Jangili Yadagiri vs The State Of Telangana And 6 Others
2022 Latest Caselaw 4362 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
         THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.562 of 2022

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      Heard Mr. J.Raghuram, learned counsel for the

appellant and Mr. T.Srikanth Reddy, learned Government

Pleader for Home appearing for respondents No.1 and 2.

Also heard Mr. K.Durga Prasad, learned counsel for

respondent No.7.

2. This writ appeal is directed against the order dated

08.08.2022 passed by the learned Single Judge disposing

of W.P.No.12428 of 2021 filed by the appellant as the writ

petitioner.

3. The related writ petition was filed by the appellant

seeking a direction to respondent No.2 for providing police

protection to implement the injunction order of the civil

Court. It appears that appellant had obtained a decree

dated 01.10.2020 in I.A.No.198 of 2020 in O.S.No.109 of

2020 in the Court of learned Junior Civil Judge at

Thungathurthy. However, learned Single Judge was

informed by learned counsel for respondent No.7 that the

aforesaid decree was obtained ex parte. Respondent No.7

is taking steps for filing an application for setting aside the

ex parte decree. Respondent No.7 has also filed a suit for

declaration of right, title and interest. Insofar the prayer of

the appellant for police protection is concerned, learned

Single Judge was not inclined to pass any such order as

the learned Single Judge noticed that the ex parte order did

not contain any reasons. As regards any threat

perception to the life of the appellant, learned Single Judge

observed that it would be open to the appellant to make an

appropriate application before the concerned police station

and if such application is filed, police shall do the needful

in accordance with law.

4. We do not find any error or infirmity with the view

taken by the learned Single Judge. Seeking personal police

protection cannot be claimed as a matter or right, that too

for allegedly implementing civil Court decree without going

through execution proceedings. That being the position,

we are not inclined to entertain the writ appeal.

5. Accordingly, we dismiss the writ appeal with costs of

Rs.5,000/- (Rupees five thousand only) to be paid to the

Telangana State Legal Services Authority within thirty

days.

Miscellaneous applications pending, if any, shall

stand closed.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

30.08.2022 vs