K Anjaneyulu vs The Principal Secretary
2024 Latest Caselaw 6723 AP

Andhra Pradesh High Court - Amravati

K Anjaneyulu vs The Principal Secretary on 5 August, 2024

APHC010501692023
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                                [3368]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
              MONDAY ,THE FIFTH DAY OF AUGUST
              TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   WRIT PETITION NO: 25981/2023

Between:
K Anjaneyulu and Others                         ...PETITIONER(S)

                                   AND

The Principal Secretary and Others            ...RESPONDENT(S)

Counsel for the Petitioner(S):
  1. G RAJKUMAR

Counsel for the Respondent(S):
  1. GP FOR HOME

The Court made the following:

O R D E R:

This Writ Petition under Article 227 of the Constitution of

India is filed for the following relief:

"to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus by way of declaring the inaction on the part of the Respondents

2 to 5 in considering the representation dated 01 05 2023 submitted by the 1st petitioner in Spandana programme as illegal arbitrary and caprecious

consequently direct the respondents 2 to 5 to consider the representation dated 01 05 2023 and to provide necessary protection and to pass such..."

2. Heard learned counsel for the petitioners and learned

Assistant Government Pleader appearing for the State.

3. Learned Assistant Government Pleader appearing for the

State on written instructions would submit that both parties were

summoned to the police station, and the unofficial respondent

admitted that he will not interfere with the subject property and

executed a statement to that effect. Therefore, no further action

was taken by the respondent/police in the matter.

4. It appears that the petitioners herein presented a

representation dated 01.05.2023 to the Station House Officer, I

Town Police Station, Ananthapuram, alleging certain acts relating

to threat. In the light of the judgment of the Hon'ble Apex Court in

Lalitha Kumari and State of Uttar Pradesh and others Case, the

Station House Officer is expected to take necessary action on the

said representation.

5. In that view of the matter, the Writ Petition is disposed of,

directing the respondent No.5 to consider the petitioner's

representation dated 01.05.2023 in the light of the judgment of

the Hon'ble Apex Court in Lalitha Kumari and State of Uttar

Pradesh and others1 Case, within a period of two (02) weeks

from the date of receipt of copy of the order.

6. Accordingly, the Writ Petition is disposed of. No order as to

costs.

As a sequel thereto, the miscellaneous petitions, if any,

pending in this Writ Petition shall stand closed.

_______________________ ___ JUSTICE B.V.L.N. CHAKRAVARTHI 05.08.2024.

PSA

2013 (14) SCR 713

THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

WRIT PETITION NO: 25981 of 2023

Date: 05.08.2024

PSA