P.Vijaya Lakshmi vs The State Of Telangana And 10 ...
2022 Latest Caselaw 3676 Tel

     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                 WRIT PETITION No. 28883 OF 2022

O R D E R:

This Writ Petition is filed questioning the action of the 5th

respondent to consider the representation of the petitioner and to provide

the police protection to the petitioner's plot admeasuring 268 Sq.yards in

Plot No.50/A in Sy.No.124/D situated at N.T.R.Nagar Gopannapalli

Village, Serilingampalli Mandal, Ranga Reddy, by implementing the

decree and judgment in O.S.No.47 of 2015 dated 08.03.2019 on the file

of the I Additional Junior Civil Judge, Kukatpally, basing on the

representation of the petitioner, as illegal and arbitrary.

2. Sri Rapolu Bhaskar, learned counsel for the petitioner, submits the

suit in O.S.No.47 of 2015 filed for perpetual injunction was decreed by

the Court below on 08.03.2019, which is an ex parte decree. He submits

that in spite of the judgment and decree passed by the Court below, the

unofficial respondents are interfering with the petitioner's peaceful

possession and enjoyment. Hence, the petitioner made representation to

the respondent police to grant police protection. In spite of several

representations, the respondent police failed to consider the same.

3. Sri S.Ramamohan Rao, learned Assistant Government Pleader for

Home, seeks time to file a detailed counter-affidavit in this regard.

4. The injunction that is granted in favour of the petitioner is an ex

parte decree, wherein the learned Judge without assigning any reasons

has passed the judgment. Basing on such ex parte decree, this Court

cannot grant police protection.

5. Accordingly, the Writ Petition is dismissed. No order as to costs.

Miscellaneous applications, pending if any, shall stand closed.

__________________________ LALITHA KANNEGANTI, J July 13, 2022

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