parank! Vilage, Fenamaiuru Mandal Srishna District.
°
EEE 7 OG os
meas ee Wie Late Yesubhakthi, | Rio.D.No 7-90, Porgnk) Vilage,
Akkidasar Kishore. Late Yes bh akthi Rfo.O.No. 7-96, Poranki Vit
Penamalur Mandal, Krishna [ Ris istrict, a to 6 by RPAD}
Qne CC to Sr. Modugu Venu Gosal:: Advonate TOPUC)
Two Gs to GP for Ho H Court tof Andhra Pradesh. IOUT]
Gne spare copy. .
HIGH GOURT
CMR J
DATED 21 Bi2022
ORDER
IA NOT OF 2022
iN
WP. No O517 of 2022
INTERIM DIRECTION
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