Andhra Pradesh High Court - Amravati
Chaluvadi Rambabu vs The State Of Andhra Pradesh on 9 July, 2025
APHC010334612025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
WEDNESDAY,THE NINTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 16825/2025
Between:
1. CHALUVADI RAMBABU, S/O. HANUMANTHA RAO, AGED 41
YEARS, R/O. D.NO.24-34-171, FLAT NO.201, SAI PANYA
RESIDENCY, NEAR SAIBABA TEMPLE, SANTHAPETA ONGOLE,
PRAKASAM DISTRICT.
2. GRANDHE SRINIVASA RAO,, S/O. SANJEEVA RAO, AGED 38
YEARS, R/O. D.NO.37-1-427, FLAT NO.101, BALAJI ANJANEYA
VILLA, RAMNAGAR, 2ND LINE, ONGOLE, PRAKASAM DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HOME DEPARTMENT, SECRETARIAT BUILDINGS,
VELAGAPUDI VILLAGE, TULLUR MANDAL, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, PRAKASAM DISTRICT AT
ONGOLE.
3. THE INSPECTOR OF POLICE, TRAFFIC POLICE STATION, NEAR
GADDALAGUNTA, ONGOLE, PRAKASAM DISTRICT.
4. MR PANDU RANGA RAO, S/O. NOT KNOWN, AGED NOT KNOWN,
PRESENTLY WORKING AS INSPECTOR OF POLICE, TRAFFIC
POLICE STATION, NEAR GADDALAGUNTA, ONGOLE, PRAKASAM
DISTRICT.
5. NAGENDIA VENKAT RAO, S/O. VENKATESWARLU, AGED ABOUT
51 YEARS, R/O. PLOT NO.7 IN SY.NO.222/3, SRI KRISHNA
2
DEVARAYA NAGAR, DINNEPURAM, CHIMAKURTHY TOWN,
PRAKASAM DISTRICT - 523226. ... RESPONDENTS
...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 a writ order or orders more particularly one in the nature of Writ of Mandamus declaring the action of the Respondent No.3 in calling and pressurizing the petitioners at the instance of the 5th Respondent, to settle issues between the petitioners and the 5th Respondent herein in respect of Ms. Kuiper Exports and Imports, Ongole, without any power and jurisdiction, as illegal, arbitrary and violation of Article 14, 19 (1)
(g) and 21 of the Constitution of India and consequently direct the 3rd and 4th respondents not to call the petitioners to the 3rd respondent s police station and not to harass the petitioners 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 may be pleased to direct the 3rd and 4th respondents not to call the petitioners to the 3rd respondent's police station and not to harass the petitioners, pending disposal of the above writ petition and pass Counsel for the Petitioner(S):
1. MADHAVA RAO NALLURI Counsel for the Respondent(S):
1. GP FOR HOME 3 The Court made the following Order:
Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home, appearing for the respondents 1 to 3.
2. Learned counsel for the petitioners submits that the 3rd respondent is repeatedly calling the petitioners to the police station at behest of 5th respondent and pressurizing the petitioners to settle the issue between the petitioners and 5th respondent.
3. Learned Assistant Government Pleader, on written instructions, submits that, the police received a complaint from the 5th respondent and enquiry was conducted in accordance with law. In that regard, the petitioner was also called to the police station. Thereafter, the police have identified that civil dispute is pending between the petitioners and the 5th respondent and advised both the parties to resolve their dispute before the competent Court.
4. Recording the same, the Writ Petition is closed. No costs.
5. As a sequel, miscellaneous petitions, if any, shall stand closed.
___________________ JUSTICE HARINATH.N Date : 09.07.2025 BMS