Andhra Pradesh High Court - Amravati
P Mangamma vs The State Of Andhra Pradesh on 24 September, 2025
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APHC010486162025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY,THE TWENTY FOURTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 25746 OF 2025
Between:
1. P MANGAMMA, W/o Krishnappa, Aged about 74 years, R/o 2
2-50,
Devireddipalli Village, Thotakanuma Post, V Kota, Chittoor Distric
...Petitioner
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by Principal Secretary, Home
Department,
rtment, Secretariat, Secretariat Buildings, Amaravathi..
2. The Superintendent of Police, The Superintendent of Police, Chittoor,
Chittoor District.
3. The Station House Officer, Baireddipalle PS, Chittoor District
4. M Dannujaya, S/o M Krishnappa, Aged about 35 years R/o Devadoddipalli
Village, Thotakanuma Post, Baireddipalle Mandal, Chittoor District
5. M Revathi, W/o M Dannujaya, Aged about 30 years R/o Devadoddipalli
Village, Thotakanuma Post, Baireddipalle Mandal, Chittoor District
6. M Venkatesh,, S/o M Nagaraju, Aged about 35 years R/o Devadoddipalli
Village, Thotakanuma Post, Baireddipalle Mandal, Chittoor Distric
7. M Maheswari, W/o M Venkatesh, Aged about 35 years R/o Devadoddipalli
Village, Thotakanuma Post Baireddipalle Mandal, Chittoor District
2
...Respondents
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 pleased to issue a writ order or direction more particularly writ of
mandamus declaring the action of Respondent no. 2 and 3 in not disposing of
the application date 02-09-2025, 23-06-2025 filed by the petitioner herein for
taking action against the Respondent no. 4 to 7 for not allowing the
Petitioners to enter into the land even though they are rightful owners of the
property in relation to the land admeasuring Ac. 4.03 cents in Survey No. 46/2
of Kaigal Village, Baireddypalle Mandal, Palamaneru Division, Chittoor
District is illegal, arbitrary, unconstitutional, and violative of articles 14, 21 and
300-A and consequently pleased to direct respondent No. 3 to consider the
petitioners representation dated 02-09-2025 and to 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
pleased to direct respondent No. 4 and 5 to consider the petitioner's
representation dated 02- 09-2025 regarding admeasuring Ac. 4.03 cents in
Survey No. 46/2 of Kaigal Village, Baireddypalle Mandal, Palamaneru
Division, Chittoor District pending disposal of the above writ petition and to
pass
Counsel for the Petitioner: KODE RAMESH BABU
Counsel for the Respondents: GP FOR HOME
The Court made the following order:
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THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 25746 OF 2025
ORDER:
"...pleased to issue a writ order or direction more particularly writ of mandamus declaring the action of Respondent no. 2 and 3 in not disposing of the application date 02-09-2025, 23-06-2025 filed by the petitioner herein for taking action against the Respondent no. 4 to 7 for not allowing the Petitioners to enter into the land even though they are rightful owners of the property in relation to the land admeasuring Ac. 4.03 cents in Survey No. 46/2 of Kaigal Village, Baireddypalle Mandal, Palamaneru Division, Chittoor District is illegal, arbitrary, unconstitutional, and violative of articles 14, 21 and 300-A and consequently pleased to direct respondent No. 3 to consider the petitioners representation dated 02-09-2025 and to pass..."
02. Heard Sri Kode Ramesh Babu, learned counsel for the petitioner, and Sri V. Farooq, learned Assistant Government Pleader for Home, appearing for the official respondents.
03. When the matter was taken up for consideration, the learned Assistant Government Pleader submitted that the representations made by the petitioner were received by the concerned authorities, and the same are under process for preliminary enquiry.
04. In view of the said submission, this Court is of the opinion that no further orders are required to be passed in this writ petition at this stage. However, it is made clear that the concerned authorities shall complete the preliminary enquiry strictly in accordance with law, as expeditiously as possible, and take appropriate action on the petitioner's representations dated 02.09.2025 and 4 23.06.2025. The petitioners are at liberty to pursue the matter before the concerned police authorities and furnish any additional documents or information, if required, for expeditious disposal of the enquiry.
With the above observation, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATAJYOTHIRMAI PRATAPA Date: 24.09.2025 KKV 5 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA 295 W.P.No.25746 of 2025 Dated.24.09.2025 KKV