Andhra Pradesh High Court - Amravati
C. Venkateswarlu vs The State Of Andhra Pradesh on 7 January, 2026
APHC010381822019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3368]
(Special Original Jurisdiction)
WEDNESDAY,THE SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
WRIT PETITION NO: 18291/2019
Between:
1. C. VENKATESWARLU,, S/O. GOVINDA CHETTY, AGED
ABOUT 55 YEARS, OCC- CULTIVATION, R/O. D.NO.6/135,
GAANDLA VEEDHI, NAGARI, NAGARI MANDAL, CHITTOOR
DIST., PIN-517590, A.P.
2. M.R. SIVA LINGAM,, S/O. M.G. RANGASWAMY MUDHALI,
AGED ABOUT 79 YEARS, OCC- AGED PERSON, R/O. D.NO.7-
55, V. K. M . STREET, PUDUPET, NAGARI MANDAL,
CHITTOOR DIST., PIN-517590, A.P.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY IT'S PRINCIPAL
SECRETARY, DEPARTMENT OF HOME, SECRETARIAT
BUILDINGS, AT VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT. PIN-522503, A.P.
2. THE SUPERINTENDENT OF POLICE, CHITTOOR, CHITTOOR
DIST.-517001, A.P.
3. THE DEPUTY SUPERINTENDENT OF POLICE, PUTTUR,
PUTTUR MANDAL, CHITTOOR DIST.-517583, A.P.
4. THE INSPECTOR OF POLICE, NAGARI P.S. (URBAN),
NAGARI, CHITTOOR DIST.-523167, A.P.
5. SRI V RAMMURTHY REDDY, S/O. KANNAPPA REDDY, AGED
ABOUT 55 YEARS, OCC- MONEY LENDING, VINOBHA
NAGAR, KRISHNA PURAM POST, NAGALAPURAM MANDAL,
CHITTOOR DIST.-517589, A.P.
6. SMT V NIRMALA, W/O. RAMMURTHY REDDY, AGED ABOUT
45, OCC- MONEY LENDING, VINOBHA NAGAR, KRISHNA
PURAM POST, NAGALAPURAM MANDAL, CHITTOOR DIST.
PIN-517589, A.P.
...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 topleased to issue an appropriate writ, order or
direction more particularly one in the nature of writ of mandamus
declaring the action of the 4th respondent in not registering the case
against the 5 and 6th Respondents basing on the complaint
dt.16.09.2019 given to the 25d Respondent endorsed to the 4th
2
Respondent as illegal, arbitrary and unconstitutional and consequently
direct the 4th Respondent to register case against 5 and 6th
Respondents basing on the complaint by the Petitioners dt.16.09.2019
given to the 2nd Respondent, which is endorsed to the 4th
Respondent
IA NO: 1 OF 2019
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 4th Respondent to
register the case against 5 and 6th Respondents basing on the
complaint dt.16.09.2019 given to the 2nd Respondent, which is
endorsed to the 4th Respondent pending the writ petition
Counsel for the Petitioner(S):
1. ANCHA PANDURANGA RAO
Counsel for the Respondent(S):
1. GP FOR HOME (AP)
The Court made the following:
3
THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI
WRIT PETITION No.18291 of 2019
ORDER:
The present writ petition is filed under Article 226 of the Constitution of India seeking a writ of mandamus declaring the 4th respondent's failure to register a case against the 5th and 6th respondents based on the complaint dated 16.09.2019, given to the 2nd respondent and endorsed to the 4th respondent, as illegal, arbitrary, and unconstitutional, and consequently directing the 4th respondent to register the case as per the complaint.
2. Heard learned counsel for the petitioners and Sri R. Mallikarjuna Rao, learned Assistant Government Pleader for Home, appearing for respondent Nos.1 to 4.
3. The learned Assistant Government Pleader for Home, on written instructions, would submit that on receipt of a report dated 16.09.2019 from the petitioners to the SHO, Chittoor, under the Spandana Program, the police conducted an enquiry and found that the matter is civil in nature, and civil suits are pending between the petitioners and the unofficial respondents concerning the subject issue. An enquiry report was submitted to the Superintendent of Police, Chittoor, stating that no action is required on the petition of the petitioners. 4
4. In light of these submissions, learned counsel for the petitioners submitted that the writ petition may be closed by recording the submissions made by the learned Assistant Government Pleader.
5. In view of the above, the Writ Petition is closed at the admission stage without going into the merits of the case. There shall be no order as to costs.
As a sequel thereto, interlocutory applications, if any, pending, shall stand closed.
______________________________ JUSTICE B.V.L.N. CHAKRAVARTHI 7th January, 2026 cbn 5 50 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI WRIT PETITION No.18291 of 2019 7th January, 2026 cbn