Sri K.S. Murthy vs Unknown
2023 Latest Caselaw 268 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.W.P.No.448 of 2023
                           PROCEEDING SHEET
Sl.                                                                     Office
                                    ORDER

No DATE Note 01 19.01.2023 RRR, J

Sri K.S. Murthy, learned Senior Counsel appearing on behalf of Sri Ponnada Sree Vyas, learned counsel for the petitioner would submit that the communication of the Tahsildar, Musunuru in December-2021 to the Sub-Inspector of Police, Musunur would make it amply clear that the property in question belongs to the petitioner and there is every need for protection being given to the property by the Police. He would also rely upon the Judgment of a learned Single Judge of erstwhile High Court of Judicature at Hyderabad, for the State of Telangana and the State of Andhra Pradesh in W.P.No.35003 of 2015, dated 09.11.2015, wherein the case of another member of the same family has been dealt with and directions for police protection had already been given by the learned Judge.

The learned Government Pleader for Home seeks further time to obtain instructions.

Post on 24.01.2023 in the 'motion list'.

__________ RRR, J BSM