Telangana High Court
Jameemasjid Noman Committee Society, vs The Station House Officer, Raidurg ... on 11 August, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
1
THE HONOURABLE SRI JUSTICE N.TUKARAMJI
WRIT PETITION No.20369 OF 2016
O R D E R:
This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-
"...to issue a writ, order or direction more particularly one in the nature of writ of Mandamus to declare the delay and inaction on the part of the 1st respondent police station in registering the FIR in pursuant to the complaint dated 10.6.2016 made by the petitioner against the respondents 4 to 7 and others and proceeding with the investigation by preventing the respondents 4 to 7 from repeating the offence as arbitrary, illegal and contrary to section 154 Cr.P.C. and consequently direct the respondent No.1 to register the FIR against the respondents 4 to 7 and others in pursuant to the complaint dated 10.6.2016 made by the petitioner and proceed with the investigation in accordance with law in the interest of justice.."
2. Heard Mr. P.Nagendra Reddy, learned counsel for the petitioner and Mr.R.Laxmikanth Reddy, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 3.
3. Learned counsel for the petitioner submits that the cause in this Writ petition does not survive for adjudication and seeks to dismiss this Writ Petition as infructuous. 2
4. Learned Assistant Government Pleader takes no objection to the same.
5. Recording the submissions of both the learned counsel, this Writ Petition is dismissed as infructuous. No costs.
Miscellaneous Petitions, pending if any, shall stand closed.
_______________ N.TUKARAMJI, J Date: 11.08.2025 Aqs