Telangana High Court
Smt Pathi Yadamma vs The State Of Telangana And 7Others on 15 December, 2022
Author: B. Vijaysen Reddy
Bench: B.Vijaysen Reddy
THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY
WRIT PETITION No.42522 of 2022
ORDER:
Petitioners are aggrieved by the action of respondent No.4 in interfering with the civil disputes pending between petitioners and unofficial respondents.
2. The learned Assistant Government Pleader for Home, having received the written instructions dated 24.11.2022 from the Sub-Inspector of Police, Hathnoora Police Station, Sangareddy district, submitted that after receiving complaint from respondent No.5 on 2.6.2022, a G.D. entry was made and enquiry was conducted and during the course of enquiry, it was disclosed that a civil case is pending between the parties vide O.S.No.1246 of 2022 on the file of Principal Junior Civil Judge, Sangareddy district, therefore the complaint was closed as 'civil in nature', advising the respondent No.5 to approach competent Court for redressal his grievance. Copy of notice issued to respondent No.5 intimating closure of the complaint and the written instructions are placed on record. Notices were issued to unofficial respondents, but however, service is not affected.
3. Taking into consideration the averments made in the written instructions that the respondent No.5 did not interfere in the civil disputes pending between petitioners and unofficial respondents and that he did not threaten to register false cases against petitioners, no further orders are required to be passed in the writ petition. The writ petition is accordingly closed. However, if the unofficial respondents have any grievance, they are at liberty to approach this Court by filing modification of this order. The miscellaneous applications, if any, shall stand closed. There shall be no order as to costs.
______________________ B. VIJAYSEN REDDY, J Date: 15.12.2022 DA THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY WRIT PETITION No.42522 of 2022 15.12.2022 DA