Andhra Pradesh High Court - Amravati
M.M.F. Rahaman, vs The State Of Andhra Pradesh on 9 December, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
[3163 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE NINTH DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH R WRIT PETITION NO: 22501 OF 2020 Between: M.M.F. Rahaman, S/o.Md. Sahab. ... Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary,, Home Department, Secretariat, Amaravathi, Guntur District. | 2. The Station House Officer, Town Police Station, Narsapuram, West Godavari District. The Inspector of Police, Circle Office, Narsapuram West Godavari District. Mohammad Haseena, W/o Yakub Pasha, Aged 39 years, R/o. 13th Ward, Narsapuram Town, West Godavari District. Bo ... Respondents Whereas the Petitioner above named through his Advocate Sri S Nanda presented this 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 one in the nature of writ of mandamus declaring that the action of the Respondents No.2 and 3 in not initiating appropriate action against 4th Respondent, her family members and henchmen in pursuance to Petitioners various complaints dt. 10-06-2020 addressed to the 3rd Respondent herein and 25-11-2019, 19-08-2020, 24-08-2020 addressed to the 2nd Respondent herein as highly illegal, arbitrary, unconstitutional, malafide, irrational and to consequently direct the Respondents No.2 and 3 herein to forthwith initiate appropriate action against Respondent No.4, her family members and henchmen as required under law as per Petitioners complaints dt. 10-06-2020 addressed to the 3rd Respondent herein and 25- 11-2019, 19-08-2020, 24-08-2020 addressed to the 2nd Respondent herein in the interest of justice. And Whereas the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S Nanda Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: Mohammad Haseena, W/o Yakub Pasha, R/o. 13th Ward, Narsapuram Town, West Godavari District. are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 30-12-2020 on which date the case stands posted for hearing. The Court made the following: ORDER:
"Learned Government Pleader for Home has taken notice on behalf of respondent Nos.1 to 3 and requests time to file counter. Issue notice to respondent No.4.
Post the matter after four (4) weeks." Sd/ - A. SURYA PRAKASH RAO iy Y REGISTRAR I'TRUE COPY!/ Vy ml | SECT ON FFICER, To
4. Mohammad Haseena, W/o Yakub Pasha, R/o. 13th Ward, Narsapuram Town, West Godavari District. (by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. S Nanda Advocate [OPUC] Two CCs to GP for Home (AP) ,High Court Of Andhra Pradesh. [OUT] One spare copy wn PR HIGH COURT CMRJ DATED:09/12/2020 POST THE MATTER AFTER FOUR (4) WEEKS NOTICE BEFORE ADMISSION WP.No.22501 of 2020