H. Venkatesham vs The State Of Telangana,
2022 Latest Caselaw 5628 Tel

         THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                 WRIT PETITION No.40471 of 2022
ORDER:

Heard Sri M.Ratan Singh, learned counsel for the petitioner,

and learned Assistant Government Pleader for Home.

2. This writ petition is filed seeking a direction to respondent

No.4- Station House Officer, Manakondur Police Station, to issue

First Information Report (F.I.R.) on information given by the

petitioner on 21.10.2022 sent through Registered Post with

Acknowledgment Due, acknowledged by respondent No.4 on

26.10.2022.

3. Having received the written instructions dated 03.11.2022,

the Learned Assistant Government Pleader for Home, submits that

GD entry was made on the petition lodged by the petitioner herein.

Enquiry is being done. After enquiry, the case was referred as 'civil

in nature' as the dispute pertains to land. Moreover, no evidence

has been submitted by the petitioner.

4. Learned counsel for the petitioner relies on the judgment of

the Honourable Supreme Court in Lalita Kumari v. Government of

BVR,J W.P.No.40471_2022

U.P1. As it is reported that the case has been closed as 'civil in

nature', this Court is not inclined to express any opinion.

5. Accordingly, this writ petition is disposed of. The Station

House Officer, Manakondur Police Station shall communicate

copy of closure report to the petitioner within three days. If the

petitioner is aggrieved by the closure report, he may invoke

appropriate legal remedies available under law.

As a sequel thereto, the miscellaneous petitions, if any,

pending shall stand closed. No order as to costs.

______________________ B. VIJAYSEN REDDY, J

November 03, 2022 Note: Issue CC today B/o.

NSP/VV

2014 (2) SSC 1