Telangana High Court
Smt. Chidigidda Padmamma, And 5 Others vs The State Of Telangana, And 2 Others on 26 June, 2020
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
Writ Petition No.8615 of 2020
ORDER:
The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of 2nd respondent-Station House Officer, Shadnagar Police Station, Cyberabad, Ranga Reddy District, in interfering in cultivation activities of the petitioners in their agricultural land situated in Survey No.263 admeasuring Ac.8.00 guntas situated at Mogiligidda village by calling the petitioners to the police station everyday causing to sit there from morning to evening by interfering in the civil disputes between the petitioners and 3rd respondent, without there being any lawful cause, as being illegal, bad, with an intention to grab the petitioners' land and violative of Articles 14, 21 and 300-A of the Constitution of India.
2. The above cases is taken up for hearing today i.e., 26.06.2020, through Video Conferencing.
3. Heard the learned counsel for the petitioners and the learned Assistant Government Pleader for Home appearing for the official respondents 1 & 2.
4. The learned Assistant Government Pleader for Home has forwarded to this Court by e-mail written instructions dated 19.06.2020 under the signature of Station House Officer, Shadnagar Police Station. By the written instructions, it is stated that one Vishnu Kedia, who is the 3rd respondent in the present writ petition, gave a complaint to the 2nd respondent authority on 06.06.2020 stating that he is having sponge iron manufacturing unit at Survey Nos.256, 257, 258 & 263 of Mogiligidda village and on 05.06.2020 around 11:00 hours the petitioners had forced into 2 his land with a tractor. Upon the 3rd respondent and his men trying to stop them, they manhandled his security personnel and threatened him to life. Upon the action of petitioners, one of the employees by name P. Raghavendra has dialed '100' and registered a complaint, vide Case ID No.20200005021315.
5. By the said written instructions, it is also stated that on receipt of the above complaint, GD entry was made and enquiry was done and the 2nd respondent authority visited the scene of incident i.e., the lands in Survey Nos.256, 257, 258 & 263 of Mogiligidda Village on 06.06.2020 and caused enquiry. The enquiry disclosed that the above matter is civil in nature and as such 2nd respondent closed the petition submitted by the 3rd respondent as 'civil in nature' and also advised the parties to solve the issue in civil Court. In the written instructions, it is further stated that except making GD entry on receipt of the complaint and causing enquiry in the matter, the 2nd respondent police authority never interfered in the civil disputes of the petitioners and the 3rd respondent.
6. Having regard to the above statement made on behalf of the 2nd respondent authority through the said written instructions, no further orders need be passed in the matter. Accordingly, the writ petition is disposed of. No order as to costs.
7. Miscellaneous petitions, if any, pending in this writ petition, shall stand closed in the light of this final order.
___________________ T. VINOD KUMAR, J Date: 26.06.2020 Isn 3 HIGH COURT FOR THE STATE OF TELANGANA MAIN CASE No.: Writ Petition No.8615 of 2020 PROCEEDING SHEET Sl. DATE OFFICE ORDER No NOTE 26.06.2020 TVK,J:
IA No.2 of 2020
The learned counsel for the petitioners submits that IA No.2 of 2020 has been filed by him to amend the 2nd respondent-Police Station as Shadnagar Police Station, in place of Shamshabad Police Station.
Heard the learned counsel for the
petitioners and the learned Assistant
Government Pleader for Home appearing for the respondents.
The learned AGP has no objection for allowing the said IA.
For the reasons stated in the accompany affidavit, IA No.2 of 2020 is allowed and the cause title of the 2nd respondent is hereby amended to read as "Station House Officer, Shadnagar Police Station, Cyberabad, Ranga Reddy District".
Registry is directed to carry out necessary changes in the cause title of the writ petition as well as IAs, if any.
_______ TVK,J WP No.8615 of 2020 The writ petition is disposed of.
(vide separate order).
(B/o.) Isn