V. Sumitra Reddy vs The State Of Andhra Pradesh, Rep By Its ... on 17 September, 2019

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Telangana High Court

V. Sumitra Reddy vs The State Of Andhra Pradesh, Rep By Its ... on 17 September, 2019

Bench: P.Keshava Rao

   IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                        AT HYDERABAD
             FRIDAY , THE SIXTH DAY OF JANUARY
                 TWO THOUSAND AND TWELVE

                           :PRESENT:
          HON'BLE SRI JUSTICE RAMESH RANGANATHAN
                      WP .NO:33878 of 2011
Between:
Smt. V. Sumitra Reddy W/o. V. Rajagopal Reddy

                                                               ..... Petitioner
                                    AND

1 The State of Andhra Pradesh, Rep by its Principal Secretary, Home
Affairs,
      Secretariat Buildings, Hyderabad
2 The Commissioner of Police, Basheerbagh, Hyderabad
3 The Assistant Commissioner of Police, Begumpet, Hyderabad
4 The Station House Officer, Police Station Begumpet, Hyderabad
5 Vaddera Narasimha, Cheekoti Gardens, Sy.No. 28, Begumpet,
    Hyderabad
6 Sreemovas Yadav, Cheekoti Gardens, Sy.No. 28, Begumpet,
Hyderabad
                                                           .....Respondents

                Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed herein, the High Court
may be pleased to issue a writ order or direction more particularly one in
the nature of Writ of Mandamus, directing the respondents 2 to 4 to take
steps and stop illegal levelling and construction activities of the respondents
5 and 6 in the land belonging to the firm in Sy.No. 28 of Cheekoti Gardens,
Begumpet, Hyderabad;

                The petition coming on for hearing, upon perusing the
Petition and the affidavit filed herein and upon hearing the arguments of
SMT. V.PREETI REDDY Advocate for the Petitioner and of Govt. Pleader
for Home for respondents 1 to 4, the Court made the following:

ORDER:

An affidavit is filed by the counsel for the petitioner. Serious allegations are levelled therein that, when she went along with the Advocate Commissioner to the Police Station, the Station House Officer had directed the Advocate Commissioner to produce the title documents, and had informed that he would call for the title deeds from respondents 5 and 6 and settle the matter. As to how the 4th respondent could take upon himself such a task is to be ascertained.

There is an order of the Civil Court directing the Station House Officer to provide police protection to the Advocate Commissioner on the ground that the subject property is in Court custody. As to why the Station House Officer has not taken any action in this regard is also to be ascertained.

Post on 19.1.2012 for a counter affidavit to be filed by the Station House Officer concerned. In case, no counter affidavit is filed by then, the Station House Officer shall also be present in the Court along with all the records at 10.30 A.M. ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To 1 The Principal Secretary, Home Affairs, State of A.P.Secretariat Buildings, Hyderabad 2 The Commissioner of Police, Basheerbagh, Hyderabad 3 The Assistant Commissioner of Police, Begumpet, Hyderabad 4 The Station House Officer, Police Station Begumpet, Hyderabad (BY SPL. MESSENGER) 5 Vaddera Narasimha, Cheekoti Gardens, Sy.No. 28, Begumpet, Hyderabad 6 Sreemovas Yadav, Cheekoti Gardens, Sy.No. 28, Begumpet, Hyderabad ( 1 to 3, 5 and 6 by RPAD) 7.2 CCs to the G.P. for Home, High court of A.P.Hyd. (BY SPL.MESSENGER)

8.One C.C.to Smt. V. Preeti Reddy Advocate (OPUC)

9.one spare copy.

Bsr HIGH COURT RR.J DATED 6-01-2012 POST ON 19-01-2012 ORDER W.P.NO. 33878 OF 2011 DIRECTION Bsr Dt. 7-1-2012 HIGH COURT RR.J DATED 6-01-2012 POST ON 19-01-2012 ORDER W.P.NO. 33878 OF 2011 DIRECTION

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