N. John vs The State Of Telangana And 5 Others
2023 Latest Caselaw 930 Tel

    HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

              WRIT PETITION No.17943 OF 2021

ORDER : (ORAL)

      Grievance of the petitioner is that respondent No.4 - the

Station House Officer, Chandanagar Police Station, Chandanagar,

Cyberabad, Hyderabad, has not acted upon his complaints dated

05.05.2021 and 11.06.2020.

2. Learned Assistant Government Pleader for Home, based

on the written instructions dated 07.09.2021 issued by respondent

No.4, has submitted that complaint dated 11.06.2020 was lodged

by the petitioner with respondent No.4 stating that he is owner of

the land in Plot No.51 in Survey No.30-A, situated at Shivaji

Nagar, Taranagar Village, Serilingampally, Ranga Reddy District.

Respondent Nos.5 and 6 viz., Mr. Padma Varma and Chakali

Ramu have harassed and dispossessed the petitioner from the

subject plot. Pursuant to the petitioner's complaint, respondent

No.4 has made an entry in the General Diary and conducted

investigation. During enquiry, it was revealed that there was a civil

dispute between the petitioner and respondent Nos.5 and 6

regarding the subject plot and as per the judgment of the Hon'ble

Supreme Court in civil Appeal Nos.1526-1527 of 2005 dated

24.01.2008, the petitioner is not owner of the subject plot. Hence,

complaint of the petitioner was closed as 'civil in nature' and

intimated the same to the petitioner.

3. In the aforesaid circumstances, no further orders are

required to be passed in this writ petition.

4. Therefore, the writ petition is disposed of, at the

admission stage itself, granting liberty to the petitioner to invoke

appropriate legal remedy, if aggrieved by the closure of enquiry.

No order as to costs.

As a sequel thereto, miscellaneous applications, if any,

pending in the writ petition stand closed.

______________________ B. VIJAYSEN REDDY, J February 23, 2023.

PV