Smt Majji Triveni vs The State Of Andhra Pradesh And Others
2024 Latest Caselaw 8580 AP

Andhra Pradesh High Court - Amravati

Smt Majji Triveni vs The State Of Andhra Pradesh And Others on 18 September, 2024

 APHC010652692018
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                           [3368]
                               (Special Original Jurisdiction)

           WEDNESDAY ,THE EIGHTEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

        THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                          WRIT PETITION NO: 31545/2018

Between:

Smt Majji Triveni                                                   ...PETITIONER

                                       AND

The State Of Andhra Pradesh and Others                        ...RESPONDENT(S)

Counsel for the Petitioner:

   1. T S N MURTHY

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 a Writ Order or Direction more particularly in the matter of Writ of Mandamus declaring the action of the respondents police in harassing the petitioner calling the petitioner to the police station frequently even though this Honble Court order to follow the directions of Apex court judgment is illegal arbitrary and against the principles of natural justice and violation of Article 14, 19, 21 and 300A of Constitution of India consequently direct the respondents police not to harass the petitioner by calling the police station ..."

2. Learned counsel for the petitioner would submit that the cause in this

Writ Petition does not survive for further adjudication and the Writ Petition has

become infructuous.

3. Learned Assistant Government Pleader for Home appearing for the

State is present.

4. Recording the submission made by learned counsel for the petitioner,

this Writ Petition is dismissed as infructuous. There shall be no orders as to

costs.

As a sequel, miscellaneous applications pending, if any, shall stand

closed.

________________________ ___ JUSTICE B.V.L.N. CHAKRAVARTHI

18.09.2024.

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

WRIT PETITION No:31545 of 2018

Date: 18.09.2024

VNB