Kadari Raju Goud vs The State Of Telangana
2026 Latest Caselaw 513 Tel

Telangana High Court

Kadari Raju Goud vs The State Of Telangana on 8 April, 2026

   IN THE HIGH COURT FOR THE STATE OF TELANGANA
                          AT HYDERABAD
     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                WRIT PETITION No.5840 of 2026
                         Dated: 08.04.2026

Between:

Kadari Raju Goud                                      ... Petitioner

                                  And
The State of Telangana,
Rep. by its Principal Secretary,
Department of Home, Secretariat,
Hyderabad and eight others                            ... Respondents

                                  ORDER:

The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

''... to issue Writ, Order or Direction more particularly one it nature of Writ of Mandamus declaring the inaction of Respondent No.2 and 3 in considering the Petitioner's complaints vide Dial 100 Case ID No.20260130101311 dated: 30-01-2026 Physical complaint dated 19-02-2026, Electronic Complaint through Email dated: 12-02-2026 and Postal complaint dated: 13-02-2026 and against the 4th and 9th Respondents illegal acts of extortion of property by causing voluntarily hurt, humiliating in the society by beating with slippers to restrain and trespassed into property by demolishing the existing structures and making unauthorized construction under threat of life by committing breach of trust and cheating and failure to investigate by registering an FIR, as illegal, arbitrary, and violative of Articles 14, 21 and 300-A of the Constitution of India and direct Respondent No.2 and 3 to consider the Petitioner's complaints vide Dial 100 Case ID No. 20260130101311 dated: 30-01-2026 Physical complaint dated 19-02-2026, Electronic Complaint through Email dated:12-02-2026 and Postal complaint dated:13-02-2026 and to investigate by registering an FIR in accordance with law without further delay and pass such other order or orders ...

... Pending disposal of the Writ Petition, this Hon'ble Court may be pleased to direct the Respondent No.2 and 3 to consider the Petitioner's complaints vide Dial 100 Case ID No.20260130101311 dated:30-01-2026, Physical complaint dated 19-02-2026, Electronic Complaint through Email dated:12-02-2026 and Postal complaint dated:13-02-2026 and to investigate by registering an FIR in accordance with law without further delay and pass such other order or orders ..."

2. Heard Mr.Abhinav Mahender Reddy Kandadi,

representing M/s.Nyaya Mithra Law Firm, learned counsel for

the petitioner and Mr.M.Srinivas, learned Assistant

Government Pleader for Home representing learned

Government Pleader for Home appearing for respondent Nos.1

to 3. Perused the record. With the consent of both the

learned counsel, this Writ Petition is disposed of at the stage

of admission.

3. Learned Assistant Government Pleader for Home, by

filing the copy of written instructions dated 27.02.2026

addressed by the Sub-Inspector of Police, Jagadgirigutta

Police Station, Cyberabad Commissionerate contends that the

complaint filed by the petitioner was enquired upon and

found that there were civil disputes between the petitioner

and unofficial respondent Nos.4 to 9. Hence, the said

complaint was closed as 'civil-in-nature' on 26.02.2026 by

directing the petitioner to approach the competent Court to

redress his grievance. Stating so, he seeks to dismiss the Writ

Petition.

4. Recording the submissions of learned Assistant

Government Pleader for Home and upon taking the copy of

written instructions dated 27.02.2026 onto the file, this Writ

Petition is disposed of by leaving it open to the petitioner to

work out the remedies as available under law.

5. With the above direction, this Writ Petition is disposed

of. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

____________________________ JUSTICE E.V.VENUGOPAL 08.04.2026 ESP