[Cites 1, Cited by 0]
Telangana High Court
G.V. Pratap Reddy vs Maddhi Divakar Reddy on 3 December, 2025
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
WRIT APPEAL No.1383 OF 2025
DATE OF JUDGMENT 03.12.2025
Betweeen:
1. G.V.Pratap Reddy and two others
... appellants/respondent Nos.5 to 7
And
1. Maddhi Divakar Reddy and five others.
...respondents.
Mr.Chetluri Sreenivas , learned counsel appearing for the appellants.
Mr.N.Sreedhar Reddy, learned counsel appearing for the respondent Nos.1 to 3.
Mr.Mahesh Raje, the learned Government Pleader for Home appearing for the respondent Nos.4
to 6.
JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
1. The Writ Appeal arises out of an order dated 12.11.2025
passed by a learned Single Judge by disposing of W.P.No.31735
of 2025 filed by the respondent Nos.1 and 2 herein seeking a
direction to the respondent No.3/the Station House Officer,
Medipally Police Station, Medchal-Malkajgii District (the
respondent No.6 herein) to provide police protection for
implementing an order dated 16.06.2021 passed by the II
Additional Junior Civil Judge-cum-II Metropolitan Magistrate,
Ranga Reddy District at L.B. Nagar, in I.A.No.71 of 2021 in
O.S.No.461 of 2021.
2. The respondent Nos.1 and 2 herein (the plaintiffs) filed the
Suit for perpetual injunction. The said I.A. was filed for
granting of ad interim injunction to direct the respondent No.3
herein for restraining the plaintiffs in the Suit (respondent
Nos.1 and 2 in the Writ Appeal) from interfering and obstructing
the peaceful possession of the plaintiffs over the petition
schedule properties.
3. The appellants herein, who were the respondent Nos.5 to
7 in the Writ Petition, were named in a
complaint/representation filed by the respondent Nos.1 and
2/writ petitioners before the Station House Officer, Medipally
Police Station, Medchal-Malkajgiri District (the respondent No.3
in the Writ Petition) on 27.09.2025. By the impugned order
dated 12.11.2025, the learned Single Judge disposed of the Writ
Petition granting liberty to the respondent Nos.1 and 2/writ
petitioners to submit a representation before the respondent
No.3/the Station House Officer, Medipally Police Station, along
with the order dated 16.06.2021 passed by the Trial Court in
I.A.No.71 of 2021 in O.S.No.461 of 2021. The learned Single
Judge further directed that on receipt of the representation, the
respondent No.3/the Station House Officer, Medipally Police
Station, shall take steps for implementation of the order dated
16.06.2021.
4. The appellants/respondent Nos.5 to 7 are aggrieved by
the impugned order to the extent that the appellants were not
given notice of the impugned direction as such from the Station
House Officer, Medipally Police Station, even though they were
named in the representation dated 27.09.2025.
5. We do not find substance in the grievance raised by the
appellants since the impugned order contains a peremptory
direction on the Station House Officer, Medipally Police Station,
to implement the order dated 16.06.2021 passed by the Trial
Court. Paragraph No.6 of the impugned order does reflects any
direction of giving any notice issued to the parties who may be
affected, by the Station House Officer, Medipally Police Station,
before taking any steps pursuant to the direction contained in
the impugned order.
6. We, hence, deem it fit to direct the respondent No.6/the
Station House Officer, Medipally Police Station, to hear all the
concerned parties including the appellants and the respondent
Nos.1 to 3 before taking any steps for implementing the order
dated 16.06.2021 passed by the Trial Court in I.A.No.71 of 2021
in O.S.No.461 of 2021. We are also aware that sufficient
recourse is available to the respondent Nos.1 and 2/writ
petitioners under The Code of Civil Procedure, 1908, for
implementing the order dated 16.06.2021.
7. W.A.No.1383 of 2025, along with all connected
applications, is accordingly disposed of. There shall be no order
as to costs.
__________________________________
MOUSHUMI BHATTACHARYA, J
______________________________
B.R.MADHUSUDHAN RAO, J
Date: 03.12.2025
EDS
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
WRIT APPEAL No.1383 OF 2025
DATE 03.12.2025
