Zubeda Begum vs The State Of Telangana
2021 Latest Caselaw 839 Tel

      THE HONOURABLE SRI JUSTICE K.LAKSHMAN

             WRIT PETITION No.5315 OF 2021

ORDER:

This Writ Petition is filed to declare the action of the

fifth respondent in not providing police protection pursuant to

the representation dated 16.02.2021.

According to the learned counsel for the petitioner, the

petitioner herein and another filed a suit in O.S.No.547 of

2017 on the file of the learned XX Junior Civil Judge, City

Civil Court, Hyderabad, for perpetual injunction against one

Mohd. Mushtaq and the said suit was decreed on 12.12.2017.

By enclosing a copy of the said judgment and decree, the

petitioner herein had submitted a representation dated

16.02.2021 to the fourth respondent to provide police

protection. Despite receiving and acknowledging the said

representation, the respondents are not acting upon it, and

therefore, the petitioner filed the present writ petition.

Sri S.Ram Mohan, learned Assistant Government

Pleader for Home, on instructions, would submit that the

Hon'ble Division Bench of this Court in W.A.No.47 of 2021

dated 23.02.2021 held that the petitioner has to approach the

very same Court which passed the judgment and decree by

way of filing an execution petition and not by way of filing the

writ petition seeking police aid.

In the light of the order dated 23.02.2021 in W.A.No.47

of 2021, this writ petition is disposed of granting liberty to the

petitioner to file an appropriate application before the said

Court seeking execution of the judgment and decree in

O.S.No.547 of 2017. No order as to costs.

Pending Miscellaneous Petitions, if any, shall also stand

closed in the light of this final order.

__________________ K. LAKSHMAN, J Date: 17.03.2021 pgs