DARAPANENI KRISHNA MURTHY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ petition is filed for a writ of mandamus to declare the action of respondent Nos. 2 and 3 in calling the petitioner to the police station, threatening him to vacate the premises in question and also in taking signatures on the white papers, as illegal and without jurisdiction. The petitioner also sought for a direction to the respondents not to interfere with his business when the dispute is pending in O. S. No. 510 of 2007 on the file of the III Additional Junior Civil Judge, Guntur.

(2.) HEARD Sri R. Venkata Rao representing Sri T. Pradyumna Kumar Reddy, learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) IN the affidavit filed in support of the writ petition, the petitioner alleged that under an oral lease between him and Kolli Padmini Devi, he has been carrying on the business of manufacturing hollow bricks and well rings in the name and style of Sri Kanka Durga Enterprises, that he has been paying the agreed rent and when she refused to receive the rent, he filed o. S. No. 510 of 2007 before the III Additional Junior Civil Judge, Guntur for permanent injunction restraining her and her men from evicting him from the plaint scheduled property except under due process of law.