Singireddy Keshava Reddy vs The State Of Telangana
2021 Latest Caselaw 2495 Tel

         HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                            W.P.No.18760 of 2019

ORDER:

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

petitioner contended that the petitioner is aggrieved by the action of the

respondents in not providing police protection to him even though there is

judgment and decree dated 11.8.2017 passed by learned Principal Junior

Civil Judge, Huzurabad in O.S.No.267 of 2011 in his favour and this Court

was pleased to grant interim directions on 28.8.2019 directing the

respondents to provide police protection to the petitioner for

implementation of the aforesaid judgment and decree.

2. Learned Government Pleader for Home appearing for the

respondents has not disputed the said facts.

3. In view of the above submission, this Court is of the considered view

that in view of the aforesaid interim order passed by this Court, no further

orders need to be passed in this writ petition. However, interim order dated

28.8.2019 is made absolute.

4. With the above observation, 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