MOHD KHAJA PASHA Vs. MOHD ALI

JUDGEMENT

(1.) The first and second respondents are the writ petitioners. The appellant was arrayed as respondent No. 3. Respondents 3 and 4 herein are the Station House Officer, P.S. Chanda Nagar and Sub Inspector of Police, P.S., Serilingampally, respectively and were arrayed as respondents 1 and 2 in the writ petition. Respondent No. 5 was arrayed as respondent No. 4 in the writ petition.

(2.) The appellant is aggrieved by the order dated 2nd July, 2004 disposing of the writ petition with direction to the Station House Officer and Sub Inspector of Police (respondent Nos. 1 and 2 in the writ petition) not to interfere with the possession and enjoyment of the property of the writ petitioner bearing No. 3-580/1 (Old No. 3-31) in Plot Nos. 23, 24, 34 and 35 in Survey No. 80 situated at Subhash Chandra Bose Nagar Colony, New Hafizpet, Serilingampally Mandal, Ranga Reddy District

(3.) The grievance of the appellant is that he was impleaded as third respondent in the writ petition and without any notice to him and without affording any opportunity of being heard, the impugned order was passed.