Between vs State Of U P And
2024 Latest Caselaw 7905 AP

Citation : 2024 Latest Caselaw 7905 AP
Judgement Date : 30 August, 2024

Andhra Pradesh High Court - Amravati

Between vs State Of U P And on 30 August, 2024

APHC010486932018
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                             [3368]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
           FRIDAY ,THE THIRTIETH DAY OF AUGUST
              TWO THOUSAND AND TWENTY FOUR
                                PRESENT
 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
                   WRIT PETITION NO: 23429/2018
Between:
B. Yogeshwar Rao and Others                      ...PETITIONER(S)
                                   AND
The State Of Andhra Pradesh and Others         ...RESPONDENT(S)
Counsel for the Petitioner(S):
   1. S TULASI DAS
Counsel for the Respondent(S):
   1. GP FOR HOME (AP)


The Court made the following:
O R D E R:

This Writ Petition under Article 226 of the Constitution of

India is filed for the following relief:

"to issue a writ order or direction more particularly in the nature of Writ of Mandamus Under Article 226 of the Constitution of India to declare the non-registration of crime on the complaint of the petitioner dt. 17.04.2018 against the District Collector Srikakulam the R.D.O Tekkali Division and the Tahsildar Palasa Mandal by name as being illegal atrocious violative of Article 17 and violative

of provisions of the SC and ST P O A Amended Act 2015 apart from being violative of the judgment of the Honble Supreme Court in Lalitha Kumarim Vs State of U P and consequently direct the respondents herein to register the crime and to cause arrest of the accused as per the provisions of the Special Act and pass such..."

2. Learned Assistant Government Pleader representing the

State is in attendance.

3. None appeared for the petitioners, though the matter is

posted under the caption "for dismissal". There was no

representation for the petitioners today, as well as on the

previous adjournment.

4. In that view of the matter, the Writ Petition is dismissed for

non-prosecution. There shall be 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 30.08.2024.

VNB

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