Andhra Pradesh High Court - Amravati
Gottumukkala Kameswari Devi vs The State Of Andhra Pradesh on 22 August, 2025
APHC010424462025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE TWENTY SECOND DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 22043/2025
Between:
1. GOTTUMUKKALA KAMESWARI DEVI, W/O. VENKATESWARA RAJU,
AGED 50 YEARS, OCC CULTIVATION, R/O.
ALLAMCHARLARAJUPALEM VILLAGE, T. NARASAPUMM MANCKL,
ELURU DISTRICT.
2. BAHUBALENDRUNI VISWANADHA SRAVANI, W/O. VISWANADHA
RAJU, AGED 41 YEARS, OCC CULTIVATION, R/O.
ALLAMCHARLARAJUPALEM VILLAGE, T. NARASAPURAM
MANDAL, ELURU DISTRICT.
3. BAHUBALENDRUNI VISWANADHA RAJU., S/O VENKATAPATHI
RAJU, AGED 52 YEARS, R/O.5-51, MAIN ROAD,
ALLAMCHARLARAJUPALEM VILLAGE, T. NARASAPURAM
MANDAL, ELURU DISTRICT-534467.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY PRINCIPLE
SECRETARY, HOME DEPARTMENT, SECRETARIAT BUILDINGS,
NELAPADU, AMARAVATHI.
2. THE SUPERINTENDED OF POLICE, ELURU, ELURU DISTRICT-
534006.
3. THE INSPECTOR OF POLICE, JEELUGUMALLI CIRCLE,
JEELUGUMALLI, ELURU DISTRICT-534456.
2
4. THE STATION HOUSE OFFICER, T NARSAPURAM MANDAL, ,
ELURU DISTRICT-534467.
5. BANTHU MOHAN KRISHNA, S/O. SUBBA RAO, AGED ABOUT 51
YEARS, MALE, R/O. TEDLAM VILLAGE, T NARSAPURAM MANDAL,
ELURU DISTRICT.
6. KOMMINA PEDDAPULLARAO, S/O. RAMULU, AGED ABOUT 54
YEARS, MALE, R/O. ALLAMCHERLA, RAJUPALEM VILLAGE, T
NARSAPURAM MANDAL, ELURU DISTRICT.
7. TOOMPATI VENKANNA BABU, S/O. RAM KRISHNA, AGED ABOUT
40 YEARS, MALE, R/O. ALLAMCHERLA, RAJUPALEM VILLAGE, T
NARSAPURAM MANDAL, ELURU DISTRICT
8. BHAHUBALENDRUNI VEERA VENKATA RAJU, S/O. BUCHI RAJU,
AGED ABOUT 67 YEARS, MALE, R/O. JEELAKARAGUDEM
VILLAGE, KAMAVARAPU KOTA MANDAL, ELURU DISTRICT-534449
...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 to issue a writ, order or a direction, more particularly one in the
nature of Writ of Mandamus, declaring the action of the official respondents 2
to 4 in not taking any action to protect our life and limb, mob attack of the
unofficial respondents 5 to 8, their henchman and supporters, as illegal,
irregular. arbitrary and violation of the Fundamental Right to Life guaranteed
under the Constitution of India under Artilcle 14 and 21 of constitution of India
and consequently direct the official respondents to take appropriate action
against the unofficial respondents to safeguard our life in the hands of the
unofficial respondents and pass
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
pleased to direct respodnents 2 to 4 to take appropriate action to protect our
life from the hands of the unofficial respondents and their followers. pending
disposal of the main writ petition and pass
Counsel for the Petitioner(S):
1. MANGENA SREE RAMA RAO
3
Counsel for the Respondent(S):
1. GP FOR HOME
4
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 22043 of 2025
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...pleased to issue a writ, order or a direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the official respondents 2 to 4 in not taking any action to protect our life and limb, mob attack of the unofficial respondents 5 to 8, their henchman and supporters, as illegal, irregular. arbitrary and violation of the Fundamental Right to Life guaranteed under the Constitution of India under Artilcle 14 and 21 of constitution of India and consequently direct the official respondents to take appropriate action against the unofficial respondents to safeguard our life in the hands of the unofficial respondents and pass...."
2. Heard Sri Mangena Sree Rama Rao, learned counsel for the petitioners and Sri V.Farooq, learned Assistant Government Pleader for Home for the respondents.
3. Learned Assistant Government Pleader for Home on written instructions would submit that basing on the complaint given by the petitioners, a crime has been registered against the unofficial respondents herein in Crime No.95 of 2025 under Sections 329(3) 324(2), 351(2) r/w 3(5) BNS of T Narsapuram P.S., and is under investigation.
3. Learned counsel for the petitioners would submit that recording the same, the petition may be disposed of.
4. Recording the above said submission, the Writ Petition is disposed of. There shall be no order as to costs.
5As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 22.08.2025.
UPS 6 146 5 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.22043 of 2025 Dated.22.08.2025 UPS