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Telangana High Court
Karrolla Ashok vs The State Of Telangana on 15 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.5967 of 2026
Date: 15.04.2026
Between:
Karrolla Ashok
..Petitioner
And
The State of Telangana, rep. by its
Principal Secretary, Home Department,
Secretariat Building, Hyderabad
and four others
..Respondents
ORDER:
This Writ Petition is filed seeking the following relief:-
"...to issue a Writ, Order or Direction more particularly one
in the nature of a Writ of Mandamus under Article 226 of
the Constitution of India declaring the action of the 3rd and
4th respondents in interfering into the peaceful life and
liberty of the petitioner, interfering into the civil disputes
calling the petitioner to the police station threatening to
hand over the land of the petitioner to an extent of 220
Square Yards or 183.92 Square Meters in Sy.Nos.272, 273,
273/Part, 273/Part, 279/Part, 279, 285, 286, 287, 288,
289, 290 and 292 which is situated at Dommara
Pochampally Village, Dundigal-Gandimaisamma Mandal,
Medchal Malkajgiri District despite of ad interim injunction
order, dated 20.11.2025 in I.A.No.649 of 2025 in
O.S.No.867 of 2025 passed by the Hon'ble Principal Junior
Civil Judge, Medchal- Malkajgiri District, without having
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any jurisdiction by colluding with respondent No.5 is highly
illegal, arbitrary, malafide, unconstitutional, violation of
principles of natural justice and also in violation of Articles
14 and 300A of the Constitution of India and consequently
direct the 3rd and 4th respondents restraining them to
interfere into the peaceful life and liberty of the petitioner to
interfere into the civil disputes to call the petitioner to the
police station to threaten to hand over the land of the
petitioner to an extent of 220 Square Yards or 183.92
Square Meters in Sy.Nos.272, 273, 273/Part, 273/Part,
279/Part, 279, 285, 286, 287, 288, 289, 290 and 292 which
is situated at Dommara Pochampally Village, Dundigal-
Gandimaisamma Mandal, Medchal Malkajgiri District
despite of ad interim injunction order, dated 20.11.2025 in
I.A.No.649 of 2025 in O.S.No.867 of 2025 passed by the
Hon'ble Principal Junior Civil Judge, Medchal- Malkajgiri
District, without having any jurisdiction and by colluding
with respondent No.5 and pass..."
2. Heard Ms.T.Komala, learned counsel for the petitioners and
Sri M.Srinivas, learned Assistant Government Pleader for Home
appearing for respondent Nos.1 to 4 and Sri V.V.Ramana, learned
counsel appearing for respondent No.5 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 the
petitioner is the owner and possessor of the land to an extent of
220 Square Yards or 183.92 Square Meters in Sy.Nos.272, 273,
273/Part, 273/Part, 279/Part, 279, 285, 286, 287, 288, 289, 290
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Wp_5967_2026
and 292 which is situated at Dommara Pochampally Village,
Dundigal-Gandimaisamma Mandal, Medchal Malkajgiri District,
having purchased the same through registered sale deed bearing
document No.5702 of 2025, dated 08.05.2025. Learned counsel
for the petitioner would further submit that, when respondent
No.5, without having any right, along with her henchmen came to
the subject property and tried to remove the boundary stones, the
petitioner was constrained to file a suit vide O.S.No.867 of 2025
and the said Court also granted ad interim injunction order, dated
20.11.2025 in I.A.No.649 of 2025 in O.S.No.867 of 2025 in favour
of the petitioner. Learned counsel would further submit that,
despite the ad interim injunction granted, at the instance of
respondent No.5, respondent Nos.3 and 4 are summoning the
petitioner to the police station, made him to sit in the police station
for hours together and also pressurising him to settle the disputes
with respondent No.5. Stating so, learned counsel for the
petitioner prays this Court to pass the appropriate orders.
4. Learned Assistant Government Pleader for Home, on
instructions, would submit that respondent No.5 lodged a
complaint, dated 10.07.2025 against the petitioner and another
and basing on the said complaint, Crime No.696 of 2025 was
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registered against the petitioner and another for the offences
punishable under Sections 329 (3), 324 (4) and 352 read with
Section 3 (b) of the Bharatiya Nyaya Sanhita, 2023 and Section 3
(1) (f) (g) of the Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Amendment Act, 2015 and after completion of
investigation a charge sheet was filed and the same was numbered
as S.C.No.58 of 2026 on the file of the Special Sessions Judge for
Trial of Offences under SC/ST (POA) Act-cum-VII Additional
District and Sessions Judge, Ranga Reddy at L.B.Nagar. Except
conducting investigation in the above case, 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. Sri V.V.Ramana, learned counsel for respondent No.5, would
submit that civil disputes are pending between the petitioner and
respondent No.5 pertaining to plot Nos.146 and 147 and
respondent No.5 also filed a suit vide O.S.No.107 of 2023 against
the brother of the petitioner and the learned I Additional Junior
Civil Judge, Medchal, also granted ad interim injunction in his
favour vide order, dated 20.02.2023 in I.A.No.52 of 2023.
Subsequently, the said suit was compromised on 06.06.2023.
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Thereafter, on 10.07.2025 when the petitioner and his brother
attempted to trespass into her plot, respondent No.5 had lodged a
complaint and a case in Crime No.696 of 2025 was registered
against the petitioner and another, which was subsequently
investigated upon and charge sheet was laid. Stating so, he prays
this Court to dismiss the writ petition.
6. Having heard the learned counsel for the respective parties
and since it has been stated by the learned Assistant Government
Pleader for Home that except having conducted investigation in
Crime No.696 of 2025 and laid charge sheet, the respondent-police
never interfered with the civil disputes pending between the
petitioner and respondent No.5, this Court, taking the said written
instructions as part of record in this writ petition and disposed of
this writ petition recording the aforesaid submissions. However, it
is left open for the petitioner to work out the remedies for the
grievances, if any, further.
As a sequel, the miscellaneous petitions pending, if any,
shall stand closed. No costs.
_____________________
E.V.VENUGOPAL, J
15.04.2026
gkv
