Padaraju Sarojini Devi vs The State Of Telangana And 8 Others
2021 Latest Caselaw 4070 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI

                               W.A.No.901 of 2019


JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



        The present writ appeal is arising out of the order dated

07.11.2019 passed by the learned Single Judge in W.P.No.20376 of

2019.

        The undisputed facts of the case reveal that the present

appellant and respondent Nos.7, 8 and 9 are having a dispute in

respect of property bearing Survey No.10, to an extent of Ac.1.00,

situated in Bommaipally Village, Bhongir Mandal. The undisputed

facts also reveal that four criminal cases were registered against

respondent Nos.7, 8 and 9 and the writ petition was preferred

stating that the police were not taking action in the matter.

Today, when the matter was taken up, it was informed by

learned counsel appearing for respondent Nos.7, 8 and 9, in open

court, that Criminal Petition Nos.7059, 7063 and 7055 of 2020

have been filed for quashing the criminal proceedings and interim

order has been granted.

In the considered opinion of this court, once there is a stay

order passed by this court in the petitions for quashing the

criminal proceedings, no such direction can be issued to the police

to proceed further. Otherwise also, the dispute relating to title

cannot be looked into in a writ petition and therefore, the parties

shall be free to take recourse to the remedies provided under the

Code of Civil Procedure.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

_______________________ N. TUKARAMJI, J 01.12.2021 JSU