Andhra Pradesh High Court - Amravati
Apex Frozen Foods Ltd vs The State Of Andhra Pradesh on 6 October, 2025
APHC010336572021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
MONDAY,THE SIXTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION No. 20384/2021
Between:
1. APEX FROZEN FOODS LTD, 3-160, PANASAPADU,
KAKINADA-533005. EAST GODAVARI DISTRICT. REP. BY
ITS GENERAL MANAGER.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI. AMARAVATHI. GUNTUR
DIST.
2. THE SUPERINTENDENT OF POLICE, EAST GODAVARI
DISTRICT, KAKINADA-533001.
3. THE INSPECTOR OF POLICE, KAKINADA RURAL MANDAL,
KAKINADA.
4. THE SUBINSPECTOR OF POLICE, TIMMAPURAM P.S.
TIMMAPURAM-533428. EAST GODAVARI DISTRICT.
5. THE SUBINSPECTOR OF POLICE, KARAPA P.S. KARAPA-
533462. EAST GODAVARI DISTRICT.
6. CHIKKALA VEERA VENKATA SATYANARAYANA,
S/O.SATYANARAYANA AGED ABOUT 45 YRS. HINDU,
R/O.H.NO.2-22, SIRIPURAM (V). KARAPA MANDAL. EAST
GODAVARI 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 one in the nature of Writ of Mandamus declaring the
action of the respondents 2 to 5 in not acting upon the complaint of
the petitioner Dt.02-09-2021 and not taking action against the mob
attacks/rioting towards the petitioners staff, machinary etc. and
thereby causing danger to the lifes of the staff members of the
petitioner company and damage to its valuable property and
machinary as illegal, arbitrary and violative of principles of natural
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justice and consequently order directing the respondents 2 to 5 to
see that normal working situation prevails without there being any
mob attacks or rioting towards the petitioners employees and their
property from the hands of the mob rowdy elements gathered by the
6th respondent and grant such
Counsel for the Petitioner:
1. SRINIVASA RAO PAPPU
Counsel for the Respondent(S):
1. GP FOR HOME
2. V SAI KUMAR
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The Court made the following:
ORDER:
When the matter is taken up, learned counsel for the Petitioner would submit that the subject matter does not survive for adjudication and the Writ Petition has become infructuous.
Learned Assistant Government Pleader for Home is in attendance. In that view, this Writ Petition is dismissed as infructuous. Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 4 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No. 20384 of 2021 06.10.2025 Mjl/*