Telangana High Court
Siddi Sarala Kumari And Another vs The State Of Telangana And 10 Other on 19 May, 2022
HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.23798 OF 2022
ORDER:
This Writ Petition is filed seeking a Writ of Mandamus to declare the action of the respondents, particularly respondent No.4 - Station House Officer, Paloncha, in not considering the representation of the petitioners dated 28.03.2022, as illegal and arbitrary, and consequently, sought a direction to the respondents, particularly respondent No.4 - Station House Officer, Paloncha, to grant police protection to the petitioners and their family members along with plot owners of the said land to an extent of Ac.1-00 gts. in Sy.No.435, and an extent of Ac.3-34 gts. in Sy.No.437, total admeasuring an extent of Ac.4-34 gts. situated at Paloncha Revenue village, Paloncha, Bhadradri- Kothagudem District, belonging to petitioner No.1 herein and land to an extent of Ac.0-33 gts. in Sy.Nos.434 and 435, situated at Paloncha Revenue village, Paloncha, Badradri-Kothagudem District, in the Office of the Sub-registrar, Paloncha, belonging to petitioner No.2 2 MSK,J W.P.No.23798 of 2022
2. Heard Sri M. Kiran Reddy, learned counsel for the petitioners, as well as the learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 3, and also the learned Assistant Government Pleader for Home appearing for respondent Nos.4 to 6. Perused material available on record.
3. Learned counsel for the petitioners submitted that petitioner No.1 is the owner and possessor of land to an extent of Ac.1-00 gts. in Sy.No.435 and an extent of Acs.3-34 gts. in Sy.No.437, total admeasuring an extent of Acs.4-34 gts., having purchased the same through registered Sale Deed vide Document bearing No.639/1991, situated at Paloncha Revenue village, Paloncha, Badradri-Kothagudem District; petitioner No.2 is the owner and possessor of land to an extent of Ac.1-26 gts. situated at Paloncha Revenue village, Paloncha, Badradri-Kothagudem District, having purchased the same through registered Sale Deed bearing Document No.5143/2019 and also an extent of Ac.0-33 gts. in Sy.Nos.434 and 435, situated at Paloncha Revenue village, Paloncha, Badradri-Kothagudem District, having purchased the same through registered Sale Deed bearing Document 3 MSK,J W.P.No.23798 of 2022 No.1930/2019. Learned counsel for the petitioner further submitted that there are civil disputes pending in respect of the subject lands between the petitioners and unofficial respondent Nos.7 to 11. Learned counsel further submitted that petitioner No.1 herein and the vendor of petitioner No.2 have filed suits O.S.No.374 of 2010 and O.S.No.375 of 2010, respectively, on the file of Principal Junior Civil Judge, Kothagudem, seeking perpetual injunction against unofficial respondent No.7 herein and others and the same are decreed vide judgment and decree dated 25.03.2015 in favour of petitioner No.1 and vendor of petitioner No.2. Inspite of the same, since unofficial respondents are threatening the petitioners to dispossess them from the subject lands, the petitioners claim to have submitted a representation dated 28.03.2022 to respondent No.4 - Station House Officer seeking protection to their lands as well as to their person and the same is still pending consideration. Therefore, learned counsel for the petitioners seeks a direction to respondent No.4 to take appropriate action on the said representation dated 28.03.2022 in accordance with law.
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MSK,J W.P.No.23798 of 2022
4. Taking into consideration the above facts and circumstances of the case, this writ petition is disposed of directing respondent No.4 to consider the said representation dated 28.03.2022 submitted by the petitioners and pass appropriate orders in accordance with law, within a period of six (6) months from the date of receipt of a copy of this order. No order as to costs.
5. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
__________________________________________ JUSTICE MUMMINENI SUDHEER KUMAR 20.05.2022.
Msr 5 MSK,J W.P.No.23798 of 2022 HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR WRIT PETITION No.23798 OF 2022 20.05.2022 (Msr) 6 MSK,J W.P.No.23798 of 2022