Andhra Pradesh High Court - Amravati
Thota Veera Venkata Satyanarayana, vs The State Of Andhra Pradesh, on 12 February, 2024
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 13848 OF 2015
Between:
1. Thota Veera Venkata Satyanarayana,, S/o.Ramulu, Hindu, aged about 43
years, Business, D.No.38-1-5, American Hospital Street, Opposite Indra
Towers, Vijayawada, Krishna District. Andhrapradesh.
...PETITIONER(S)
AND
1. The State Of Andhra Pradesh,, Rep: by its Pri.Secretry, Department of Home,
Secretariat, Hyderabad.
2. The Commissioner of Police,, Vijayawada Police Commissionerate,
Vijayawada, Krishna District, Andhrapradesh.
3. The Inspector Of Police,, Suryaraopet Police Station, Vijayawaba, Krishna
District, Andhrapradesh.
4. The Station House Officer,, Suryaraopet Police Station, Vijayawacia, Krishna
District, Andhrapradesh.
5. Allibilli Murali,, S/o.Apparao, Aged about 45 years,. Occ: Properties,
R/o,Punnamathota, Near American Hospital, Vijayawada, Krishna District.
Andhrapradesh.
...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 toto issue a Writ, Order or Direction more particularly one in the nature of
Writ of Mandamus declaring the inaction of the Respondent No.2 for not
considering the Representation dt.28-04-2015 as arbitrary and illegal and
consequently direct the Respondent No.2 to 4 to provide Protection to the
Petitioner, so as to enable the Petitioner to enjoy his peaceful possession of the
suit schedule Property as per the Judgment and Decree dt.06-08-2014 passed in
O.S.No.10/2014 by the Hon'ble I Additional Junior Civil Judge court at Vijayawada
and as per the Orders dt.02-04-2015 Passed by this Hon'ble Court passed in
C.R.P.No.1184/2015 by considering the Representation dt.28-04-2015.,
I.A. NO: 1 OF 2015(WPMP. NO: 18154 OF 2015)
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 direct
the Respondents No.2 to 4 to provide Protection to the Petitioner, for the effective
implementation of the Judgment and Decree dt.06-08-2014 passed in
O.S.No.10/2014 by the Hon'ble I Additional Junior Civil Judge court at Vijayawada
and as per the Orders dt.02-04-2015 Passed by this Hon'ble Court in
C.R.P.No.1184/2015., pending disposal of the above Writ Petition
Counsel for the Petitioner(s):SRI. DEVALARAJU ANIL KUMAR
Counsel for the Respondents: GP FOR HOME (AP)
The Court made the following:
Learned counsel for the petitioner submits that the matter has become
infructuous and no further orders are necessary in this Writ Petition
Recording the said submission, this Writ Petition is dismissed as
infructuous. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand
closed.
_________________________
Dr. K. MANMADHA RAO, J
Date: 12.02.2024
DNV
THE HON'BLE DR. JUSTICE K. MANMADHA RAO
Writ Petition No.13848 OF 2015
Date: 12.02.2024
DNV
