A. PADMAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petition is filed aggrieved by the inaction of respondent Nos.1 to 7 in giving police protection too the petitioner's land to an extent of Ac.0.50 cents situated in Sy.No.456/3 of Buragamanda Revenue Village, Sodaam Mandal, Chittoor District, in spite of Decree and Judgment passed in O.S.No.17 of 2021 on the file of the Court of the Principal Junior Civil Judge, Piler, Chittoor District and not taking any action against respondent No.8 as illegaal, arbitrary, unconstitutional and violatiive of Article 14 and 300-A of the Connstitution of India.

(2.) Learned counsel for the petitioner submits that the petitioner had submitted a representatioon dtd. 7/10/2024 addressed to the District Collector, Chittoor District and also a representation dtd. 21/1/2023 to the Sub-Inspector of Police, Sodam Police Station, but no action has been taken by the authorities.

(3.) The petitioner apprehends danger from respondent No.8, who is allegedly a Rowdy Sheeter against whom Rowdy Sheet No.78 is being maintained at the Sodam Police Station, Chittoor District and several crimes were registered against him under various Ss. of law.