Sahabuddin Sohel vs The State Of Telangana,
2023 Latest Caselaw 1190 Tel

       HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

              WRIT PETITION No.5851 OF 2023

ORDER : (ORAL)

      The writ petition is field seeking to declare action of

respondent No.2 - the Station House Officer, Jagtial Police Station

in not registering crime against respondent No.3 and his henchman

for trespassing and damaging the mango grove along with the trees

planted under Haritha Haaram flagship programme of the

Telangana Government, as illegal and arbitrary.

2. Learned Assistant Government Pleader for Home

having received the written instructions dated 02.03.2023

submitted that on verification of station records by the Station

House Officer, Jagtial Police Station, it was found that there is no

complaint filed by the petitioner. If the petitioner approached the

respondent No.2 by filing appropriate complaint, action will be

taken as per law.

3. In view of the same, the writ petition is disposed of

directing the petitioner to lodge a complaint in accordance with

Section 154 of the Cr.P.C. On receipt of such complaint, the

Station House Officer, Jagtial Police Station shall conduct enquiry/

investigation by following directions issued in the judgment of

"Lalitha Kumari Vs. Government of Uttar Pradesh and others1"

dated 12.11.2023. There shall be no order as to costs.

As a sequel thereto, miscellaneous applications, if any,

pending in this writ petition shall stand closed.

________________________ B. VIJAYSEN REDDY, J LPD

2014 2 SCC 1

THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.5851 OF 2023

10.03.2023

March 13, 2023 LPD