Telangana High Court
Smt. Madala Prameela, vs Prl.Secy., Home Dept., State Of A.P., on 19 July, 2018
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WP No.23903 OF 2018
ORDER:
This writ petition is filed seeking to issue a writ of mandamus declaring the action of the 3rd respondent in not taking action on the complaint dated 23-06-2018 made by the petitioner against respondents 4 and 5, as being illegal, arbitrary and for issuance of appropriate consequential directions.
2. Heard the learned counsel for the petitioner and the learned Asst. Government Pleader for Home.
3. Petitioner's counsel states that though a complaint dated 23- 06-2018 is made against the respondents 4 and 5 for committing the acts of criminal trespass into the house of the petitioner and damaged the property, the Police did not take action against them.
4. In the circumstances, the writ petition is disposed of directing the 3rd respondent to take action on the complaint dated 23-06- 2018 made by the petitioner following the guidelines detailed in LALITA KUMARI vs. GOVERNMENT OF UTTAR PRADESH1, if not already followed. Miscellaneous petitions, if any, pending shall stand closed. There shall be no order as to costs.
______________________________ A.RAJASHEKER REDDY, J Dated: 19-07-2018 NRG 1 (2014) 2 SCC 1 HON'BLE SRI JUSTICE A.RAJASHEKER REDDY WP No.23903 of 2018 //WEB//SHARE// Dated:19-07-2018 NRG