Telangana High Court
Thati Narsimha Rao vs The State Of Telangana on 10 October, 2022
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.29714 OF 2021
ORDER :
This writ petition is filed aggrieved by the action of the respondent police in not granting police protection to the petitioner inspite of injunction order passed in I.A.No.492 of 2021 in O.S.No.486 of 2021 on the file of the Special Assistant Agent and Sub-Divisional Magistrate (Mobile Court) at Bhadrachalam, Bhadradri Kothagudem District (erstwhile Khammam District) and pursuant to the petitioner's complaint dated 18.05.2021 in connection with land admeasuring Ac.0.05 in Sy.No.71 situated at Venkatapuram Village, Venkatapuram Mandal, Mulugu District (erstwhile Warangal District).
2. Learned counsel for the petitioner has drawn attention of this Court to paragraph 7 of the counter affidavit filed by respondent No.3 and submitted that orders be passed in the writ petition in view of the statement made by respondent No.3 in the counter that police is willing to provide police protection to the petitioner's above referred land.
3. However, learned Assistant Government Pleader for Home submitted that the petitioner be directed to make a formal application to the police giving specific details of violation of injunction order by 2 respondents/defendants in the suit, who are respondent Nos.4 to 6 in the present writ petition.
4. In view of the above, the writ petition is closed permitting the petitioner to approach respondent No.3 - Station House Officer, Venkatapuram P.S by filing application/representation for grant of police protection in respect of the subject land. On receipt of such application/representation, respondent No.3 shall conduct enquiry and if it is found that respondent Nos.4 to 6 are violating injunction orders, necessary police protection shall be given to the petitioner in implementing injunction order passed in I.A.No.492 of 2021 in O.S.No.486 of 2021 on the file of the Special Assistant Agent and Sub- Divisional Magistrate (Mobile Court) at Bhadrachalam, Bhadradri Kothagudem District (erstwhile Khammam District).
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
____________________ B. VIJAYSEN REDDY, J 10.10.2022 V v/pss