Andhra Pradesh High Court - Amravati
Manchikatla Prabhakar vs Union Of India on 5 February, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
APHC010701222025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
THURSDAY,THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT PETITION NO: 36082/2025
Between:
1. MANCHIKATLA PRABHAKAR, , S/O. LATE KISHTAIAH, AGED
ABOUT 48 YEARS, OCC PVT., EMPLOYEE, R/O. LAKSHMI
NAGAR, GODAVARIKHANI, PRESENTLY RESIDING AT FLAT NO.
401, LAITHA NIVAS, (H.NO. 6-3-609/102), ANANDA NAGAR
COLONY, KHAITARABAD, HYDERABAD.
...PETITIONER
AND
1. UNION OF INDIA, REP BY ITS SECRETARY, DEPARTMENT OF
FINANCIAL SERVICES, MINISTRY OF FINANCE, 3RD FLOOR,
JEEVANDEEP BUILDING, SANSAD MARG, NEW DELHI-110001.
2. THE RESERVE BANK OF INDIA, 6 SANSAD MARG, NEW DELHI-
110001, REP BY ITS GENERAL MANAGER
3. STATE BANK OF INDIA, REP. BY ITS CHIEF MANAGER/
AUTHORISED OFFICER, STRESSED ASSETS RECOVERY
BRANCH, BALAJI NAGAR, VISAKHAPATNAM - 530003.
4. THE ASST GENERAL MANAGER, STATE BANK OF INDIA,
STRESSED ASSETS RECOVERY BRANCH, ADMINISTRATIVE
OFFICE CAMPUS, BALAJINAGAR, SIRIPURAM, VISAKHAPATNAM-
530003.
5. M/S SAI RAM KRISHNA CARS PVT LTD, REP.BY ITS MANAGING
DIRECTOR, MANCHIKATLA MANOJ KRISHNA, D.NO.2-2-23-
22/C,MARUTHI NIVAS, DURGA BAI DESHMUKH COLONY,
AMBERPET, HYDERABAD- 5300013.
6. MANCHIKATLA MANOJ KRISHNA, S/O VENKATSWAMY D.NO.2-2-
23-22/C, MARUTHI NIVAS, DURGA BAI DESHMUKH COLONY,
AMBERPET, HYDERABAD- 5300031.
7. BIYYAR HARSHA SHETTY, S/O BIYYAR ANAND SHETTY, 2-2-23-
22/C, MARUTHI NIWAS, DURGA BAI DESHMUKH COLONY,
AMBERPET,HYDERABAD- 5300013.
2
CMR,J & GTK,J
W.P.No.36082 of 2025
8. MANCHIKATLA PRAMOD KRISHNA, S/O VENKAT SWAMY, PLOT
NO.85, ROAD NO.72, PRASHASAN NAGAR, OPP .ANDHRA BANK,
SHAIKPET JUBILEE HILLS, HYDERABAD-500033.
9. M/S MRK INDUSTRIES CORPORATE GUARANTOR, REP. BY
MANGATING PARTNER, MANCHIKATLA VENKATA SWAMY, S/O
LATE KISHTAIAH, 61 YEARS, BUSINESS,R/O H.NO.19-8-290, II
FLOOR ,MRK PLAZA, LAKSHMINAGAR, GODAVARIKHANI,
RAMAGUNDAM MANDAL OF PEDDAPALLI DISTRICT.
...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 tomay be pleased to issue appropriate writ, order or direction more
particularly one in the nature of Writ of Mandamus declaring the action of
Respondents, particularly Respondent No.4, in not considering the
representation dated 13.12.2025 and in attempting to dispossess the
Petitioner in violation of the injunction order passed in I.A. No.195 of 2023 in
O.S. No.11 of 2023 as illegal, arbitrary and unconstitutional, and
consequently direct Respondents No.3 and 4 not to interfere with the
Petitioner's possession and to set aside the E-Auction Notice.
IA NO: 1 OF 2025
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
Counsel for the Petitioner:
1. KALAKOTI SUNIL KUMAR
Counsel for the Respondent(S):
1. S SATYANARAYANA MOORTHY
2.
The Court made the following:
3
CMR,J & GTK,J
W.P.No.36082 of 2025
ORDER:(Per Hon'ble Sri Justice Cheekati Manavendranath Roy) Learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition.
2. Permission is accorded.
3. Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs
4. As a sequel, Miscellaneous Applications pending, if any, shall stand closed.
________________________________________ CHEEKATI MANAVENDRANATH ROY, J _______________________ TUHIN KUMAR GEDELA, J Date : 05-02-2026 BMS