N. Veerabhadraiah ... vs State Of Telangana And 3 Others
2021 Latest Caselaw 1406 Tel

        THE HONOURABLE SRI JUSTICE K. LAKSHMAN

               WRIT PETITION No.11391 of 2021

ORDER:

This Writ Petition, under Article 226 of the Constitution of

India, is filed seeking to issue a writ, order or direction more

particularly, to declare the action of respondent Nos. 2 and 3 in

not granting police aid to the petitioner pursuant to the

representation, dated 23.01.2021, whereby the petitioner has

sought for police aid for implementation of the decree and

judgment in O.S.No.69 of 2013, dated 09.12.2013 passed by the I

Additional District Judge, Medak at Sangareddy, whereby the 4th

respondent was interfering with the peaceful possession and

enjoyment of the petitioner over land of Ac.1.20 guntas in Survey

No.156, Patancheru Village and Mandal, Sangareddy District, as

arbitrary and illegal and consequently, direct respondent Nos.2

and 3 to extend the police aid to the petitioner for implementation

of aforesaid decree and judgment.

2. Heard the learned counsel for the petitioner and the learned

Assistant Government Pleader for Home. Perused the record.

3. The petitioner herein is the owner of land admeasuring

Ac.1.20 guntas in Survey No.156, Patancheru Village and Mandal,

Sangareddy District. When the 4th respondent is interfering with

the petitioner's peaceful possession and enjoyment over the

aforesaid property, he has filed a suit in O.S.No.69 of 2013 on the

file of I Additional District Judge, Medak at Sangareddy, seeking

perpetual injunction and the same was decreed on 09.12.2013. According to the learned counsel for the petitioner, the said decree

and judgment has attained finality. The petitioner herein has

submitted a representation on 23.01.2021 to respondent Nos.2

and 3 requesting them to provide police aid in respect of the

subject property. Despite receiving the acknowledging the said

representation, respondent Nos.2 and 3 did not act upon the same.

Therefore, the present Writ Petition has been filed.

4. Vide representation, dated 23.01.2021, the petitioner has

sought police aid by duly enclosing a copy of the said decree and

judgment and also copy of Sale Deed etc. Respondent Nos.2 and 3

have received and acknowledged the said representation.

Respondent No.2 has also made an endorsement to respondent

No.3 to take action in accordance with law. Even then, respondent

No.3 has not acted upon it.

5. In view of the same and considering the above said facts,

respondent No.3 is directed to consider the representation, dated

23.01.2021, submitted by the petitioner and pass appropriate

orders in accordance with law, considering the fact that there is a

decree and judgment in favour of the petitioner herein and against

the 4th respondent, within a period of two (2) weeks from the date

of receipt of a copy of this order.

Miscellaneous petitions, if any, pending shall stand closed.

__________________ K. LAKSHMAN, J 29th April, 2021

YVL THE HONOURABLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.11391 of 2021

Date:29.04.2021 YVL