KOTLAMARRI NARAYANA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS Writ Petition is filed questioning the proceedings, dated 20. 06. 2008, issued by the second respondent-Tahsildar, dharmavaram, directing the Station House officer, Dharmavaram, to consider the request of respondents 4 to 6 for grant of police protection.

(2.) IT is the case of the petitioner that his father and father of respondents 4 to 6 are brothers. His father was in possession and enjoyment of land admeasuring Acs. 5. 05 cents and Acs. 5. 85 cents in survery nos. 499-1 and 424, respectively, situated at Kuntur Village, Anantapur District. While so, respondents 4 to 6 filed O. S. No. 203 of 2003 on the file of the Junior Civil Judge, dharmavaram, against the petitioner and his family members seeking permanent injunction in respect of the property in question. Along with the suit, they also filed I. A. No. 392 of 2003 for temporary injunction, which is still pending.

(3.) IT is further stated that by suppressing the pendency of the civil suit, respondents 4 to 6 approached the first respondent for grant of police aid, and the latter, in turn, passed orders, dated 14. 03. 2008, directing the second respondent to conduct de novo enquiry and pass orders in accordance with law. Pursuant thereto, the second respondent referred the matter to the Mandal Revenue inspector, and soon thereafter, issued the impugned proceedings, dated 20. 06. 2008, directing the third respondent to consider the request of respondents 4 to 6 for providing police protection. Aggrieved by the said proceedings, the petitioner preferred an appeal before the first respondent and sought for stay of the said proceedings, which was rejected on 30. 06. 2008.