LAGADAPATI KOTAIAH Vs. STATE OF ANDHRA PRADESH REP BY ITS PRINCIPAL SECRETARY, HOME DEPARTMENT & OTHERS

JUDGEMENT

(1.) This Writ Petition is filed seeking a mandamus to declare the action of the official respondents, in particular the 5th respondent in summoning the petitioner to the police station, making him sit there from morning till late hours and threatening him to settle the disputes with Respondents 6 to 8, as illegal and arbitrary.

(2.) The case of the petitioner, as can be seen from the affidavit filed in support of the Writ Petition, is that Respondents 6 to 8, who are his neighbours, are interfering with his possession and enjoyment over the agricultural land in Inavolu Village, Nuzendla Mandal, Guntur District. In this connection, the 5th respondent Station House Officer, Inavolu Police Station has been summoning the petitioner to the police station and making him wait there the entire day.

(3.) Heard learned counsel for the petitioner.