Andhra Pradesh High Court - Amravati
Court In Rai Nararima vs Stafe Of Andhra Pracesh ¢ 2020 Scg Oniine ... on 9 March, 2026
iSHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HiGH COURT OF ANDHRA PRADESH AT AMARAVAT (Special Original Jurisdiction) MONDAY, THE NINTH DAY OF MARCH TWO THOUSAND AND TWENTY SIX >: PRESENT: THE HONOURABLE DR JUSTICE Y. LARSHMANA RAO WRIT PETITION NO: 6735 OF 2028 Sehwear: 1. Burrl Yogariand Redoy, S'o B Ramachandra Redey, Aged Y about 46 p. Po os years Rfo 2-110/4, Narada Kaiva Street, Pathakalava, Tirupati Rural Tirupati District Andhra Pradesh, 517508 Burl Gopinath Reddy, Sio B Ramachandra Reddy, Aged about 50 years Rio 2110/1, Narada Kalva Street, Pathakalava, Tirupall Rural, ie rupali District, Andhra Pradesh, 877505 Fettionars AND . Fhe State of Andhra Pradesh, Rep by its Principal Secretary, Hame Derartment, Secretariat, Velagagudi, Ameravathi, 5282387 Guntur, Andhra Fradash, 822237 The State of Andhra Pradash; Rip by its Principal aecretgry, Revenue Deparment, Secretariat, Velagapudl Armiaravaihi Guntur, Andhra Pradesh §22237 The Superintendent of Police, Tirupati District, Andhra Pradesh S17S01 The Sub Divisional Police Officer, Chandragin' Sub Division Tirupati CHstrict, Andhra Pradesh S17Sa4 The Station House Officer, Tirupati Rural Police Station, Tirupall Distric Andhra Pradesh 57750) SARS SNE, Y. The Revenue Eevisional Officer, Tirupati, Tirupetl District, Andhra Pradesh 817501 The Tahaiidhar, Titupali Rural Mandal. Tirupali District, Andhra Pradesh a 0. Kalpana, wo Prof 2 ¥ Ramana, a ged about &7 years, Rig 3.4.99) B 4° Croes, East Vidya Nagar, Tirupati, Andhra Pradesh 517502 | Respondents
WHEREAS the Paitionar above named through their Advocele Sri N Bharath Simha Redey, presented' this Petition under Article 226 of ihs Gansifution of incia praying that in the circurnstances stated in the afficayil ited therewith, the High Court may be pleased fo issue an aporopriaia writ or order or direction more particularly a writin the nature of a Writ of Mandamus to declare the action of the Respondents in interfering in chu) disputes between private parties and highhandedly ghing Police Frotectian to 9° Respondent for canstruction of compound wall and house in land belonging fo the Petiioners to an extent of Acres.Q.20 Cents in Sy. Noler/s of Perury Vilage, Tirupati Rural Mandal, Yirumali Districl when Civil Sul vide a OS.No.1149/2025 on the fle of the Court of the Hon'ble V Additional Junior Givi Judge, Trupati is pending basing on ad interim injuction dated 2.71 2022 without any palice protection order fram the cormpetent civil court and violating interim order dated 62.9025 passed oy this Hon'ble Court i WP No. 1702/2029 is Hegal, arbitrary, contrary to law laid dawn by this Harrble Court in Rai Nararima vs Stafe of Andhra Pracesh ¢ 2020 SCG Oniine ap 2083) and violative of Article 14, 2)-and 300-4 of Canstitution of india and further declare the Mama dated 27.2/8026 vide O.No.1d/Genl/SDPO- Sw x Bors OGRO088 issued by the 4° Reapon dent directing the oO" Respondent io er mravide Assistance of Folica Fr otection te 3 Respondent fo construct wee Campound Wall in Sy No TOF 1B of Peruru Vilage, Tirupell Rural Mandal, Tirupati Oietrict to an extent of Acres 0.50 Canis and Proneedings dated 23,2.2028 vide L.Dis /@23/2026 issued by the 7" Respondent requesting the 4° Respondent to provide Assistance of Police Protection to &° Respondent io construct Compound Wall in Sy Ne O78 of Peruru Vilage, Tirupati Rural Mandal, Tirupati District is | egal, ay -- contrary to law laid down by this Hon'ble Court in Ral Naramrna ve State of Andhra Pradesh ( 2020 Scc Onine AP 2053) and vidiative of Article 14, 21 and 300-4 of I Constitution of india and set aside the same and. direct the Respondents not to provide Assistance of Police Protection fo gi Respondent to construct Compound Wall in the subject land of the Petitioners ane to demolish the constructed compound wail.
