Telangana High Court
Naser Salahuddin Qureshi vs The State Of Telangana on 6 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.10025 of 2026
Date: 06.04.2026
Between:
Naser Salahuddin Qureshi and another
..Petitioners
And
The State of Telangana,
Rep. by its Principal Secretary,
Home Department,
Secretariat Building, Hyderabad
and 6 others
..Respondents
ORDER:
This Writ Petition is filed seeking the following relief:-
"...to declare the action of the respondent Nos.2 to 5 in not considering and acting upon the representation of the petitioner dated 27.02.2026 and 07.03.2026 and in not providing police aid and protection for effective implementation of the Judgment and Decree dated 03.01.2023 passed in O.S.No.2272 of 2018, on the file of the Court of the IV Additional Senior Civil Judge, Ranga Reddy District, in respect of agricultural dry land admeasuring Ac.05.37 guntas, in Survey No.745, situated at Shamshabad Village and Mandal, Ranga Reddy District, as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India, and consequently to direct the respondents, more particularly 2 respondent No.5, to provide necessary police aid and protection to the petitioners for implementation of the decree of perpetual injunction dated 03.01.2023 in O.S.No.2272 of 2018 and to ensure that respondent Nos.6 and 7 and their men do not interfere with the peaceful possession and enjoyment of the petitioner over the subject land i.e., agricultural dry land admeasuring Ac.05.37 guntas, in Survey No.745, situated at Shamshabad Village and Mandal, Ranga Reddy District...."
2. Heard Sri Katika Ravinder Reddy, learned counsel appearing for the petitioners and Sri M.Srinivas, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 5 and perused the record.
3. Learned counsel appearing for the petitioners would submit that the petitioners are the lawful owners and possessors of agricultural land to an extent of Acs.5.37 guntas in Sy.No.745, situated at Shamshabad Village and Mandal, Ranga Reddy District. Petitioner No.1 owning Acs.2.3850 guntas and petitioner No.2 owning Acs.2.3850 guntas. Their ownership is derived from Khaleel-Ul-Rahman, the original owner, and both have been in continuous, peaceful possession of their respective shares. Respondent 3 Nos.6 and 7, who had no legal claim over the land, repeatedly attempted to interfere with the petitioners' possession, prompting petitioner No.1 to file O.S.No.2272 of 2018, which resulted in a decree granting perpetual injunction restraining such interference. Despite the decree, these respondents, along with their associates, have continued illegal attempts to trespass and threaten the petitioners. The petitioners submitted representations requesting police protection, but the authorities failed to act, thereby abdicating their statutory duty and indirectly aiding the trespassers. The petitioners seek a direction from this Court to compel respondent Nos.2 to 5, to provide necessary aid and protection to enforce the decree and ensure peaceful possession, as no other effective remedy exists and they face imminent irreparable loss.
4. Learned counsel for the petitioner relied on the order dated 12.11.2025 passed by a co-ordinate Bench of this Court in W.P. No.31735 of 2025, where the Court disposed of a writ petition by granting liberty to the petitioner to have their representation considered for implementation of a trial Court 4 order under similar circumstances. In the present case, the petitioner submitted a detailed representation seeking police aid for enforcement of the decree, but no action has been taken by the official respondents. The petitioner, therefore, seeks appropriate directions from this Court directing respondent No.2 to consider the representation and provide necessary police protection.
5. Learned Assistant Government Pleader for Home on instructions would submit that the petitioner submitted a representation dated 07.03.2026 to respondent No.5-Station House Officer of RGI Airport Police Station, Hyderabad, requesting police protection for the enforcement of the decree and permanent injunction in O.S.No.2272/2018 concerning land in Sy.No.745, Shamshabad Village and Mandal. Respondent No.5 acknowledged that representation through Petition Entry No.HYD/RGIAIRPORT_CYB/070326/00746, dated 07.03.2026. However, the petitioners did not provide any specific order from a competent court directing the police to extend protection for the implementation of the Judgment 5 and Decree dated 03.01.2023. In the absence of such an order, the police cannot legally provide protection. If the petitioners furnish an appropriate court order, the police will act in accordance with the law. Filing the present writ petition without obtaining or producing a court order is not maintainable. Hence, seeks to dismiss the present writ petition.
6. The legal position with regard to seeking police aid for implementation of an order or decree passed by a competent civil Court is no longer res integra. In Kabbakula Padma v. State of Telangana1, this Court held that a petition seeking police action for implementation of an order or decree is not maintainable unless the petitioner has first exhausted the efficacious remedies available before the civil Court or the executing Court.
7. In the present case, the material on record does not disclose that the petitioner has taken any steps before the 1 [(2023) 1 ALT 765] 6 civil Court for seeking police aid. In view of the settled legal position, and in the absence of any exceptional circumstances warranting interference by this Court, the prayer made by the petitioner for grant of police aid is not maintainable.
8. However, liberty is reserved to the petitioner to avail appropriate remedies before the competent civil Court, in accordance with law.
9. With the above observations, this writ petition is disposed of. There shall be no order as to costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
_____________________ E.V.VENUGOPAL, J 06.04.2026 vsu/spd