P Lakshmi vs State Of U P As Being Illegal Arbitrary
2024 Latest Caselaw 8390 AP

Citation : 2024 Latest Caselaw 8390 AP
Judgement Date : 12 September, 2024

Andhra Pradesh High Court - Amravati

P Lakshmi vs State Of U P As Being Illegal Arbitrary on 12 September, 2024

APHC010067742019

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3368]
                          (Special Original Jurisdiction)

           THURSDAY ,THE TWELFTH DAY OF SEPTEMBER
               TWO THOUSAND AND TWENTY FOUR

                        PRESENT
     THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                       WRIT PETITION NO: 3085/2019

Between:

P Lakshmi                                                  ...PETITIONER

                                   AND

The State Of Ap and Others                            ...RESPONDENT(S)

Counsel for the Petitioner:

   1. J U M V PRASAD

Counsel for the Respondent(S):

   1. GP FOR HOME (AP)

The Court made the following:

ORDER:

This Writ Petition under Article 226 of the Constitution of India is

filed for the following relief:

"to issue an appropriate writ order or direction more in the nature of Mandamus declaring the action of the respondents 2 to 4 in not taking any action on the complaint of the petitioner dated 11.02.2019 and not even registering an FIR or causing any enquiries in terms of

the Judgment of the Honourable Apex Court in the case of Lalitha Kumari Vs State of U P as being illegal arbitrary and consequently direct the respondent to take action on the complaint lodged by the petitioner on 11.02.2019 and to register FIR..."

2. Sri J.U.M.V.Prasad, learned counsel for the petitioner would

submit that cause in the Writ Petition does not survive for further

adjudication.

3. Learned Assistant Government Pleader for Home appearing for

the State is present.

4. Recording the submissions made by the learned counsel for the

petitioner, the Writ Petition is closed, as no further orders are required in

this matter. There shall be no orders 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 Dated: 12.09.2024 SDP

THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI