[Cites 3, Cited by 0]
Telangana High Court
K.Amith Reddy vs The State Of Telanagana 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.10520 of 2026
DATED : 08.04.2026
Between:
K.Amith Reddy
..Petitioner
AND
The State of Telangana,
Rep. by its Principal Secretary,
Home Department,
Secretariat, Hyderabad
and 3 others .. Respondents
ORDER:
This Writ Petition is filed under Article 226 of the
Constitution of India seeking the following relief:-
"...to issue a writ, order or direction more particularly one
in the nature of Writ of Mandamus aggrieved by the action
of Respondent Nos.3 and 4 in summoning the petitioner
and making him to sit for hours together in the police
station whereby insisting to settle civil disputes with
respondent No.5 in the absence of any formal complaint as
Respondent Nos.3 and 4 has no jurisdiction to interfere
with civil disputes being as illegal irregular arbitrary
without jurisdiction and violative of Articles 14 and 21 of
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Wp_10520_2026
Constitution of India and consequently direct respondent
Nos.3 and 4 not to interfere and pressurize the petitioner or
threaten the petitioner in any manner with his personal life
and liberty to settle the civil dispute with respondent No.5
without following the due process of law and pass..."
2. Heard Sri S.Viplav Simha Reddy, learned counsel for the
petitioner and Sri M.Srinivas, learned Assistant Government Pleader
for Home appearing for the official respondents and with their
consent, this writ petition is being taken up for disposal at the
admission stage.
3. Learned counsel for the petitioner would submit that there are
civil disputes pending between the petitioner and the unofficial
respondents. The grievance of the petitioner is that, at the instance
of unofficial respondents, respondent Nos.3 and 4 are harassing the
petitioner on one pretext or the other by summoning him to the police
station and also pressurized him to settle the disputes with the
unofficial respondent.
4. Sri M.Srinivas, learned Assistant Government Pleader for Home
appearing for the official respondents, on instructions, would submit
that respondent No.5 lodged a complaint, dated 28.07.2025 against
the petitioner and after conducting enquiry said complaint was closed
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Wp_10520_2026
as 'civil in nature'. Except conducting enquiry on the said complaint,
the respondent-police neither interfered with the civil disputes
pending between the petitioner and respondent No.5 nor taken any
coercive steps against the petitioner, in any manner.
5. Recording the submissions made by the learned Assistant
Government Pleader for Home, this Court, without making any
observations on the merits and demerits of the case, deems it
appropriate to dispose of this writ petition, directing respondent-
police not to interfere with the inter se private disputes pending
between the petitioner and respondent No.5. It is made clear that, if
the presence of the petitioner is required in any case, the respondent-
police shall follow due process of law.
6. With the above observations and directions, this Writ Petition is
disposed of. No costs.
As a sequel, the miscellaneous petitions pending, if any, shall
stand closed.
_____________________
E.V.VENUGOPAL, J
08.04.2026
gkv
