Ganta Buchiram Reddy vs The State Of Telangana And 5 Others
2026 Latest Caselaw 526 Tel

Telangana High Court

Ganta Buchiram Reddy vs The State Of Telangana And 5 Others on 8 April, 2026

Author: N.Tukaramji

Bench: N.Tukaramji

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

          THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                    WRIT PETITION No.3894 OF 2020

                             DATE : 08.04.2026

 Between:

 Ganta Buchiram Reddy
                                                                ...Petitioner
                                      AND

 The State of Telangana and Others
                                                                ...Respondents

 ORDER:

This Writ Petition is filed with the following relief:

"...to issue a Writ of Mandamus or any other appropriate writ directing the respondents 2 to 4 - police to provide requisite police aid to the petitioner for effective enforcement of the orders in I.A.No.1 of 2019 in W.P.No.9041 of 2019, dated 25/04/2019 to enable the petitioner to construct the compound wall all around the subject land admeasuring Ac.8-25 guntas in Sy.No.100/A/B/C/D of Mamnoor village, Khila Warangal Mandal, Warangal Urban district and grant...."

2. Heard Mr. A.Kranti Kumar Reddy, learned counsel for the

petitioner and Mr.D.Pradeep, learned Assistant Government Pleader for

Home.

3. Learned counsel for the petitioner submits that as the respondents

No.2 to 4-police authorities failed to provide police aid for effective

enforcement of the order in I.A.No.1 of 2019 in W.P.No.9041 of 2019

dated 25.04.2019, this petition has been filed seeking appropriate

directions. He further submits that during the pendency of this petition,

W.P.No.9041 of 2019 has been disposed of wherein the

respondents/police are directed not to interfere with the possession of

the petitioner's land and such direction has effectively redressed the

grievance of the petitioner. Thus, no further orders are required in this

petition.

4. Having regard to the submission of the learned counsel for the

petitioner and as the grievance of the petitioner has been redressed,

nothing further remains in this matter for warranting any orders.

5. Accordingly, this Writ Petition is dismissed as infructuous. There

shall be no order as to costs.

Miscellaneous Petitions, pending if any, shall stand closed.

_________________ N.TUKARAMJI, J Date: 08.04.2026.

CHS