Jogdand Sahebrao vs The State Of Telangana,
2021 Latest Caselaw 2496 Tel

        HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                           W.P.No.18434 of 2019

ORDER:

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

petitioner contended that the respondents are not providing police

protection to the petitioner for implementation of judgment and decree

dated 15.6.2017 passed by learned Junior Civil Judge, Bhainsa in

O.S.No.22 of 2017.

2. Learned Government Pleader for Home appearing for the

respondents contended that in the counter-affidavit it is specifically stated

that police protection is provided to the petitioner.

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

that the grievance of the petitioner has already been resolved as the

respondents-Police are providing police protection to the petitioner.

4. With the above observation, the writ petition is closed. No costs.

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

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

27.8.2021 dr