Andhra Pradesh High Court - Amravati
Corner Stone World Challege vs The State Of Andhra Pradesh, on 21 August, 2025
1
APHC010425652025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY,THE TWENTY FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 22133/2025
Between:
1. CORNER STONE WORLD CHALLEGE, REP.BY ITS PRESIDENT
QUEENY STEPHEN, W/O. LATE A. STEPHEN, AGED 69 YEARS,
R/O. OFFICE AT NO. 49, HUTCHES ROAD ST., THOMAS TOWN,
BANGALORE-560084, KARNATAKA.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2. THE SUPERINTEND OF POLICE, CHITTOOR DISTRICT AT
CHITTOOR.
3. THE SUBDIVISIONAL POLICE OFFICER SDPO, CHITTOOR,
CHITTOOR DISTRICT.
4. THE INSPECTOR OF POLICE, , CHITTOOR RURAL, EAST CIRCLE,
CHITTOOR DISTRICT.
5. THE STATION HOUSE OFFICER, , PENUMUR MANDAL, CHITTOOR
DISTRICT.
6. P BHASKAR, S/O. P. CHINNASWAMY, AGED 62 YEARS R/O.
D.NO.6-40, VINAYAK NAGAR, BALAJI STREET, PENUMURU TOWN
AND MANDAL, CHITTOOR DISTRICT.
...RESPONDENT(S):
2
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 issue a writ, order or direction more particularly one in the nature
of WRIT OF MANDAMUS declaring the inaction on the part of Respondents
more particularly Respondent Nos. 4 and 5 on petitioners representation,
dated 14.07.2025, submitted for granting police aid pursuant to the
permanent injunction decree and Judgment dt. 13.10.2017 on the file of
learned 1st Addl. Junior Civil Judge, Chittoor for preventing the 6th
Respondent and his men from causing continuous nuisance at our property
admeasuring Ac. 5.41 Cents covered by Sy. No. 478 including terraced
residential building, an asbestos sheet roofed church situated in Penumuru
Revenue Village and Mandal, Chittoor District as illegal, irregular, irrational
and amounts to non-discharge of legal obligation conferred on the
Respondents and offends Articles 14, 21 and 300-A of the Constitution of
India and consequently direct the Respondents more particularly Respondent
Nos 4 and 5 to grant police aid to petitioner for preventing Respondent and
his men from causing continuous nuisance at said property by considering
said representation and pass such
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
may be pleased to direct the Respondent No's 4 and 5 to grant Police-aid to
petitioner for preventing the 6th Respondent and his men from causing
continuous nuisance at petitioner's property admeasuring Ac. 5.41 Cents
covered by Sy. No. 478 including terraced residential building, an asbestos
sheet roofed church situated in Penumuru Revenue Village and Mandal,
Chittor District, by considering petitioner's representation dated. 14.07.2025
and pursuant to the permanent injunction decree and Judgment dt.
13.10.2017 on the file of learned 1st Addl. Junior Civil Judge, Chittoor,
pending disposal of main Writ Petition and pass such
Counsel for the Petitioner:
1. PALA KARTHI KIRAN
Counsel for the Respondent(S):
1. GP FOR HOME
3
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 22133 of 2025
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...pleased to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the inaction on the part of Respondents more particularly Respondent Nos. 4 and 5 on petitioners representation, dated 14.07.2025, submitted for granting police aid pursuant to the permanent injunction decree and Judgment dt. 13.10.2017 on the file of learned 1st Addl. Junior Civil Judge, Chittoor for preventing the 6th Respondent and his men from causing continuous nuisance at our property admeasuring Ac. 5.41 Cents covered by Sy. No. 478 including terraced residential building, an asbestos sheet roofed church situated in Penumuru Revenue Village and Mandal, Chittoor District as illegal, irregular, irrational and amounts to non-discharge of legal obligation conferred on the Respondents and offends Articles 14, 21 and 300-A of the Constitution of India and consequently direct the Respondents more particularly Respondent Nos. 4 and 5 to grant police aid to petitioner for preventing Respondent and his men from causing continuous nuisance at said property by considering said representation and pass such...."
2. Heard Sri Pala Karthi Kiran, learned counsel for the petitioner and Sri V.Farooq, learned Assistant Government Pleader for Home for the respondents.
3. Learned counsel for the petitioner would submit that the petitioner has filed a civil suit in O.S.No.291 of 2010 on the file of I Additional Junior Civil Judge, Chittoor which was allowed. Aggrieved thereby, the unofficial respondent herein preferred First Appeal in A.S.No.148 of 2017 on the file of Principal District Judge, Chittoor, that was dismissed. Then the unofficial 4 respondent, having suffered the First Appeal, preferred Second Appeal in S.A.No.264 of 2024 before this Court which was also dismissed. The petitioner has made a representation to the police and that is pending before the police. Learned counsel would further submit that let there be a direction to attend the case of the petitioner in the light of the decrees passed by the Trial Court which was confirmed in First appeal and also in Second appeal.
4. Learned Assistant Government Pleader for Home would submit that the Court may pass appropriate orders.
5. In that view, the Writ Petition is disposed of. However, the police are directed to consider the representation of the petitioner and take appropriate steps according to Governing Rules and law. No order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 21.08.2025.
UPS 5 87 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.22133 of 2025 Dated.21.08.2025 UPS