Amrutha Amradi vs The State Of Telangana
2021 Latest Caselaw 906 Tel

               THE HONOURABLE SRI JUSTICE K.LAKSHMAN

                      WRIT PETITION No.5745 OF 2021

ORDER:

This Writ Petition is filed to declare the action of the third

respondent in not acting upon the representation dated 22.01.2021 as

illegal.

According to the learned counsel for the petitioner, there is a

decree in favour of the petitioner in O.S.No.6 of 2014 dated 28.11.2018

passed by the learned Junior Civil Judge, Narsapur. The petitioner

herein has submitted a representation dated 22.01.2021 duly enclosing a

copy of the said decree and judgment with a request to provide police aid.

Despite receiving and acknowledging the same, the third respondent is

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 protection.

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.6 of 2014. 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: 22.03.2021 pgs