Veerappa, vs The State Of Telangana
2021 Latest Caselaw 2104 Tel

            HON'BLE SRI JUSTICE K. LAKSHMAN

               WRIT PETITION No.15941 OF 2021

ORDER:

Sri S. Rama Mohan Rao, learned Assistant Government

Pleader for Home, on instructions, would submit that the Police

have already completed investigation and filed final report on

31.07.2020 treating the complaint as 'civil in nature' and a

notice was also served on the petitioner on 30.07.2020 itself.

Sri Jai Bheem Rao, learned counsel for the petitioners

would submit that there is a decree and judgment in favour of

the 1st petitioner herein against Mahanandhi and two others

restraining them from interfering with the possession of the 1st

petitioner herein, over the subject property.

A perusal of the record would reveal that it is an ex-parte

decree and the 1st petitioner has not submitted any

representation to the 3rd respondent with a request to provide

Police aid. Therefore, learned counsel for the petitioner sought

liberty from this Court to submit representation to 3rd

respondent with a specific request to provide Police aid by duly

enclosing the said decree and judgment in O.S.No.173 of 2019

dated 04.01.2020, passed by the Principal Junior Civil Judge,

at Gadwal. He sought further liberty to file a fresh writ petition,

if 3rd respondent fails to consider the said representation and

permission to withdraw the present writ petition.

Granting liberty as sought, this writ petition is dismissed

as withdrawn. No costs.

As a sequel, miscellaneous petitions, if any, pending shall

stand closed.

__________________ K. LAKSHMAN, J Date: 14.07.2021 dv