Jangili Sattaiah vs The State Of Telangana
2022 Latest Caselaw 4729 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
         THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                WRIT APPEAL No.542 of 2022

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      Heard Mr. J.Raghuram, learned counsel for the

appellant; Mr. T.Srikanth Reddy, learned Government

Pleader for Home appearing for respondents No.1 and 5;

Mr. Parsa Ananth Nageswara Rao, learned Government

Pleader appearing for respondents No.2 to 4; and

Mr. K.V.Sudhakar, learned counsel for respondents No.6

and 7.

2. This writ appeal is directed against the order dated

08.08.2022 passed by the learned Single Judge disposing

of W.P.No.12425 of 2021 filed by the appellant himself as

the writ petitioner.

3. Order dated 08.08.2022 reads as under:

"This writ petition is filed questioning the action of respondent No.5 in not providing police protection to the petitioner and his family members upon the petitioner's representation sent through Whatsapp

message to the mobile of respondent No.5 bearing No.8332902954 from the petitioner's mobile No.9390585179 on 24-04-2021 at about 7.11 AM according to the orders of this Court dated 21-05-2020 in W.P.No.3899 of 2020, as illegal and arbitrary, and to direct respondent No.5 to provide police protection to the petitioner and his family members to conduct the agricultural operations in Sy.No.628 to an extent of Ac.7-05 gts, situated at Phanigiri Village, Nagaram Mandal, Suryapet District, as illegal and arbitrary.

2. In the light of the orders passed by this Court today in W.P.No.12428 of 2021, wherein this Court has given liberty to the petitioner to make an appropriate application to the Superintendant of Police to provide police protection in the light of G.O.Rt.No.655 dated 30-03-1997, no further orders are required to be passed in the present writ petition."

4. From a perusal of the above, it is seen that appellant

had filed another writ petition, being W.P.No.12428 of

2021, wherein this Court granted liberty to the appellant to

make appropriate application before the Superintendent of

Police to provide police protection. Therefore, learned

Single Judge held that no further orders were called for.

5. We fail to understand as to how appellant can claim

to be a person aggrieved by the aforesaid order passed by

the learned Single Judge. As it is, we have grave doubts

about seeking police protection for asserting land rights of

rival parties. This we have indicated in our order dated

30.08.2022 passed in W.A.No.562 of 2022, incidentally

filed by the son of the present appellant.

6. We do not find any good reason to entertain the writ

appeal.

7. Writ appeal is accordingly dismissed.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

19.09.2022 vs