Telangana High Court
Sampangi Nagaiah vs The State Of Telangana on 15 April, 2025
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
W.P.No. 11066 of 2025
O R D E R:
Heard learned counsel for the petitioner in the morning
session and on the matter being passed over, there is no
representation on behalf of the petitioner in the second call.
2. Heard learned Government Pleader for Revenue appearing
for respondent Nos.1, 7 & 8, learned Government Pleader for Home
appearing for the official respondent Nos.2 to 6, and with the
consent of the learned counsel appearing for respective parties, the
Writ Petition is taken up for disposal at admission stage.
3. Having regard to the manner of disposal of the writ petition
and the nature of lis involved, this Court is of the view that notice
to unofficial respondent No.9 is not necessary for adjudication of
the present Writ Petition.
4. The petitioner by the present Writ Petition had sought to
declare the action of respondent Nos.4 to 8 in frequently calling
and pressurizing him to settle the disputes with the 9th respondent
and handover possession of agricultural property admeasuring
Acre 1.23 guntas in survey No.1102/2 and Acre 1.06 guntas in
survey No.1103/A, in all admeasuring Acres 2.29 guntas situated
at Atmakur Village, Metpally Mandal, Jagitial District,to the 9th
respondent, thereby interfering in civil disputes, which action of
the respondents-authorities it is contended as illegal, arbitrary and
in violation of principles of natural justice, with a consequential
direction to respondent Nos.4 to 8 not to interfere in civil disputes.
5. Per contra, learned Government Pleader for Home appearing
for respondent Nos.2 to 6 would submit that the petitioner had
approached the respondents-authorities and lodged a complaint on
14.02.2025; that the respondents after causing preliminary
enquiry to verify the correctness of the contents of the complaint
and having found the said complaint is in relation to a civil
dispute, have closed the said complaint on 25.02.2025 as "civil in
nature"; and that the respondents-authorities on closing the
aforesaid complaint have also issued notice to the petitioner.
6. Learned Government Pleader for Home further submits that
except causing enquiry into the aforesaid complaint lodged by the
petitioner, the authorities are not interfering in civil disputes.
7. Learned Government Pleader for Revenue appearing for
respondent Nos.1, 7 & 8 has placed before this Court written
instructions under the signature of the 8th respondent, whereby it
is stated that the 9th respondent herein had filed a civil suit against
the petitioner herein vide O.S.No.126/2022; and the said suit was
decreed in favour of the 9th respondent on 12.12.2023, whereby the
9th respondent has been declared as owner of the suit schedule
property admeasuring Acres 2.29 guntas.
8. Learned Government Pleader for Revenue further submits
that on the competent Court of Civil jurisdiction passing the
judgment and decree in OS.No.126/2022, the 9th respondent had
approached the respondents-authorities and submitted a
representation to record his name in the revenue records.
9. It is also submitted by the learned Government Pleader for
Revenue that the authorities after verifying the record and having
found that there is no interim order against the judgment in
OS.No.126/2022, recommended for recording the name of the 9th
respondent in revenue records namely Dharani/Bhu Bharathi in
respect of the suit schedule property.
10. Learned Government Pleader for Revenue further submits
that the respondents-authorities except implementing the
judgment in OS.No.126/2022, are not interfering in the civil
disputes as being claimed by the petitioner.
11. The aforesaid submissions made by the learned Government
Pleaders appearing for the respective parties are placed on record.
12. Having regard to the fact that the petitioner having suffered a
judgment and decree in OS.No.126/2022, dt.12.12.2023, and as it
is not shown to this Court of the petitioner availing further
remedies against the said judgment and decree, this Court is of the
view that the present Writ Petition as filed alleging interference by
the respondents-authorities in the civil disputes, thereby
warranting action, restraining the said authorities from interfering
in civil disputes, does not appeal to this Court for being accepted
as a valid claim.
13. Accordingly, the Writ Petition as filed is devoid of merit and
is dismissed. No order as to costs.
14. Consequently, miscellaneous petitions, if any, pending shall
stand closed.
_____________________
T. VINOD KUMAR, J
15th April, 2025.
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