M. Janardhan Reddy, vs State Of Telangana And 7 Others
2022 Latest Caselaw 7127 Tel

        HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
                 WRIT PETITION No.46398 OF 2022

ORDER: (ORAL)

      This writ petition is filed aggrieved by the action of respondent

No.6-Station House Officer, Alwal Police Station, Hyderabad, in

interfering in the civil disputes in respect of the land admeasuring

Acs.2.24 guntas in Survey No.573 and Acs.2.16 guntas in Sy.No.574,

totally admeasuring Acs.5.00, situated at Old Alwal village, Alwal

Municipality, Malkajgiri Mandal, Medchal-Malkajgiri District, and

threatening to dispossess the petitioner at the behest of respondent

Nos.7 and 8 in spite of the judgment and decree dated 31.12.2018

passed by the Principal Senior Civil Judge, Ranga Reddy District at

L.B.Nagar, in O.S.No.769 of 2010 filed for perpetual injunction.

2. Heard the learned counsel for the petitioner and the learned

Assistant Government Pleader for Home, and perused the material

available on record.

3. In the written instructions dated 29.12.2022 received by the

learned Assistant Government Pleader for Home, it is stated that on

receipt of a complaint filed by one Nimma Mohan Reddy (respondent

No.8), First Information Report No.878 of 2022 of Alwal Police Station

was registered on 22.12.2022 for the offences under Sections 427 and

447 of Indian Penal Code, 1860. The petitioner and others are

accused in the said crime. A copy of the said First Information Report

is annexed to the written instructions and also a copy of the same is

served upon the learned counsel for the petitioner.

4. In view of the above, the writ petition is closed as no orders are

required to be passed. However, it is made clear that the police, while

conducting investigation in First Information Report No.878 of 2022 of

Alwal Police Station, Cyberabad, shall not interfere in the civil disputes

pending between the petitioner and unofficial respondents in

connection with the subject land without following due process of law.

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

in the writ petition stand closed. No order as to costs.

____________________ B. VIJAYSEN REDDY, J 29.12.2022 vv