Andhra Pradesh High Court - Amravati
Marthala Koteswara Rao vs The State Of Andhra Pradesh on 18 February, 2026
[3521]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
>>
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY. THE EIGHTEENTH DAY OF FEBRUARY^ v
V
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
WRIT PETITION NO: 3404 OF 2026
Between:
Marthala Koteswara Rao, S/o. Naraiah aged about 65 years, Cultivation
r/o. Chimata Village, Marripudi Mandal Prakasam District-523253.
Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary Home
Department At Secretariat, Velagapudi, Amaravathi, Guntur District-
522238
2. The Director General of Police, Andhra Pradesh at Mangalagiri-52 2503
3. The Superintendent of Police, Sujatha Nagar, Ongole Prakasam
District-520002
4. The Circle Inspector, Kondapi Near R T C Busstand, Kondapi Mandal
Prakasam District, Andhra Pradesh-523270
5. The Sub-Inspector of Police, Marripudi, Marripudi Mandal Prakasam
District, Andhra Pradesh-52326^
6. The Station House Officer, Marripudi, Marripudi Mandal, Prakasam
District-523253
7. Marthala Venkata Rathnamma, D/o. Mera Gangaiah, Aged about 35
years, r/o. Chimata Village Marripudi Mandal, Prakasam District-
523253
Respondents
?
WHEREAS the Petitioner above named through his Advocate SRI NUWULA RAM BABU, presented this 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 to issue an appropriate Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of respondent 1 to 6 in providing police aid to the petitioner in implementing the decree of permanent injunction dated 24.08.2019 passed by the Hon'ble Junior Civil Judge Podili in O.S.no. 174 of 2018 as illegal, arbitrary, discriminatory, unconstitutional, unreasonable and violation of principles of natural justice and violation of Article 14 and Article 21 of Constitution of India and consequently direct the respondents 1 to 6 to provide adequate police aid to the petitioner in implementing the decree of permanent injunction dated 24-08-2019 passed by the Hon'ble Junior Civil Judge Podili in O.S.no. 174 of 2018 granted in favour of the petitioner and against the respondent no.7 and followers and henchmen in the interest of justice;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri NUWULA RAM BABU, Advocate for the Petitioner, learned GP FOR HOME for the Respondent Nos.1 to 6 directed issue of notice to the Respondent No.7 herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
Marthala Venkata Rathnamma, D/o. Mera Gangaiah, Aged about 35 years, r/o. Chimata Village Marripudi Mandal, Prakasam District- 523253 are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within four weeks.
T The Court made the following ORDER:
"Heard learned counsel for the Petitioner and the learned Assistant Public Prosecutor.
Issue notice to the Respondent No.7.
The learned counsel for the Petitioner is permitted to take out personal notice on Respondent No.7 and file proof to that effect.
Post the matter after four weeks."
SD/- K.SR1NIVASA RAJU assistant //TRUE COPY// SECTION OFFICER F To.
1. Marthala Venkata Rathnamma, D/o. Mera Gangaiah, Aged about 35 years, r/o. Chimata Village Marripudi Mandal, Prakasam District- 523253 (by RPAD- along with a copy of petition and affidavit)
2. One CC to SRI. NUWULA RAM BABU Advocate [OPUC]
3. Two CCs to GP FOR HOME, High Court Of Andhra Pradesh. [OUT]
4. One spare copy KJ i HIGH COURT DR.YLR.J DATED:18/02/2026 POST THE MATTER AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.3404 of 2026