GADIKOYYALA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition has been filed challenging the action of respondent Nos.3 to 5 in calling the petitioners to the police station at the behest of respondent Nos.6 to 8 and pressurizing them to compromise with respondent Nos.6 to 8 with regard to the civil disputes pertaining to immovable property.

(2.) Heard the learned counsel for the petitioners and the learned Assistant Government Pleader.

(3.) The learned Assistant Government Pleader, on instructions, submits that on 5/1/2026, respondent No.6 attended the Prathipadu Police Station and presented a written report against the petitioners to respondent No.3, requesting to take necessary action against the petitioners. It is further submitted that Bavuruwaka Village is a semi-agency area and is a sensitive village within the jurisdiction of Prathipadu Police Station. Later, respondent No.4 advised respondent No.6 and the other unofficial respondents to approach the Civil Court to settle the issue legally.