Andhra Pradesh High Court - Amravati
Rameswaram Krishna Kumar vs The State Of Andhra Pradesh on 8 October, 2025
APHC010305972021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
WEDNESDAY,THE EIGHTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 18436/2021
Between:
1. RAMESWARAM KRISHNA KUMAR, S/O. RAMESWARAM DASAIAH,
AGED ABOUT 73 YEARS, OCC. FARMER, R/O. H.NO. 4-9-6,
SREERAMA HALL ROAD, PULIVENDULA, YSR DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HOME DEPARTMENT, SECRETARIAT, AMARAVATI,
GUNTUR DISTRICT.
2. THE DIRECTOR GENERAL OF POLICE, GOVERNMENT OF ANDHRA
PRADESH, AMARAVATHI, GUNTUR DISTRICT.
3. THE SUPERINTENDENT OF POLICE, YSR DISTRICT, AT KADAPA.
4. THE STATION HOUSE OFFICER, THONDUR POLICE STATION,
THONDUR, YSR DISTRICT.
5. JALLA DAMODAR REDDY, S/O. PAKEERA REDDY, AGED ABOUT 52
YEARS, R/ O. THIMMAPURAM VILLAGE, KONDAPURAM MANDAL,
YSR DISTRICT.
...RESPONDENT(S):
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 to issue a writ, order or direction more particularly in the nature of Writ of
Mandamus declaring the inaction on the part of the 3rd respondent in acting on
the Petitioner's complaint dated 10.08.2021 against the 5th respondent for his
interference with the possession of DKT Patta land of the Petitioner in Sy.No. 6-3
(old Sy.No. 6/ 1A), admeasuring Ac.2.00, situated in Thimmapurampeta Village,
Thondur Mandal, YSR Kadapa District, as illegal, arbitrary and violative of
Articles 14, 19 and 21 of the Constitution of India and to pass such
Counsel for the Petitioner:
1. J PRADEEP KIRAN
Counsel for the Respondent(S):
1. GP FOR HOME
2
The Court made the following:
ORDER:
This Writ Petition is filed by the Petitioner under Article 226 of the Constitution of India seeking the following relief:
".... to issue a writ, order or direction more particularly in the nature of Writ of Mandamus declaring the inaction on the part of the 3rd respondent in acting on the Petitioner's complaint dated 10.08.2021 against the 5th respondent for his interference with the possession of DKT Patta land of the Petitioner in Sy.No.6-3 (old Sy.No.6/ 1A), admeasuring Ac.2.00, situated in Thimmapurampeta Village, Thondur Mandal, YSR Kadapa District, as illegal, arbitrary and violative of Articles 14, 19 and 21 of the Constitution of India and to pass such..."
None represented for the Petitioner. Learned Assistant Government Pleader for Home appearing for respondent State on written instructions would submit that Petitioner filed a complaint against respondent No.5. Respondent Police registered the same as a case in Crime No.114 of 2021 of Thouduru Police Station against respondent No.5.
In that view, this Writ Petition is disposed of. No order as to costs. Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 3 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No. 18436 of 2021 08.10.2025 Mjl /*