Velisetty Deva Kumar vs The State Of Andhra Pradesh on 18 October, 2023

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Andhra Pradesh High Court - Amravati

Velisetty Deva Kumar vs The State Of Andhra Pradesh on 18 October, 2023

Bench: K Sreenivasa Reddy

eae ERD

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE EIGHTEENTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY THREE .-
-PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY-
WRIT PETITION NO: 27577 OF 2023 _

Between:
Velisetty Deva Kumar, S/o V.C.Ratnam, aged 46 years, D.No.17-419, Opp Town Hail,
Tipparajuvari Street, Nellore-524001
...Petitioner/A3
AND
1. The State of Andhra Pradesh, through its Pri Secretary, Home Dept, Secretariat,
Velagapudi, Amaravati
2. Seetharamapuram Police Station, through its SHO, Seetharamapuram-524310,
SPSR Nellore Dt., .
3. The Tahsildhar, Seetharamapuram (M) SPSR Nellore Dt.,
4. Shaik Shazia Begum, Tahsitdhar Seetharamapuram (M) SPSR Nellore Dt.,
. Respondents

Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
declaring Cr., No.08/2023 Dt.14.02.2023 (Seetharamapuram P.S: of SPSR Nellore Dt.)
as violative of Article 14, 21 and 300-A of the Constitution of India and quash the same
besides directing to not to proceed further including not to take coercive steps against the
petitioner.

1A NO: 1 OF 2023: -~

Petition under Section 151 of C.P.C is filed praying that in the circumstances
stated in the affidavit filed in support of the writ petition, the High Court may be pleased
to direct the respondent No.2 not fo proceed further vide Cr., No.08/2023 Dt.14.02.2023
{Seetharamapuram P.S. of SPSR Nellore Dt.,) including not to take coercive steps
against the petitioner, pending disposal of WP.No.27577 of 2023, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Vajjhala Satyanarayana
Prasad, Advocate for the Petitioner and GP for Home for the Respondent Nos.j & 2 and
GP for Revenue for the Respondent No.3, the Court made the following:

ORDER:

"The respondent pelice are directed not fo take any coercive steps against the petitioner herein, for a period of six (6) weeks. in the meanwhile, learned Assistant Government Pleader for Home is directed to file counter affidavit. List the matter along with WP.No.25577 and 26297 of 2023." Sd/- S. SRINIVASA PRASAD 3115 ASSISTANT REGISTRAR HTRUE COPY! 7 . 7 SECTION OFFICER ©

4. The Pri Secretary, State of Andhra Pradesh, Home Dept, Secretariat, Velagapudi, Amaravati

2. The Station House Officer, Seetharamapuram Police Station, Seetharamapuram- 524310, SPSR Nellore Dt, 3 The Tahsildhar, Seetharamapuram (My SPSR Nellore Dt,

4. Shaik Shazia Begum, Tahsildhar Seetharamapuram (M) SPSR Nelfore Dt. (Addressee Nos.1 fo 4 by RPAD) 5 One CC to Sri. Vajjhala Satyanarayana Prasad, Advacate [OPUC}

6. Two CCs to GP for Home, High Court of Andhra Pradesh. [OUT)

7. Two CCs to GP for Revenue, High Court af AP [OUT] 8, One spare Copy HIGH COURT SRK, J DATED:18/10/2023 NOTE: LIST THE MATTER ALONG WITH WP.Nos.25577 AND 26297 OF 2023 ORDER WP.No.27577 of 2023 DIRECTION

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Andhra Pradesh High Court - Amravati