THOMAS JHON Vs. PRL. SECY., HOME DEPT.

JUDGEMENT

(1.) The present writ petition came to be filed seeking issuance of writ of mandamus to declare the action of respondent No. 2 in not considering the representation, dated 17.05.2017, made by the petitioner and further not causing enquiry into the unlawful activities of respondent No. 3, as illegal and arbitrary.

(2.) The averments in the affidavit filed by the petitioner in support of the writ petition would show that the petitioner herein claims to be the owner of land ad-measuring 800 square yards in Sy. No. 213 to 217 situated at Turka Yamjal Village, Hayathnagar Mandal, Ranga Reddy District, purchased under a registered sale deed bearing document No. 1041 of 1997, dated 29.03.1997. The said land was divided into plots and the petitioner claims to be the owner of plot Nos. T-55, T-56, T-57 and T-58. It is averred that when some land grabbers tried to grab the said land, the petitioner made an attempt to protect his lands by erecting a barbed wire. At that time, the land grabbers removed the same and also assaulted the petitioner and his men. Thereafter, the petitioner constructed a compound wall around the said land, but the same was demolished with the help of JCB and bulldozers. It is said that respondent No. 3 was a silent spectator to the incident. It is alleged that instead of protecting the said land, respondent No. 3 encouraged the said land grabbers and is terrorizing the colony people by giving threats of demolition of the houses, roads, street lights etc. The averments in the affidavit further show that earlier, the petitioner is said to have approached the Commissioner but the same did not yield any result. On 17.05.2017 the petitioner made a representation to respondent No. 2, which was acknowledged in the office of D.G.P. on 18.05.2017. Their inaction led to filing of the present writ petition.

(3.) A counter came to be filed by the Inspector of Police, Vanasthalipuram Police Station, denying the averments made in the writ petition. It is stated that subsequent to the receipt of the report dated 17.05.2017, the Inspector of Police made a preliminary enquiry, which revealed that four crimes came to be registered, the particulars of which are as under: