Andhra Pradesh High Court - Amravati
Yanati Bujjamma, vs The State Of Ap on 12 August, 2025
APHC010128542020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 7754/2020
Between:
1. YANATI BUJJAMMA,, W/O. SUBBARAYUDU, AGED ABOUT 49
YEARS, OCC. AGRICULTURIST, R/O. KOTHA
RAGHAVAREDDYPETA VILLAGE, BADWEL, BADWEL MANDAL,
YSR KADAPA DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP.BY ITS PRINCIPAL SECRETARY, HOME
DEPARTMENT, SECRETARIAT BUILDIGNS, AMARAVATHI,
GUNTUR DISTRICT.
2. THE DIRECTOR GENRAL OF POLICE, MANGALAGIRI, GUNTUR
DISTRICT.
3. THE SUPERINTENDENT OF POLICE, , YSR KADAPA DISTRICT AT
KADAPA.
4. THE DEPUTY INSPECTOR OF POLICE, KURNOOL RANGE AT
KURNOOL.
5. THE STATION HOUSE OFFICER, BADVEL, YSR KADAPA DISTRICT.
6. PASUPULA CHENNAMMA, W/O, OBULESU,
7. PUSUPULA PULLAIAH, S/O. OBULESU.
8. PUSUPULA CHINNA OBULESU, S/O. OBULESU.
9. MAJJARI CHENNAIAH, S/O. CHNNAIAH, (RESPONDENTS 6 TO 9
ARE RIO. KOTHA RAGHAVAREDDY VILLAGE, BADVEL MANDAL,
YSR KADAPA DISTRICT).
...RESPONDENT(S):
Counsel for the Petitioner:
1. K N VIJAYA LAXMI
Counsel for the Respondent(S):
1. GP FOR HOME (AP)
The Court made the following:
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
".... a writ order or direction more particularly one in the nature of writ of mandamus declaring the action of the official respondents police authorities in not taking any action against the unofficial respondents Nos.6 to 9 for 2 illegally erecting the stones in the petitioners land and not giving any prior notice at the time of survey to the petitioner and allowing her to cultivate the land an extent of 1.62 cents in Sy.No.362/2 situated Ethirajupalli Village Badvel Manal YSR Kadapa District bearing DKT No.128/1419 Fasli Dt.10 04.2010 inspite of the court orders in O.S.No.42 of 2012 granting permanent injunction and the Honble High Court order in W.P.M.P.No 36620 of 2016 in WP No 29587 of 2016 Dt.01.09.2016 is illegal highhanded in violation of Articles 14 16 and 21 of the Constitution of India and consquently direct the 2nd respondent to take action against the unofficial respondents"
2. Heard learned counsel for the petitioner and the learned Assistant Government Pleader for Home.
3. The grievance of the petitioner herein is that the police authorities are not taking any action against the unofficial respondents for illegally erecting stones on the petitioner's land without giving any prior notice. The record further shows that the petitioner obtained an ex parte decree against the unofficial respondents in O.S. No. 42 of 2012 on the file of the learned Junior Civil Judge, Badvel. It is also seen from the record that Writ Petition No. 29587 of 2016 was filed against the Government and revenue officials, wherein the petitioner obtained an order not to disposes the petitioner from the subject land.
4. Learned Assistant Government Pleader for Home would submit that they have not received any representation from the petitioner.
5. In that view of the matter, the Writ Petition is disposed of. However, the petitioner is at liberty to make a fresh representation to the police as and when required. On receiving such representation, the police are directed to look into the same and take an appropriate decision in accordance with law. There shall be no order as to costs.
3As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________________________________ Dr.JUSTICE VENKATA JYOTHIRMAI PRATAPA Date12.08.2025 Asr 4 APHC010409442025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI [3396] (Special Original Jurisdiction) TUESDAY, THE TWELFTH DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA WRIT PETITION NO: 21135/2025 Between:
1. GOLI HAREESH KUMAR, S/O. (LATE) KRISHNA RAO, AGED 45 YEARS, RESIDENT OF D. NO. 11-6-22/1, OPP RAJA RAJESWARY THEATRE, JANGAREDDIGUDEM TOWN AND MANDAL, ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT).
...PETITIONER AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, HOME DEPARTMENT, SECRETARIAT BUILDING, VELAGAPUDI, GUNTUR DISTRICT.
2. THE STATION HOUSE OFFICER, JANGAREDDIGUDEM POLICE STATION, JANGAREDDIGUDEM, ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT).
3. THE INSPECTOR OF POLICE, JANGAREDDIGUDEM ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT).
4. THE SUBDIVISIONAL POLICE OFFICER, JANGAREDDIGUDEM, ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT),
5. THE SUPERINTENDANT OF POLICE, ELURU DISTRICT, ELURU (ERNST WEST GODAVARI DISTRICT).
6. GOLI GOWRY SANKAR, S/O. (LATE) VENKATA SWAMY, AGED ABOUT 58 YEARS. BUSINESS, D. NO. 3-13-144, CHANIKYAPURI COLONY, MALLAPUR, MEDCHAL, MALKAJGIRI DISTRICT, HYDERABAD - 500076.
7. CHITHA SATYANARAYANA, S/O. NOT KNOWN, AGED ABOUT 65 YEARS, PLOT NO.405, CMR RESIDENCY, PVN COLONY, MALKAJGIRI, HYDERABAD - 500076.
8. S CHITHAVIJAYA LAKSHMI, , W/O. SATYANARAYANA, AGED ABOUT 58 YEARS. PLOT NO.405, CMR RESIDENCY, PVN COLONY, MALKAJGIRI, HYDERABAD - 500076.
9. CHINTHA KALYANA CHAKRAVARTHY, S/O. SATYANARAYANA, AGED ABOUT 38 YEARS. PLOT NO.405, CMR RESIDENCY, PVN COLONY, MALKAJGIRI, HYDERABAD - 500076.
10. CHINTHA LAKSHMI PRASANNA, , W/O. KALYANA CHAKRAVARTHY, AGED ABOUT 36 YEARS. PLOT NO.405, CMR RESIDENCY, PVN COLONY, MALKAJGIRI, HYDERABAD - 500076.
11. GOLI RUPA SREE, D/O. CHINTHA SATYANARAYANA, AGED ABOUT 40 YEARS. PLOT NO.305, CMR RESIDENCY, PVN 5 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.7754 of 2020 Dt.12.08.2025 Asr