Pulagam Damodar Reddy vs The State Of Telangana
2025 Latest Caselaw 6489 Tel

Telangana High Court

Pulagam Damodar Reddy vs The State Of Telangana on 13 November, 2025

     THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
                     WRIT PETITION No.34359 of 2025
ORDER:

Heard learned counsel for the petitioner and learned Assistant

Government Pleader for Home appearing for respondent Nos.1 to 4. With

their consent, this writ petition is being taken up for disposal at the admission

stage itself.

2. This writ petition has been filed seeking the following prayer:-

"to declare the action of the Respondents 3 and 4 in considering the representation dated 26.08.2025 of the petitioner requesting to provide police protection to the petitioner and his agricultural land in Sy.No.104/A to an extent of Ac.1.10gts, situated at Ragibavi village, H/o.Panakabanda village, Mothkur Mandal, Nalgonda District, pursuant to the Judgment and decree dated 19.01.2023 passed in OS.No.66 of 2010 on the file of Principal Junior Civil Judge at Ramannapet, as illegal, arbitrary, unjust and unconstitutional and consequently direct the respondent police to act upon the representation of the petitioner herein."

3. Though various grounds are raised in the writ petition, learned counsel

for the petitioner restricts his prayer seeking a direction to respondent

authorities to consider the petitioner's representation dated 26.08.2025 and

take appropriate action.

4. Learned Assistant Government Pleader for Home appearing for

respondent Nos.1 to 4 submits that if the petitioner's representation dated

26.08.2025 is still pending for consideration, the respondent authorities may

be directed to consider the same and take action in accordance with law.

5. In view of the submission made by learned counsel appearing on either

side and without expressing any opinion on the merits of the case, this writ

petition is disposed of directing the respondent authorities to consider the

petitioner's representation dated 26.08.2025 and take appropriate action

strictly in accordance with law and communicate the same to the petitioner.

6. Accordingly this writ petition is disposed of. Miscellaneous

applications, if any pending, shall stand closed. No order as to costs.

_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 13.11.2025 SU