S Sanna Lingappa vs The State Of Andhra Pradesh,
2022 Latest Caselaw 888 AP

  THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

               Writ Petition No.3042 of 2022

 ORDER:

Heard the learned counsel for the petitioner and the

learned Government Pleader.

2. After obtaining instructions, it was agreed that

there is an order passed in favour of the petitioner in

O.S.No.42 of 2020 on the file of Junior Civil Judge,

Madakasira. For ensuring that this order is complied with,

the petitioner is seeking police aid. Despite representations,

the same is not granted.

3. The learned counsel for the petitioner relied upon

an order passed in W.P.No.15603 of 2020 and batch ,wherein

the learned Single Judge after considering the entire law on

the subject held that once there is a permanent injunction

decree, the petitioner can directly approach the High Court

instead of going to the Civil Court once again. In view of the

settled position of law, this Court is of the opinion that the

Writ Petition should be allowed.

3. Accordingly, the Writ Petition is allowed with a

direction to Respondent Nos.2 to 4 to provide police aid to the

petitioner for effective implementation of the permanent

injunction granted by the Judgment and decree

dated 24.03.2021 in O.S.No.42 of 2020 passed by the Hon'ble

Junior Civil Judge, Madakasira. No costs.

As a sequel thereto, the miscellaneous petitions, if any,

pending in this Writ Petition shall stand closed.

___________________________ D.V.S.S.SOMAYAJULU,J Date : 17.02.2022 Note: Issue C.C by 24.02.2022 B/o.

TM

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.3042 of 2022

Dated : 17.02.2022

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