Telangana High Court
Smt. Samudrala Anasurya vs The State Of Telangana on 7 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION Nos.9942 and 4455 of 2025
DATE OF ORDER: 07.04.2026
Between:
Smt. Samudrala Anasurya and another
...Petitioners
AND
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat,
Hyderabad, and 6 others
...Respondents
COMMON ORDER:
W.P.No.4455 of 2025 is filed seeking the following relief:
"....to issue writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of the respondents 2 to 4 in not granting police protection to the Writ petitioners in maintaining their lawful possessession enjoyment over the property being measuring Ac.1.26 gts in Sy.No.817 and Ac.1.00 gts in Sy.No.817/2 in total Ac.2.26 gts situated at Paloncha Village, Town and Mandal, Bhadradi Kothagudem District in compliance of Decree and Judgement dt 30.11.2018 in OS No.263 of 2011 on the file of Principal Junior Civil Judge at Kothagudem as illegal, irregular, arbitrary, violative of Provisions of BNSS and also against Articles 14, 21 and 300A of Constitution of India and consequently direct the 4th respondent to provide police protection for implementation of orders dt 30.11.2018 in OS No.263 of 2011 on the file of Principal Junior Civil Judge at Kothagudem...."
2. W.P.No.9942 of 2025 is filed seeking the following relief:
"....to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent Nos.3 and 4 herein in fixing the Stone Kadies with barbed wire in the petitioners land in Sy.Nos.83/1/A/2, 82/2/AA/2 and 83/1/A/1/2 admeasuring Ac.1.05 gts, Ac.0.20 gts and Ac.0.20 gts situated at Page 2 of 5 Palvancha village and Mandal, Bhadradri Kothagudem District, at the behest of the unofficial respondents under the guise of the decree in OS No.263 of 2011 on the file of the Principal Junior Civil Judge at Kothagudem though the petitioners herein are not the parties and the suit property is different as being illegal, arbitrary, unconstitutional, unwarranted and against to the principles of natural justice and consequently direct the 2nd respondent herein to take action against the respondent Nos.3 and 4 and their subordinates for adopting illegal methods without verifying the records..."
3. Since the issue involved in both the writ petitions is one and the same, they are heard together and being disposed of by way of this common order.
4. For the sake of convenience, the facts are referred to as mentioned in W.P.No.9942 of 2025.
5. Heard Mr. A.Ravinder, learned Senior Counsel appearing for the petitioners; Sri M.Srinivas, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 4; Mr.Yogesh Kumar, learned counsel appearing for the unofficial respondents; and perused the record.
6. Learned Senior Counsel appearing for the petitioners submits that petitioner No.1 is the absolute owner and possessor of the land in Sy.Nos.83/1/A/2 admeasuring Ac.1.05 gts., situated at Palvancha Village and Mandal, Bhadradri Kothagudem District, and petitioner No.2 is the absolute owner and possessor of the lands in Sy.Nos.82/2/AA/2 and 83/1/A/1/2 admeasuring Ac.0.20 gts., and Ac.0.20 gts., respectively situated at Palvancha Page 3 of 5 Village and Mandal, Bhadradri Kothagudem District and the revenue officials issued the individual pattadar pass books and title deeds and their names are also incorporated in the revenue records and they are in peaceful possession and enjoyment without any interference. Learned Senior Counsel further submits that the unofficial respondents have filed a suit in O.S.No.263 of 2011 before the learned Principal Junior Civil Judge at Kothagudem seeking perpetual injunction and the said suit was decreed vide order dated 30.11.2018 in favour of the unofficial respondents restraining the defendants therein from interfering with the peaceful possession of the unofficial respondents. While so, on 27.03.2025, respondent Nos. 3 and 4, along with their subordinates and unofficial respondents, without following the due process of law, highhandedly trespassed into the lands of the petitioners and proceeded to erect the boundary stones with barbed wire.
7. Learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 4 submits that acting on the complaint of the petitioners, respondent No.4 registered a case in Crime No.35 of 2025 under Sections 189(2), 329(3), 296, 118(1), 351(2) r/w 3(5) BNS dated 28.01.2025 and the Investigation Officer filed charge sheet vide C.C.No.724 of 2025 before the Additional J.F.C.M at Kothagudem and the same is pending for trial. The unofficial respondents have also made a complaint before Page 4 of 5 respondent No.4 and acting on the same, a case in Crime No.36 of 2025 was registered under Sections 189(2), 329(3), 324(4), 296, 118(1), 351(2) r/w 3(5) BNS dated 28.01.2025 and the Investigation Officer filed charge sheet vide C.C.No.723 of 2025 before the Additional J.F.C.M at Kothagudem and the same is pending for trial. It is further submitted that except conducting investigation into the said crimes, the respondent authorities have not interfered with the possession of the petitioners over the subject property as alleged by the petitioners.
8. Learned counsel appearing for the unofficial respondents submits that the unofficial respondents have filed W.P.No.4455 of 2025 before this Court seeking police protection and this Court vide interim order dated 14.02.2025 in W.P.No.4455 of 2025 directed respondent No.4 to forthwith grant police aid to the petitioners therein (unofficial respondents herein) for implementing injunction decree dated 30.11.2018 in O.S.No.263 of 2011 on the file of Principal Junior Civil Judge at Kothagudem, and the unofficial respondents are not interfering with the possession of the petitioners as alleged by the petitioners.
9. Having heard the learned counsel for the petitioners; learned Assistant Government Pleader for Home; learned counsel appearing for the unofficial respondents, since it has been submitted that respondent No.4 has not interfered with the Page 5 of 5 possession of the petitioners over the subject property and since the crimes registered against the parties are pending for trial before the learned Additional J.F.C.M at Kothagudem, this Court deems it appropriate to dispose of these writ petitions directing the official respondents not to interfere with the civil disputes pending between the petitioners and unofficial respondents, except by following due process of law and it is open for the official respondents to provide police protection to the petitioners in W.P.No.4455 of 2025 as and when required in terms of the interim order granted by this Court on 14.02.2025. Needless to state that this Court has not made any observations on the civil disputes pending between the parties.
10. With the above observations, these Writ Petitions are disposed of. No order as to costs.
As a sequel, miscellaneous petitions, if any, pending, shall stand closed.
____________________ E.V.VENUGOPAL, J Date: 07.04.2026 sus/krk