Andhra Pradesh High Court - Amravati
Sri Inukurti Subba Naidu vs The State Of Andhra Praddsh on 13 November, 2025
,n-
iJ''
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA ' "¥1
(SPECIAL ORIGINAL JURISDICTION) i
i ••A I
THURSDAY, THE THIRTEENTH DAY OF NOVEMBER 4
■HM
,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO; 31246 OF 2025
Between:
Sri Inukurti Subba Naidu, S/o Ramanaiah, aged about 42 years,
Occupation - Business, Resident of Ediapalli Village, Gudur Mandal,
Tirupati District, Andhra Pradesh.
.... Petitioner
AND
5
1. The State of Andhra Praddsh, rep by its Principal Secretary, Home
Department, Government of Andhra Pradesh, Secretariat Buildings,
Velagapudi, Amaravati, Gurifur District.
2. The Director General of Poiiee, A.P., Mangalagiri, Guntur District.
3. The Superintendent of Police, Tirupati District.
4. The Deputy Superintendent of Police, Gudur Sub-Division, Tirupati
District.
5. The Circle Inspector of Police, Gudur Rural Circle, Tirupati District.
.... Respondent/s
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ, Order, or Direction, particularly one in the nature of
a Writ of Mandamus declare the action of the 5*^ respondent in opening
Rowdy Sheet No. 40/2024 dated 12-12-2024 against him as illegal, arbitrary,
unconstitutional, and contrary to Police Standing Orders Direct the
respondents to forthwith close the said Rowdy Sheet and remove his name
from the list of rowdy elements.
lA NO: 1 OF 2025
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of Rowdy Sheet No. 40/2024
by restraining the respondents from interfering with his personal liberty or
visiting his residence under the gujse of surveillance, Pending disposal of WP
31246 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI N
RAVI PRASAD Advocate for the Petitioner, GP FOR HOME for the
Respondent Nos.1 to 5, the Court made the following.
ORDER
ti Heard learned counsel for the Petitioner.
At request of learned Asst. Government Pleader for Home for filing counter, list the matter after four (04) weeks.
In the meanwhile, the Respondent Authorities shall follow the procedure directed by the Hoh'ble Division Bench of this Court in its Order dated 12.09.2022 in I.A.No.1 of 2022 in Writ Appeal No.674 of 2022, for summoning the Petitioner to the police station on account of the pending rowdy sheet."
Sd/-K.KASIRAO ACHARI ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER r; v i .
To
1. The Principal Secretary, Home Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravati, Guntur District.
2. The Director General of Police, A.P., Mangalagiri, Guntur District.
3. The Superintendent of Polide, Tirupati District.
4. The Deputy Superintendent of Police, Gudur Sub-Division, Tirupati District.
5. The Circle Inspector of Police, Gudur Rural Circle, Tirupati District.(1 to 5 by RPAD)
6. One CC to SRI. N RAVI PRASAD Advocate [OPUC]
7. Two CCs to GP FOR HOME ,High Court Of Andhra Pradesh. [OUT]
8. One spare copy ksr HIGH COURT DR.VJP, J DATED:13/11/2025 list the matter after four (04) weeks.
ORDER
WP.No.31246 of 2025
DIRECTION t •'g.N
o ITl j
>cn
!
-S.M
y