Tadem Yakalakshmi vs The State Of Telangana
2022 Latest Caselaw 1734 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                 WRIT APPEAL No.234 of 2022

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


     The present writ appeal is arising out of an order

dated 19.01.2022 passed by the learned Single Judge in

W.P.No.2309 of 2022.

     The facts of the case reveal that some complaint was

made by the appellant/writ petitioner to the police and

based     upon    the   so-called       complaint         made       by   the

appellant/writ petitioner, the Assistant Commissioner of

Police has directed the appellant/writ petitioner to produce

certain    documents.       The      appellant's/writ           petitioner's

contention is that she has produced all the documents and

the police are not taking any further action in the matter.

     There is a dispute between the parties in respect of a

share in a rice mill and such a dispute, which is purely of

civil nature, can be adjudicated in a civil suit and not by

the police. The appellant/writ petitioner wants the police

to investigate and settle the dispute.              The learned Single
                              2




Judge has disposed of the writ petition with a liberty to

take recourse to other remedies available under the law.

     This Court does not find any reason to interfere with

the order passed by the learned Single Judge.

     The writ appeal is accordingly dismissed.

     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J


04.04.2022

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