R.Jayasudha, vs The State Of Andhra Pradesh
2023 Latest Caselaw 4658 AP

    THE HON'BLE SRI JUSTICE K SREENIVASA REDDY

              Writ Petition No.24657 of 2021

ORDER:

This Writ Petition is filed under Article 226 of the

Constitution of India seeking the following prayer;

"....pleased pleased to issue an appropriate Writ Order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of the respondents Nos.2 to 5 in providing police aid to the person and property in an extent of Ac.0.46 Cents of Miniki Village, Ramasamudram Mandal, Chittoor District, from the respondents No.6 to 13 inpersuance of the injunction Decree, dated 13.12.2019 made in O.S.No.248 of 2011 on the file of the Additional Junior Civil Judge, Punganuru, Chittoor District as arbitrary, illegal abdication of the statutory duty cast on them contrary to the well settled legal position apart from being violative of the fundamental rights guaranteed to the petitioner under Articles 14, 19 and 21 of the Constitution of India and consequently direct the respondents No.2 to 5 to provide police aid to the person and the property in an extant of Ac.0.46 Cents of Miniki Village, Ramasamudram Mandal, Chittoor District, from the respondents No.6 to 13 inpersuance of the injunction Decree dated 13.12.2019 made in O.S.No.248 of 2011 on the file of the Additional Junior Civil Judge, Punganuru, Chittoor District and to pass...."

2. The petitioner herein is the owner of the land to an

extent of Ac.0.46 cents of Miniki Village, Chittoor District. The

unofficial respondents are interfering with peaceful possession

of the land belonging to the petitioner herein. In connection

with that, the petitioner herein filed a suit in O.S.No.248 of

2011 on the file of the learned Additional Junior Civil Judge,

Punganur. By Judgment dated 13.12.2019, the said suit was

decreed in favour of the petitioner herein. Thereupon, the

petitioner herein made a representation, dated 31.08.2020, to

the respondent No.4 herein, but till today no action has been

taken on the representation made by the petitioner herein.

3. In view of the above, the petitioner herein is permitted

to make a fresh representation to the respondent No.4 herein

within a period of two (2) weeks from the date of receipt of a

copy of this order. On Such representation, the respondent

No.4 is directed to pass appropriate orders thereon within a

period of two (2) weeks thereafter, keeping in view of the fact

that a decree has been passed in favour of the petitioner

herein.

4. With the above direction, the Writ Petition is disposed

of. No costs.

As a sequel, miscellaneous petitions, if any, pending in

this Writ Petition shall stand closed.

______________________________ JUSTICE K. SREENIVASA REDDY

04.10.2023 ASR

THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY

Writ Petition No.24657 of 2021

Date:04.10.2023

ASR