Andhra Pradesh High Court - Amravati
S V Jagan Mohan Reddy vs The Inspector Of Police on 10 January, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAir
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TENTH DAY OF JANUARY,
TWO THC)USAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 1196 OF 2025
Between :
S.V.Jagan Mohan Reddy, S/o Nagi Reddy, Aged about 56yrs R/o
H.NO.40448A10, Gipson Colony Kurnool, Kurnool District
...Petitioner
AND
1. The Inspector of police, SirveI Circle, Nandyal District
2. The Deputy Superintendent of police, Allagadda, NandyaI District
3. The State ofAndhra Pradesh, Rep. by its Principal Secretary, Home
Department, Secretariat, Velagapudi, Amaravathi, Guntur District.
4. Thokala Venkateswarlu, s/o venkataiah R/o H.No.319,
Machinenipalle Rudravaram mandaI NandyaI District
...Respondents
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 to declare the action of Respondent
Nos.1 and 2 in interfering with the election process for the election of the
Directors jn Machinenipalli Milk Development Cooperative Soc,ety Limited,
Machinenipalli, Rudravaram mandaI, Nandyal District without following due
Process Of law and Without having jurisdiction tO resolve the election of
Directors as arbitrary, illegal and violation of Articles 14 and 21 of the
Constitution of India and consequently direct the Respondent Nos.1 and 2
//
not interfere in the election disputes with regard to the election for the post
of Director in Machinenipalli Milk Development Cooperative Society
Limited, Machlnen'lpalli, Rudravaram mandal, Nandyal D'lstrict without
following due process of law in the interest ofjustice',
ELNO: 1 OF 202!:
petition under section 151 CPC 'ls filedpraying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased tO direct the Respondent Nos.1 and 2 not
interfere in the election disputes with regard to the election for the post Of
Director in Machinenipalli Milk Development Cooperative Society Limited,
Machinenipalli, Rudravaram mandal, Nandyal District without folloW'Ing due
process of law, pending disposal Of WP.No.1196 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
p.Nagendra Reddy, Advocate for the Petitioner and GP for Home for the
Respondents, the Court made the following;
ORDER:
'fLearned Government Pleader for Home would submit that, without consulting the other Directors, the Petitioner suo mOfO E=_ issued notification today i.ew on 10.01.2025 for the elections.
At request of learned Government Pleader for getting instructions, list the matter on 23.01.2025.
ln the meanwhile, police are directed to follow due process Of law" _.` ,,1 i.
sD/B.PRAsAD RAG
/ ASSISTANT REGISTRAR
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//TRUE COPY// SECTION OFFICER
ForA
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To,
1. The Inspector of police, Sirvel Circle, Nandyal District
2. The Deputy Superintendent of police, Allagadda, Nandyal DIStrict
3. The PrI'nCiPaI Secretary,state ofAndhra Pradesh, Home Department, secretarlat, velagapudI', Amaravathi, Guntur District.
4. Thokala venkateswarlu, s/o venkataiah R/o H.No.319, Machinenipalle Rudravaram mandaI NandyaI DistrI'Ct (Addressee Nos.1 to 4 by RPAD)
5. One CC to Sri. P.Nagendra Reddy, Advocate [opuc]
6. Two CCs to GP for Home, HIgh Court ofAndhra Pradesh. [OUT]
7. One spare copy MM •.~ l!.l ,I,;I HIGH COURT BVLNC,J DATED:10/01/2O25 LIST THE MATTER ON 23.012025 ORDER WP.No.1196 of2025 DIRECTION Priri ? 2,JAM 2025