Andhra Pradesh High Court - Amravati
M/S. Profit Shoe Company Pvt Ltd vs State Of Andhra Pradesh on 8 December, 2025
APHC010369242023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
MONDAY,THE EIGHTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 18844 OF 2023
Between:
1. M/s. Profit Shoe Company Pvt Ltd., Rep by its Authorised Signatory,
Lankipalli Jaya Chandra Naidu S/o LankapalliChengiah Naidu, Aged 44 years,
C/o 14-05-21,
21, Hanumanpet, Vijayawada, Andhra Pradesh.
2. Lankipalli Jaya Chandra Naidu,,
Naidu,, S/o LankapalliChengiah Naidu, Aged 44
years, C/o 14-05-21,
21, Hanumanpet, Vijayawada, Andhra Pradesh.
3. Bodepudi Siva Koteswara Rao,, S/o Venkataramiah, Managing Director,
Aged 60 years, R/o 39-17
17-10/8,
10/8, Sivananda Street, Labbipet, Vijayawada,
Andhra Pradesh.
4. Bodepudi Teja,, S/o Bodepudi Siva Koteswara Rao, Aged 33 years, R/o 39
39-
17-10/8,
10/8, Sivananda Street, Labbipet, Vijayawada, Andhra Pradesh.
5. Bathineni Pariah,, S/o Bathineni Nagaiah, Aged 62 years, R/o D.No. 48
48-12-
14, Bible School Street, Gunadal
Gunadala, Vijayawada. Andhra Pradesh.
6. Sridhar Bodepudi,, S/o Srinivasa rao, Aged 33 years, R/o D.no. 39
39-17-
10/8, Sivananda Street, Labbipet, Vijayawada, N.T.R District.
...Petitioners
AND
1. State of Andhra Pradesh, Rep by its Principal Secretary, Home
Department, Secretariat, Velagapudi, Guntur District, Andhra Pradesh.
2. The Deputy Commissioner of Police, Task Force Police, Vijayawada.
3. The Circle Inspector, Task force Police, Vijayawada.
...Respondents
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 topleased to pass a writ, order or direction, more particularly in the
nature of writ of mandamus, declaring the action of the Respondents in
interfering in the Civil dispute between the petitioners herein and the owners
of the leased Premises i.e., Mr. Vijaya Babu and Mrs.. Sripathi Madavi Pal
without having any jurisdiction over such matters and further harassing and
threatening to lodge an SC/ST atrocity case against the Petitioners herein and
forcing the petitioners to settle the dispute on the terms of Mr. Vijaya Babu
and Mrs. Sripathi Madavi Pal as illegal, arbitrary and violative of Art 14 and 21
of Constitution of India and further direct the Respondent No.1 to 3, not to
involve with respect to the dispute in O.S.No. 554 of 2020, which shall be
settled in the court of Junior Civil Judge, Vijayawada and further, not to call
the petitioners herein and interrogate the Petitioners herein without following
the due process of law and pass
IA NO: 1 OF 2023
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to direct the Respondents not to disturb the petitioners herein from
peaceful Possession of the ground and first floor RCC building with D.No. 40-
1-48, Mahatma Gandhi Road, Vijayawada and further not to call the
petitioners herein and interrogate the Petitioners herein without following due
process of law and pass
Counsel for the Petitioners: JAVVAJI SARATH CHANDRA
Counsel for the Respondents: GP FOR HOME
The Court made the following order:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 18844 OF 2023
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...to topleased to pass a writ, order or direction, more particularly in the nature of writ of mandamus, declaring the action of the Respondents in interfering in the Civil dispute between the petitioners herein and the owners of the leased Premises i.e., Mr. Vijaya Babu and Mrs.. Sripathi Madavi Pal without having any jurisdiction over such matters and further harassing and threatening to lodge an SC/ST atrocity case against the Petitioners herein and forcing the petitioners to settle the dispute on the terms of Mr. Vijaya Babu and Mrs. Sripathi Madavi Pal as illegal, arbitrary and violative of Art 14 and 21 of Constitution of India and further direct the Respondent No.1 to 3, not to involve with respect to the dispute in O.S.No. 554 of 2020, which shall be settled in the court of Junior Civil Judge, Vijayawada and further, not to call the petitioners herein and interrogate the Petitioners herein without following the due process of law and pass......"
2. Heard the learned counsel for the petitioner and Sri V.Farook, learned Assistant Government Pleader for Home appearing for the official resopndents.
3. The grievance of the petitioners is that respondent Nos. 2 and 3 are calling the petitioners to the police station and insisting that they increase the rent of the building bearing D.No. 40-1-48, Mahatma Gandhi Road, Vijayawada.
4. Learned counsel for the petitioners submits that there is a valid rental agreement and, in such circumstances, the respondent police have no power or authority to interfere with the affairs of the petitioners.
5. Sri V. Farook, learned Assistant Government Pleader for Home, on written instructions, submits that upon receipt of a complaint from one Vijay Babu, the respondent police called the petitioners to the police station for the purpose of enquiry. Apart from this, the respondent police are not interfering with the affairs of the petitioners, and the police have never involved in the dispute in O.S. No. 554 of 2020 on the file of the learned Junior Civil Judge, Vijayawada between the parties.
6. Recording the submissions, this Writ Petition is disposed of. However, the police are directed not to interfere in the civil dispute and not to call the petitioner to the police station except following due process of law. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATAJYOTHIRMAI PRATAPA Date: 08-12-2025 KKV HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA 71 W.P.No.18844 of 2023 Dated.08.12.2025 KKV HIGH COURT OF ANDHRA PRADESH:: AMARAVATI MAIN CASE NO.: W.P.No.18844 of 2023 PROCEEDING SHEET Sl. Date ORDER OFFICE NOTE No.
2. 08.12.2025 Dr.VJP,J The Writ Petition is disposed of.
(Vide separate order) ________ Dr.VJP, J KKV