Mohd Saleem vs The State Of Telangana
2022 Latest Caselaw 6943 Tel

               HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                      WRIT PETITION No.44983 OF 2022

ORDER: (ORAL)

             Heard Sri Padala Pravin Kumar, learned counsel for petitioner and the

learned Assistant Government Pleader for Home and perused the material on

record.

      2.     The petitioner is aggrieved by the action of the respondent Nos.3 and

4, not acting upon his complaint to take action against respondent Nos.5 to 7.

According to the petitioner even after lodging several complaints with respondent

No.4 viz., Station House Officer, Gummadidala Police Station, on 12.09.2017,

02.12.2022 and 10.12.2022 in connection with Ashoorkhana attached to the Waqf

properties i.e., graveyard and other properties situated at Gummadidala Village and

Mandal, Sanga Reddy District.

3. The learned Assistant Government Pleader for Home, submitted that

as per the records of respondent No.4, the complaints stated to have been lodged

by the petitioner, have not been received by the Police Station.

4. In the above circumstances, the writ petition is disposed of, directing

the petitioner to lodge a complaint by following procedure as prescribed under

Section 154 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'). On receipt of such compliant, respondent No.4 shall conduct necessary inquiry and act

in accordance with law by following Supreme Court judgment in Lalita Kumari

vs. Government of Uttar Pradesh. No order as to costs.

As a sequel, miscellaneous applications, if any, pending in this writ

petition shall stand closed.

_____________________ B.VIJAYSEN REDDY, J Date:22.12.2022 AQS