Dr. Chandra Sekhar Rao vs State Of Telangana
2021 Latest Caselaw 2494 Tel

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                              W.P.No.19566 of 2019

ORDER:

1. When the matter is taken up for hearing, learned counsel for the

petitioners contended that the petitioners have approached respondent No.2

seeking police protection as they have decree in their favour in O.S.No.3 of 2009

passed by learned Principal Junior Civil Judge, Nizamabad, vide judgment dated

18.02.2015, but the respondents are not providing police protection. In those set

of circumstances, the petitioners have approached this Court and this Court was

pleased to grant interim directions as prayed for on 11.9.2019.

2. Learned Government Pleader for Home appearing for the respondents

submitted that the respondents are willing to provide police protection if only the

petitioners give a representation stating the date and time on which it has to be

provided.

3. This Court, having considered the aforesaid submission of learned

Government Pleader, is of the considered view that this writ petition can be

disposed of directing the petitioners to submit a fresh representation to the

respondents seeking police protection by specifying the date and time and upon

such representation being received by the respondents, the respondents shall

consider the same and provide police protection in accordance with law.

4. With the above observation and direction, the writ petition is disposed of.

No costs.

5. Miscellaneous Petitions pending, if any, shall stand dismissed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

27.8.2021 dr