Telangana High Court
Pathri Prabhakar vs The State Of Telangana on 27 November, 2025
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No. 36094 of 2025
DATE: 27.11.2025
Between:
Pathri Prabhakar
...Petitioner
AND
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat Building,
Secretariat, Hyderabad and six others.
...Respondents
ORDER
This Writ Petition is filed challenging the action of respondent No.5 in interfering with the peaceful life and liberty of the petitioner and in interfering into the civil disputes between the petitioner and respondents No.6 & 7 by calling the petitioner to the Police Station and in threatening to register the land of the petitioner in the name of respondent No.6 as illegal and arbitrary.
2. Heard learned counsel for the petitioner.
TMDJ wp_36094_2025 2
3. Learned Government Pleader for Home, appearing for respondents No.1 to 5, on instructions, submitted that based on the complaint of respondent No.6, enquiry is going on and as a part of the enquiry, the petitioner has been called to the Police Station. It is further submitted that the Police are not interfering in the civil dispute between the petitioner and respondents No.6 & 7.
4. In view of the above submissions, this Court deems it fit and proper to dispose of this Writ Petition at the admission stage, directing the official respondents to follow due process of law while conducting enquiry.
5. With the above directions, this Writ Petition is disposed of. There shall be no order as to costs.
6. Miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
___________________________ JUSTICE T. MADHAVI DEVI Date: 27.11.2025 PRN TMDJ wp_36094_2025 3 HON'BLE SMT. JUSTICE T. MADHAVI DEVI WRIT PETITION No.36094 of 2025 Date: 27.11.2025 PRN