Andhra Pradesh High Court - Amravati
Potluru Venkata Charan Das vs The State Of Andhra Pradesh on 20 April, 2023
THE HON'BLE MS JUSTICE B.S.BHANUMATHI
Writ Petition No.5461 of 2023
ORDER :
The Writ Petition is filed seeking the following prayer:
"... to issue a Writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents No.2 to 4 in interfering in civil disputes between petitioner and 5th and 6th respondents in respect of the petitioner's private land admeasuring an extent of 2497.22 square yards situated in S.No.90/3 bearing patta No.157, Paradesipalem, Visakhapatnam District and threatening the petitioner with coercive action, if he does not arrive at a settlement with the respondents 5 and 6 as illegal, arbitrary, without jurisdiction besides violating petitioner's rights guaranteed under Article 14, 21 and 300A of the Constitution of India as illegal, arbitrary, without jurisdiction besides violating petitioner's rights under Article 14, 21 and 300A of the Constitution of India..."
2. Heard G.Neelothpal, learned counsel representing Sri.S.V.S.S. Siva Ram, learned counsel for the petitioner and Sri.N.Nirmal Kumar, learned Assistant Government Pleader for Home.
3. Learned counsel for the petitioner submitted that the petitioner has order of interim injunction granted on 4th February, 2023 in I.A.No.53 of 2023 in O.S.No.41 of 2023 on 2 W.P.No.5461 of 2023 the file of the Court of VII Additional Senior Civil Judge, Visakhapatnam and the order is being extended from time to time, but inspite of order in favour of the petitioners, the police are unnecessarily interfering.
4. Learned Government Pleader for Home representing respondents submitted that the petitioners as well as unofficial respondents No.5 and 6 gave complaint to the police and they received the complaint and receipts were issued to their complaints, but it was found that there were civil disputes and therefore, the police are supporting neither the petitioner nor the unofficial respondents. He further submitted that both parties were advised to get the disputed property surveyed through the Mandal Surveyor, but no more interference is made by them. He further submitted that since the matters are civil in nature, the police do not interfere.
5. Recording the submission made by the learned Assistant Government Pleader for Home as requested by the petitioner's counsel, the Writ Petition is closed.
Pending miscellaneous applications, if any, shall stand closed.
____________________________ JUSTICE B.S.BHANUMATHI Date : 20-04-2023 SAB