Telangana High Court
Siddi Sarala Kumari And Another vs The State Of Telangana And 10 Other on 19 May, 2022
Bench: Mummineni Sudheer Kumar
HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.23798 OF 2022
ORDER:
This Writ Petition is filed seeking a Writ of Mandamus to
declare the action of the respondents, particularly respondent
No.4 - Station House Officer, Paloncha, in not considering the
representation of the petitioners dated 28.03.2022, as illegal and
arbitrary, and consequently, sought a direction to the
respondents, particularly respondent No.4 - Station House
Officer, Paloncha, to grant police protection to the petitioners and
their family members along with plot owners of the said land to
an extent of Ac.1-00 gts. in Sy.No.435, and an extent of Ac.3-34
gts. in Sy.No.437, total admeasuring an extent of Ac.4-34 gts.
situated at Paloncha Revenue village, Paloncha, Bhadradri-
Kothagudem District, belonging to petitioner No.1 herein and land
to an extent of Ac.0-33 gts. in Sy.Nos.434 and 435, situated at
Paloncha Revenue village, Paloncha, Badradri-Kothagudem
District, in the Office of the Sub-registrar, Paloncha, belonging to
petitioner No.2
MSK,J
W.P.No.23798 of 2022
2. Heard Sri M. Kiran Reddy, learned counsel for the
petitioners, as well as the learned Assistant Government Pleader
for Revenue appearing for respondent Nos.1 to 3, and also the
learned Assistant Government Pleader for Home appearing for
respondent Nos.4 to 6. Perused material available on record.
3. Learned counsel for the petitioners submitted that petitioner
No.1 is the owner and possessor of land to an extent of Ac.1-00
gts. in Sy.No.435 and an extent of Acs.3-34 gts. in Sy.No.437,
total admeasuring an extent of Acs.4-34 gts., having purchased
the same through registered Sale Deed vide Document bearing
No.639/1991, situated at Paloncha Revenue village, Paloncha,
Badradri-Kothagudem District; petitioner No.2 is the owner and
possessor of land to an extent of Ac.1-26 gts. situated at Paloncha
Revenue village, Paloncha, Badradri-Kothagudem District, having
purchased the same through registered Sale Deed bearing
Document No.5143/2019 and also an extent of Ac.0-33 gts. in
Sy.Nos.434 and 435, situated at Paloncha Revenue village,
Paloncha, Badradri-Kothagudem District, having purchased the
same through registered Sale Deed bearing Document
MSK,J
W.P.No.23798 of 2022
No.1930/2019. Learned counsel for the petitioner further
submitted that there are civil disputes pending in respect of the
subject lands between the petitioners and unofficial respondent
Nos.7 to 11. Learned counsel further submitted that petitioner
No.1 herein and the vendor of petitioner No.2 have filed suits
O.S.No.374 of 2010 and O.S.No.375 of 2010, respectively, on the
file of Principal Junior Civil Judge, Kothagudem, seeking
perpetual injunction against unofficial respondent No.7 herein
and others and the same are decreed vide judgment and decree
dated 25.03.2015 in favour of petitioner No.1 and vendor of
petitioner No.2. Inspite of the same, since unofficial respondents
are threatening the petitioners to dispossess them from the
subject lands, the petitioners claim to have submitted a
representation dated 28.03.2022 to respondent No.4 - Station
House Officer seeking protection to their lands as well as to their
person and the same is still pending consideration. Therefore,
learned counsel for the petitioners seeks a direction to respondent
No.4 to take appropriate action on the said representation dated
28.03.2022 in accordance with law.
MSK,J
W.P.No.23798 of 2022
4. Taking into consideration the above facts and circumstances
of the case, this writ petition is disposed of directing respondent
No.4 to consider the said representation dated 28.03.2022
submitted by the petitioners and pass appropriate orders in
accordance with law, within a period of six (6) months from the
date of receipt of a copy of this order. No order as to costs.
5. As a sequel, miscellaneous petitions pending, if any, shall
stand closed.
__________________________________________
JUSTICE MUMMINENI SUDHEER KUMAR
20.05.2022.
Msr
MSK,J
W.P.No.23798 of 2022
HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR
WRIT PETITION No.23798 OF 2022
20.05.2022
(Msr)
MSK,J
W.P.No.23798 of 2022
