Telangana High Court
Dr.S.Pratap Reddy, vs The State Of Telangana on 26 April, 2023
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.11822 OF 2023
ORDER :
This writ petition is filed to declare the action of respondent No.2-Station House Officer, Gachibowli Police Station, and his personnel in harassing the petitioners and interfering with their possession in respect of the land admeasuring Ac.1.30 guntas in Survey No.144/AA of Gopanpally Village, Serilingampally Municipality, Ranga Reddy District, as being illegal, arbitrary and in violation of Articles 14, 21 and 300A of the Constitution of India.
2. Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home, and perused the material available on record.
3. Based on the written instructions dated 06.04.2023, learned Assistant Government Pleader for Home submitted that petitioner No.1 lodged a complaint with respondent No.2 on 19.10.2022, stating that himself and the other petitioners are owners of the subject property and that respondent Nos.5 to 9 tried to encroach upon their property and erect blue sheets. On such complaint, GD entry was made and respondent No.2 visited the subject land for the purpose of enquiry. It was revealed that there is a civil dispute between the petitioners and 2 respondent Nos.5 to 9 in respect of the subject property in O.S.No.1263 of 2022 on the file of the II-Additional Junior Civil Judge- cum-X Metropolitan Magistrate, Kukatpally, and the complaint was closed as 'civil in nature' on 31.03.2023. The petitioners were suggested to approach the competent civil court for redressal of their grievance. Notice dated 03.04.2023, through registered post, was issued to petitioner No.1 intimating about the closure of the complaint. It is further stated that respondent No.2 and his staff did not interfere with the petitioners' land admeasuring Ac.1.30 guntas in Survey No.144/AA of Gopanpally Village. Respondent No.2 and his staff have discharged their legitimate duties and did not take any coercive steps against the petitioners. A copy of the written instructions and also a copy of the notice dated 03.04.2023 issued to petitioner No.1, intimating closure of the complaint, are served on the learned counsel for the petitioners.
4. Recording the above submissions, the writ petition is disposed of.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed. No order as to costs.
____________________ B. VIJAYSEN REDDY, J 26.04.2023 Vv