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Telangana High Court
Dappu Radhika vs The State Of Telangana on 25 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.8780 of 2026
DATE:25.03.2026
Between:
Ms. Dappu Radhika.
...Petitioner
AND
The State of Telangana,
Rep. by its Principal Secretary,
Home Department,
Secretariat, Hyderabad and 5 others.
...Respondents
ORDER
This writ petition is filed seeking following relief:
"...to issue an appropriate Writ, Order or Direction more
particularly one in the nature of Writ of Mandamus
declaring the action of the Respondent Nos.3 to 5 herein in
interfering with the Petitioners peaceful possession and
enjoyment of agricultural land admeasuring Ac.01.29 Gts.,
in Sy.No.72/F situated at Aziznagar Village and
Grampanchayat, Moinabad Mandal, Ranga Reddy District
Telangana State at the instance of the Respondent No.6
herein in interfering in civil disputes pending between
Respondent No.6 and Petitioners family and harassing the
Petitioner and her family members by repeatedly calling to
the Police Station to settle the matter at the office and
instance of the Respondent Nos.3 to 5 on 25.01.2026
while they are digging borewell for cultivation of their
land to raise Vegetable crops in their land and threatened
the family members of the petitioner with dire
consequences that if the petitioner and her family
members did not vacate the land from their possession that
they should forcibly evict them from their land and
02.03.2026 again the Respondent No.5 called the
petitioner and her family members stating that the
Respondent Nos.3 and 4 are directed us to appear before
the Police Station on 02.03.2026 where the Respondents
No.3 to 5 at the instance of Respondent No.6 threatened
the Petitioner and her family members with dire
consequences that if the petitioner and her family
members did not vacate the land from their possession that
they should forcibly evict them from their land as being
illegal, arbitrary, discriminatory and in violation of
Articles 14 and 21 of the Constitution of India..."
2. Heard Sri V.Raghunath, learned Senior Counsel, representing
learned counsel for the petitioner on record and learned Assistant
Government Pleader for Home appearing for respondent Nos.1 to 5.
Perused the record.
3. Learned Senior Counsel for the petitioner submits that the
petitioner had earlier filed W.P. No. 4630 of 2024 before this Court
seeking similar relief in respect of another subject property. The
Coordinate Bench of this Court, in the said writ petition, recorded the
written instructions of the learned Assistant Government Pleader for
Home to the effect that a complaint was lodged by the son of
respondent No. 4 therein on 13.09.2023. Based on the said complaint,
F.I.R. No. 294 of 2023 was registered under Sections 447 and 427
read with Section 34 of the Indian Penal Code against the petitioner's
father and two others.
3.1. It was further stated that notices under Section 41-A of the
Code of Criminal Procedure were issued to the accused, and upon
completion of the investigation, respondent No.3 filed a charge sheet,
which was taken on file as C.C. No. 774 of 2024 on 16.03.2024 by the
Court of the learned II Additional Junior Civil Judge-cum-XIII
Metropolitan Magistrate, Cyberabad at Rajendranagar. The
Coordinate Bench, having recorded that respondent No.3 had not
interfered in the civil disputes with regard to the subject land therein
except for conducting the investigation in the above crime, disposed of
the said writ petition, observing that no further orders were required to
be passed.
3.2. Learned Senior Counsel further submits that admittedly civil
court proceedings are pending in a suit instituted by the petitioner,
being O.S. No. 313 of 2022, on the file of the learned Junior Civil
Judge at Chevella, wherein respondent No. 6 in the present writ
petition is also arrayed as a party defendant.
3.3. While so, he submits that, all of a sudden, respondent No. 4
attempted to forcibly evict the petitioner from her possession and
enjoyment of agricultural land admeasuring Ac. 1.29 guntas in Sy. No.
72/F, situated at Aziznagar Village and Grampanchayat, Moinabad
Mandal, Ranga Reddy District (hereinafter referred to as the "subject
property"), approximately twenty days ago, and threatened the
petitioner and her family members with dire consequences at the
behest of the unofficial respondent. Aggrieved thereby, the present
writ petition has been filed.
3.4. He vehemently contends that respondent No. 4 ought not to
have interfered with the personal life and liberty of the petitioner, nor
ought to have threatened the petitioner with eviction from the subject
property, particularly when inter se civil disputes are pending between
the petitioner and the unofficial respondent. In support of his
contentions he relied upon the photographs enclosed along with the
writ affidavit where the police officers are seen. Hence, seek to pass
appropriate orders.
4. Learned Assistant Government Pleader for Home, upon
furnishing instructions of the Sub-Inspector of Police, Moinabad
Police Station, Future City Commissionerate, dated 24.03.2026,
submits that on a complaint made by one Anthamgari Mallesh, who is
not a party before this Court, on 25.01.2026, a crime was registered
vide Cr. No. 53 of 2026 under Sections 329(3), 115(2), and 352 read
with Section 3(5) of the Bharatiya Nyaya Sanhita against the
petitioner's father and others, and the investigation has been entrusted
to the Sub-Inspector of Police.
4.1. During the course of investigation, for the purpose of
conducting the necessary enquiry, the official respondents, except for
conducting such enquiry, have neither interfered in the civil disputes
between the petitioner and the unofficial respondent nor interfered
with the possession and enjoyment of the subject property, as alleged
by the petitioner. Stating so, he would seek to pass appropriate orders.
5. Having heard learned Senior Counsel for the petitioner and
learned Assistant Government Pleader for Home and upon perusal of
the material on record, including the instructions of respondent No.4,
since it has been stated that except conducting investigation in
Cr.No.53 of 2026, official respondents are not interfering with the
possession of enjoyment of the subject property, without going into
the merits and demerits of the case, this writ petition is disposed of.
There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________
JUSTICE E.V.VENUGOPAL
25.03.2026
PSW
