Alimineti Sathi Reddy vs The State Of Telangana
2023 Latest Caselaw 2910 Tel

   THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

           WRIT PETITION No.25216 of 2023
ORDER:

The case of the petitioners is that their grandfather

was the original owner and possessor of total extent of

Ac.10.39½ guntas of land comprising in various survey

numbers situated at Vadaparthy Village, Bhongir Mandal,

Yadadribhongir District and subsequently a suit for

partition, vide O.S.No.316 of 1984, was instituted by

petitioner Nos.1 to 3 along with the father of petitioner

Nos.4 to 6 on the file of Principal District Munsif, Bhongir,

in respect of the said property, which was decreed vide

judgment and decree dated 17.10.1992. Questioning the

said judgment and decree, father of respondent No.4 filed

A.S.No.26 of 1992 on the file of Subordinate Judge,

Bhongir, which was dismissed on 30.09.1997 against

which S.A.No.960 of 1996 was filed before this Court and

the same was dismissed on 13.06.2007 confirming the

judgment and decree passed in O.S.No.316 of 1984.

Thereafter, the property was partitioned among the parties

vide final decree proceedings dated 24.11.2008. The

contention of the petitioner is that even after the property

being divided with metes and bounds, respondent No.4

with a mala fide intention is disputing the boundaries and

localisation of the subject property. His grievance is that at

the instance of respondent No.4, respondent No.3 is

interfering with the civil disputes between the petitioner

and respondent No.4 and forcing the petitioner to enter

into compromise/settlement as per the terms dictated by

respondent No.4.

2. Learned Assistant Government Pleader for Home, on

written instructions, submits that acting on the complaints

submitted by the petitioner as well as respondent No.4,

cases have been registered, vide Crime No.315 of 2023 and

Crime No.316 of 2023 and the said cases are pending for

investigation.

3. In view of the said submission, the writ petition is

disposed of directing respondent No.3 not to interfere with

the civil disputes between the petitioner and respondent

No.4 in any manner. However, the respondents police are

at liberty to proceed with the investigation in Crime No.315

of 2023 and Crime No.316 of 2023 in accordance with law.

Pending miscellaneous applications, if any, shall

stand closed. There shall be no order as to costs.

_________________________ C.V.BHASKAR REDDY, J 05.10.2023 JSU