Anumula Shyam Sundar Reddy vs The State Of Telangana And 9 Others
2022 Latest Caselaw 7115 Tel

      THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT PETITION No.42276 OF 2022
ORDER :

This writ petition is filed aggrieved by the action of respondent

No.6-Station House Officer, Nidamanuru Police Station, Nalgonda

District, in not considering the request of the petitioner for granting

police protection to implement the judgment and decree dated

04.04.2014 in O.S.No.123 of 2013 passed by the Senior Civil Judge at

Miryalguda.

2. Based on the written instructions dated 25.11.2022 issued by the

Sub-Inspector of Police, Nidamanuru Police Station, Nalgonda District,

the learned Assistant Government Pleader for Home submitted that

there are no specific directions from the Court to provide police aid to

the petitioner, and the same was informed to the petitioner through

notice dated 07.10.2022.

3. It is now reported by the learned counsel for the petitioner that

E.P.No.50 of 2022 is filed to execute the decree in O.S.No.123 of 2013

and, therefore, directions be issued to the Executing Court to pass

orders in the said E.P within specified time.

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

Senior Civil Judge, Miryalguda, to expedite enquiry in E.P.No.50 of

2022 in O.S.No.123 of 2013 and dispose of the said E.P within a

period of two months from the date of receipt of a copy of this order, by

giving reasonable opportunity of hearing to the judgment-debtor. No

order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending

in this writ petition stand closed.

____________________ B. VIJAYSEN REDDY, J 28.12.2022 vv