Telangana High Court
Dollar Dreams Plot Owners Welfare ... vs The State Of Telangana, on 23 October, 2018
THE HONOURABLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION No.34566 of 2018
ORDER:
When the matter is taken up, written instructions dated 26.09.2018 furnished by the Station House Officer, Dundigal Police Station, Cyberabad are placed on record by the learned Government Pleader for Home.
To the extent of their relevance to the present writ petition, the said instructions read as under:
"It is submitted that the petitioner has given a report with PS: Dundigal, Cyberabad on 25.9.2018 stating that there are 35 families living in Dollar Dreams Bowrampet since 7 years peacefully. The villa plot owners have paid huge amount to builder for the amenities such as compound wall solar fencing, community hall, swimming pool etc., but the builder had absconded without completing the said amenities including the unfinished compound wall. The colony is facing threats frequently due to non-completion of compound wall. The residents of the colony decided to complete the balance compound wall immediately and they have explained their problem to EO of Bowrampet Panchayat. The EO advised them to complete the compound wall. On 10.5.2018 they started compound wall in their layout, suddenly, 3 persons from the neighbouring colony lead by Gopal and an Assistant of neighbourhood land owner Sadasiva Rao, emerged and objected construction of compound wall and forced the labour to stop the the work, then work was stopped temporarily and again on 11.5.2018 the work was stopped by Gopal. On 12.5.2018 Sadasiva Rao has met their colony members and demanded approach road for an unauthorized/unapproved layout developed by him and now he is demanding approach road to his unauthorized layout through their colony and all villa owners of Dollar Dreams colony are not interested to allow any approach road through their colony. Since Sadasiva Rao is threatening them of dire consequences if his demand is not acceded and also threatening to create disturbance in their colony.2
It is submitted that based on the above report, a GD entry of the incident was made on 25.9.2018. It is submitted that based on the contents of the said report, a requisition was made before the Hon'ble Court of VI Metropolitan Magistrate at Medchal, Cyberabad to accord permission to investigate the case under Section 506 IPC and the same is awaited. It is submitted that, after receipt of permission, appropriation action will be taken on the petitioner's report."
On noticing the above instructions, a request is made by the learned counsel for the petitioner to place the said instructions on record and dispose of the writ petition.
Accordingly, the writ petition is disposed of by placing on record the written instructions dated 26.09.2018 furnished by the Station House Officer, Dundigal Police Station, Cyberabad. There shall be no order as to costs.
Miscellaneous Petitions pending consideration, if any, in this Writ Petition shall stand closed.
_________________________ JUSTICE A.V.SESHA SAI Date :23.10.2018 dv