. AND WHEREAS the High Court upon perusing the petition ane afiidavit Hed herein and upon hearing ihe arguments of Sri N Bharath Simha Reddy, Advouate for ihe Petitioners, and of GP for Hare for Respondent Nos. 1 to &, directed issue of notice to the Respondent No.9 herein to shaw cause ae io why this WRIT PETITION shauld not be admitted. You viz . Kalpana, wo Prof D V Ramana, aged about S7 years, R/o 3-1-62/8 4ih Cross, East Vidya Nagar, Tirupati, Andhra Pracesh 617904 ® be and hereby directed to show cause within four 4} weeks io which date the case stands posted as to why in the circumstances set out in ihe petition and the affidavit fled.dherewith (copy enclosed) this WRIT PETITION should not be admitted.
IANO: 1 OF 20298 Petition under Section 151 GPC praying that in the nigumetances stated in the affidavit fied in sunpon of the petition, the High Gourn may be pleased tp direct the Respondents not to provide Assistance of Police Protection to 8° Resnandent to construct Compound Well and house in the land belonging to the Paditioders fe an extent of Acres.0.20 Cents in Sy.No. 97/2 of Peruru Vilage, Tinupall Rural Mandal, Ti rupall District, pending disposal of WP No. 8735 of 2026, on tne fle of the High Court, The Court made the folowing: ORDER issue notioes to Respondent No.g, . Learned Counsel for the Petitioners is permitted fo take out personal natice on Respondent No.8 and fils & proof to that effect. Heard the learned Counsel, for the Petitioners and the learned Assistant Government Pleader.
On an earlier occasion, in WP. No.1702 of 2095, dated 06.992. 2025, the Respondent No.9 herein instituted 4 Writ Petition wherein an inferin order was granted directing all the Respondents therein not to interfere with the possession and enjoyment of the property of Respondent No 3 herein, fis an admitted fact that a Civ Suit is pending between the Petitioners and the Respondent'No$ in O.8.No.1149 of 2022 on the file of the learned V Additional Juniar Cid Judge, Tirupati, In the saixd Suit, an ad-interim injunction was granted on 02.11.2022 by the learned Tria! Court against the Fetiloners, ang the said order has been periodically extended from time to time. ~ :
During the year 2023, an appiication seeking police aid was alse Aled. Learned Counsel for the Petitioners submits that no ordars have been passed by the learned Trial Court an the said police- ald petition, SAREE it is further submitted by the learned Counsel for the petitioners thal, surprisingly, in the absence of any cHrection from the competent CAH Court, the Revenue Divisional Officer {RDO} addressed a communication to the Deputy Superintendent of Police (DSP) te provide police protection to the Respondent No.8 through the Staten House Officer cancerned for the purpose 'of raising a compound wall in the disputed property.
| Having regard fo the facts and circumstances of the case, Respondent Police and Revenue Officials are directed mot to inferfere henceforth in the civil dispute in any manner unless thers exists an express and specific order from the competent Civil Court authorizing such infervention, Post after four weeks.
Shy. V.RAGHAYULY ASSISTANT REGISTRAR #TRUE COPY) SECTION OFFICER
1. The Principal Secretary, State of / Andhra Pradesh, Hore Department, Secretarial, Velagapuel, Arnaravathi, 522237 Counuy, Andhra Pradesh
2. The Principal Secretary, State of Andhra Pradesh, Revenue Department, Secretariat, Velagapucl, Amaravathi Guntur, Andhra Pradesh 5232237
3. The Superintendent of Potic ICS, Tru pal District, Andhra Pradesh Si7so4 com ond a z sional Police Officer, ¢ Chandragid Sub Division Tirupati TF Oistrict, Andhra Pradesh Si7So4 > os 4 80, sods.
weed The Station House OFF Icey, Tinupatt Ru val Poallos Station, Tir upal CistrH fest JAanthra Pradesh 537504 "nd ne T The District Collector, Tirupa ti Dis ig strict Andhra Pradesh 54 . The Revenue Ghisional Oiicer, Tirupaty, Tirupati District Andhra Pradash 517804 7} rhe Tahsiidhar, Tirupati Rural Mar ndal, Trupatl District, Andhra Pradesh D. Kalpana, wo Prof D Vv Rams ana, aged about 57 years, Rig 3.1-82/8 4th Cross, East Vidya Nagar, Tirupati, Andhra Pradesh 517501 (4 to g by RPAD- along with 4 copy Of petition and mernorandurn of grounds} Pwo Os to GP for Home Hi igh Court OF Andhra Praclesh. fOUT] One spare copy NIGH COURT ORYLR, J OATED: OS/O 2086 POST ARTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.NO.O735 OF 2026 INTERIM EIRECTION wate wide &