JAMIA MASJID MASJID HAZARATH BILALA HYDRABAD Vs. STATION HOUSE OFFICER SUB INSPECTOR OF POLICE R R DISTRICT

JUDGEMENT

(1.) This is an appeal for setting aside ex parte interim order dated 30-11-2005 passed by the learned Single Judge in WPMP No.32809 of 2005 (Writ Petition No.25513 of 2005) whereby he directed respondent No.1-Station House Officer-cum-Sub-Inspector of Police, Police Station Nacharam, Ranga Reddy District, to render necessary protection in view of the representation made by the writ petitioner (respondent No.4).

(2.) In the writ petition filed by it under Article 226 of the Constitution, respondent No.4 has prayed for grant of a declaration that failure of respondent No.1 to provide necessary help to it to proceed with the construction and to protect its possession and enjoyment over land comprised in Survey Nos.208/1 and 206/1 (in part) admeasuring 1072 square yards situated at Nacharam Village, Uppal Mandal, Ranga Reddy District is violative of Articles 14, 21 and 300-A of the Constitution. Respondent No.4 has also prayed for issuance of a direction to respondent No.1 to provide necessary help against non-petitioner No.4 (appellant herein). Along with the writ petition, respondent No.1 filed W.P.M.P. No.32809 of 2005 for issuance of interim direction to the official non-petitioners to provide protection in terms of representation dated 21-11-2005.

(3.) While issuing notice of W.P.M.P. No.32809 of 2005, the learned Single Judge made the following order :