Andhra Pradesh High Court - Amravati
Vinjamuri Vijay Kumar vs The Station House Officer, on 17 September, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI . (Special Original Jurisdiction) THURSDAY, HE SEVENTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY : PRESENT: oS THE HONOURABLE SRI JUSTICE D RAMESH = \° WRIT PETITION NO: 16415 OF 2020 . Between: Vinjamuri Vijay Kumar, S/o Late VVK Sarma. ...Petitioner AND The Station House Officer, Bobbili, Vizianagaram District The Inspector of Police, Bobbili, Vizianagaram District The Superintendent of Police, Vizianagaram District. The State of AP, Represented by its Principal Secretary Home Department, Amaravati. . 5. J Lakshman Rao, S/o not known to the petitioner, Claiming to be the authorized person and representative of Bobbili Rajas family with Phone No 86391 50167. (This much of address only was given in the complaint which is the subject matter of this petition). -Fwn> ... Respondents Whereas the Petitioner above named through his Advocate Sri Naumene Suraparaj Karlapalem 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 petitioner prays that this Hon'ble Court to issue an appropriate writ order or direction more particularly one in the nature of writ of mandamus declaring the action of the 1 to 4 respondents in interfering with the civil disputes between the Petitioner and the 5th respondent who is stating to be representing the family of the Raja of Bobbili pertaining to the lands an extent of Ac 2.86 Cts covered by Sy No 76 and 77 of Mallampeta Village of Bobbili Mandal of Vizianagaram District in which we have ages old constructions which is admittedly in possession and calling me to the police station very frequently almost every alternative day and making petitioner sit there and pressurizing petitioner to effect a compromise with the, respondent and to give away the lands without registering any FIR or without taking any due course of law as illegal, arbitrary, unjust and against the fundamental rights guaranteed under the constitution of India and to consequently direct the respondents not to interfere with such civil disputes and not to cail petitioner to the police station or to interfere with my personal life and liberty in any manner whatsoever excepting under due process of law. And Whereas the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Naumene Suraparaj Karlapalem 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: 1. The Station House Officer, Bobbili, Vizianagaram District 2. The Inspector of Police, Bobbili, Vizianagaram District 3. The Superintendent of Police, Vizianagaram District. 4. The State of AP, Represented by its Principal Secretary Home Department, Amaravati 5. J Lakshman Rao, Fathers name not known to the petitioner, Claiming to be the authorized person and representative of Bobbili Rajas family with Phone No 86391 50167. (This much of address only was given in the complaint which is the subject matter of this petition). IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to issue an interim direction against 1 to 4 respondents not to call petitioner to the police station or in any way interfere with petitioner personal liberty by way of interfering with the civil dispute between petitioner and the 5th respondent during the pendency of this writ petition, pending disposal of WP No. 16415 of 2020, on the file of the High Court. 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 19-10-2020 on which date the case stands posted for hearing. The Court made the following: ORDER:
"Notice before admission.
Learned Government Pleader on instructions has stated that even there are civil disputes basing on the verification of a document that once the petitioner is called to the police station and after that they have not interfered or called the petitioner to the police station. In view of that there shall be a direction to the respondents not to call the petitioner to the police station without registering any crime.
Mr.Gopal Krishna, learned counsel filed vakalat for respondent No.5 and requests time to file counter.
Post the matter after four (4) weeks." Sd/-G.SRINIVAS REDDY.
ASSISTANT REGISTR IITRUE COPY// ao For ASSISTA EGISTRAR The Station House Officer, Bobbili, Vizianagaram District The Inspector of Police, Bobbili, Vizianagaram District The Superintendent of Police, Vizianagaram District. The State of AP, Represented by its Principal Secretary Home Department, Amaravati To, WON O OND J Lakshman Rao, Fathers name not known to the petitioner, Claiming to be the authorized person and representative of Bobbili Rajas family with Phone No 86391 50167. (This much of address only was given in the complaint which is the subject matter of this petition). (Addresses for 1 to 5 by RPAD- along with a copy of petition and memorandum of grounds) One CC to Sri. Naumene Suraparaj Karlapalem Advocate [OPUC] Two CCs to GP for Home ,High Court Of Andhra Pradesh. [OUT] One CC to Sri.Gopal Kristna, Advocate [OPUC] One spare copy HIGH COURT DRJ DATED:17/09/2020 POST THE MATTER AFTER FOUR (4) WEEKS. NOTICE BEFORE ADMISSION WP.No.16415 of 2020