Uppari Chandraiah Kuthuru ... vs The State Of Telangana
2023 Latest Caselaw 2441 Tel

     HON'BLE SRI JUSTICE C.V. BHASKAR REDDY

            WRIT PETITION No.25702 of 2023

ORDER:

This writ petition is filed praying this Court to declare

the action of respondent No.4 in not implementing the

orders passed by the Junior Civil Judge, Maheswaram,

Ranga Reddy District in E.A.No.9 of 2022 in E.P.No.7 of

2033 and not providing the police aid to the petitioners'

agriculture land, as illegal and arbitrary.

2. The petitioners are the plaintiffs in O.S.No.117 of

2005 on the file of the Junior Civil Judge, Ibrahimpatnam

and the said suit was decreed vide judgment and decree,

dated 24.02.2010. It is the further case of the petitioners

that they have also filed E.P.No.7 of 2022 seeking

implementation of the injunction order granted in the said

suit and in the said E.P. the petitioners also filed E.A.No.9

of 2022 seeking police protection for implementation of the

injunction orders passed in O.S.No.117 of 2005. By an

order, dated 30.12.2022, the said E.A. was allowed and

granted police aid for implementation of the judgment and

CVBR, J Wp_25702_2023

decree in O.S.No.117 of 2005 and also directed respondent

No.4 herein to give assistance to the petitioners for

execution of the decree. The grievance of the petitioners is

that even after granting police aid in E.A.No.9 of 2022, the

respondents-police are not providing police protection.

3. The learned Assistant Government Pleader for Home

appearing for the respondents-police, on instructions,

would submit that the respondents-police are ready to

provide the police aid to the petitioners in compliance with

the directions issued in E.A.No.9 of 2022, dated

30.12.2022.

4. In view of the said submissions, this Court deems it

appropriate to dispose of the writ petition directing the

petitioners to submit a representation seeking police aid by

giving particulars of the suit schedule property and also the

specified date and time to enable the respondents-police to

provide police protection and if such an application filed by

the petitioners, the respondents-police are directed to

provide police protection in terms of the orders passed in

CVBR, J Wp_25702_2023

E.A.No.9 of 2022 in E.P.No.7 of 2022 in O.S.No.117 of

2005, in accordance with law.

5. With the above observation, this Writ Petition is

disposed of. No costs.

6. As a sequel, the miscellaneous petitions pending, if

any, shall stand closed.

________________________________ JUSTICE C.V.BHASKAR REDDY 15.09.2023 gkv