Andhra Pradesh High Court - Amravati
Maqbool Basha @ Maqbool Ahmed vs The State Of Andhra Pradesh on 9 April, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARij
(SPECIAL ORIGINAL JURISDICTION) :
THURSDAY, THE NINTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
:PRESENT;
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
WRIT PETITION NO: 1984 OF 2025
Between:
1. Maqbool Basha @ Maqbool Ahmed, S/o. Late Khasim Miya, Age: 68
years, Occ: Pensioner R/o. H.No. 87-1310, Somisetty Nagar Kurnool,
Kurnool District.
2. Mohd. Muneer Ahmed, S/o. Late Khasim Miya, Age- 59 years, Occ-
Govt. Teacher R/o. H.No. 87-734A, Madhava Nagar Kurnool, Kurnool
District.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Home
Department, Secretariat, Amaravati. Guntur District
2. Director General of Police, State of Andhra Pradesh Mangalagiri,
Guntur District.
3. Superintendent of Police, District Police Office Kurnool -518001
4. Station House Officer, PS Kurnool III Town Kurnool
5. Station House Officer, PS Ulindakonda Kurnool District.
6. P.Dhanunjaya, S/o. Late Govindu Age- 36 years, Occ: Agriculture, R/o.
H.No. 77-22, Chintalamuni Nagar Kallur, Kurnool District.
Respondents
WHEREAS the Petitioners above named through their Advocate Sri C
M R VELU, presented this 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
more particularly one in the nature of Writ of Mandamus declaring the action
of respondent No.4 & 5 police in harassing the petitioners, implicating them in
false cases and forcing them to sell off their lands to third parties in Kadapa as
arbitrary, illegal, unjust, violative of Article 21 and 300A of the Constitution of
India and consequently quash the FIR No. 196/2024 dated 23-12-2024 on the
file of Respondent No.5 PS, FIR No. 201/2023 dated 04-06-2023 on the file of
respondent No.4 & 5 and further direct disciplinary action against the erring
police personnel.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri C M R VELD Advocate for
the Petitioner, GP FOR HOME for the Respondent Nos.1 to 5 directed issue
of notice to the Respondent No.6 herein to show cause as to why this WRIT
PETITION should not be admitted.
You viz:
P.Dhanunjaya, S/o. Late Govindu Age- 36 years, Occ; Agriculture, R/o.
H.No. 77-22, Chintalamuni Nagar Kallur, Kurnool District,
are be and hereby directed to show cause either appearing in person or
through an Advocate, as to why in the circumstances set out in the petition
and the affidavit filed therewith (copy enclosed) this WRIT PETITION should
not be admitted, on or before 23.04.2026, on which date the case stands
posted for hearing.
ORDER:
Issue notice to respondent No.6. The learned counsel for the petitioners is permitted to take out personal notice on respondent No.6 and file proof to that effect.
Post on 23.04.2026.
Sd/-U.SRIDEVI DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. P.Dhanunjaya, S/o. Late Govindu Age- 36 years, Occ; Agriculture, R/o. H.No. 77-22, Chintalamuni Nagar Kallur, Kurnool District. (BY SPEED POST- along with a copy of petition and affidavit)
2. One CC to SRI. C M R VELU Advocate [OPUC]
3. Two CCs to GP FOR HOME ,High Court Of Andhra Pradesh. [OUT]
4. One spare copy ■■'V-, /-
HIGH COURT DR.YLR.J DATED:09.04.2026 POST ON 23.04.2026 ORDER NOTICE BEFORE ADMISSION WP.No.1984 of 2025 n .1 i