Andhra Pradesh High Court - Amravati
Nayudu Venkata Narayana vs The State Of Ap on 7 November, 2025
APHC010626512022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 37503/2022
Between:
1. NAYUDU VENKATA NARAYANA, S/O VENKATESWARLU AGED
ABOUT 46 YEARS, OCCUPATION FISHERMEN OTTURU
VILLAGE, ANNAGARI PALEM GP, TUMMALAPENT R/V KAVALI,
RURAL MANDAL, SPSR NELLORE DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPLE
SECRETARY,(HOME), SECRETARIAT, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, SPSR NELLORE DIST,
NELLORE.
3. THE CIRCLE INSPECTOR OF POLICE, KAVALI RURAL POLICE
STATION, KAVALI, SPSR NELLORE DIST.
4. THE STATION HOUSE OFFICER, KAVALI RURALA (PS) KAVALI ,
SPSR NELLORE.
5. TIRUMALA REDDY, S/O NOT KNOWN PETITIONER MAJOR,
OCCUPATION POLICE CONSTABLE (PC) KAVALI RURAL PS,
KAVALI , SPSR NELLORE
6. JAYACHANDRA NAYUDU, S/O CHINA SWAMY NAYUDU AGED
ABOUT 58 YEARS , OCCUPATIONS BUSINESS M/S ROHINI
AQUA FEED AND CHEMICALS , CHRISTIADISTRICT 3RD LINE,
KAVALI TOWN, SPST NELLORE, NELLORE .
...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 pass a writ , order or a direction more particularly one in the
nature of Writ of Mandamus declaring the action of the Policemen in not
providing the protection and proper action apart from registering case in
crime no 226/2022 dated 1.10.2022 despite of the representations of the
petitioner on the repeated oral warnings and physical attacks of the
unofficial respondent and his goonda force with the help of 5th respondent
policemen particularly during the harvesting time of the petitioners Aqua
2
Culture Forms/ponds that were admeasuring in a total extent of acres 5.12
cents in Sy No 1439 Otturu palli palem village in Annagari palem GP of
Kavali Rural Mandal of SPSR Nellore District is illegal and unlawful apart
from being violative of article 14 ,21 and 300 A of Constitution of India
consequently direct the respondent police men to provide protection of
policemen to the petitioner and his family members and worker during the
harvesting time i.e., November 2022 at Aqua culture Form/ponds in the
extent of acres 5.12 cents in Sy No 1439 Otturu palli palem village in
Annagari palem GP of Kavali Rural Mandal of SPSR Nellore District
thereby protect the life, livelyhood and peaceful' possession and
enjoyment of the petitioner on his part of Aqua form/pond from the
unofficial respondents and their men and to pass
IA NO: 1 OF 2022
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 consider and dispose the representation of the
petitioner Dated 26.10.2022 seeking protection of policemen to the
petitioner and his family members and worker during the harvesting time
i.e., November 2022 at Aqua culture Form/ponds in the extent of acres
5.12 cents in Sy No 1439 Otturu palli palem village in Annagari palem GP
of Kavali Rural Mandal of SPSR Nellore District thereby protect the life,
livelyhood and peaceful! possession and enjoyment of the petitioner on his
Aqua form/pond from the unofficial respondents and their men pending
disposal of the above writ petition and to pass
Counsel for the Petitioner:
1. D SURESH KUMAR
Counsel for the Respondent(S):
1. GP FOR HOME
2. CHALASANI AJAY KUMAR
3
The Court made the following:
ORDER:
The instant Writ Petition is filed by the Petitioner seeking indulgence of this Court under Article 226 of the Constitution of India for the following relief:
" .... to pass a writ , order or a direction more particularly one in the nature of Writ of Mandamus declaring the action of the Policemen in not providing the protection and proper action apart from registering case in crime no 226/2022 dated 1.10.2022 despite of the representations of the petitioner on the repeated oral warnings and physical attacks of the unofficial respondent and his goonda force with the help of 5th respondent policemen particularly during the harvesting time of the petitioners Aqua Culture Forms/ponds that were admeasuring in a total extent of acres 5.12 cents in Sy.No.1439 Otturu palli palem village in Annagari palem GP of Kavali Rural Mandal of SPSR Nellore District is illegal and unlawful apart from being violative of article 14 ,21 and 300 A of Constitution of India consequently direct the respondent police men to provide protection of policemen to the petitioner and his family members and worker during the harvesting time i.e., November 2022 at Aqua culture Form/ponds in the extent of acres 5.12 cents in Sy No 1439 Otturu palli palem village in Annagari palem GP of Kavali Rural Mandal of SPSR Nellore District thereby protect the life, livelyhood and peaceful' possession and enjoyment of the petitioner on his part of Aqua form/pond from the unofficial respondents and their men and to pass ..."
None represented for the Petitioner.
At the time of hearing, Sri V.Farooq, learned Assistant Government Pleader for Home appearing for respondent Police brought to the notice of this Court that the very same petitioner filed another writ petition vide WP No.21638 of 2024 for the self same relief and the said Writ Petition was disposed of on 07.09.2024 giving liberty to the Petitioner to recourse his remedies before the competent civil court where the matter is pending.
In that view, this Writ Petition is disposed of. No order as to costs. Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 4 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No.37503 of 2022 07.11.2025 Mjl /*