MD AFZAL HUSSAIN Vs. STATE OF TETANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Government Pleader for Home.

(2.) Petitioner claims to be owner and possessor of land to an extent of Ac.2.10 guntas in Survey No. 42/5; Ac.1.09 guntas in Survey NO. 52 and Ac.0.33 guntas in Survey No. 53 , Naspur village and mandal, Mancherial district. He alleges that 4th respondent with an intention to grab his property fabricated the documents and submitted application to Tahsildar to incorporate his name in the revenue records. The said application was rejected, against which a revision was filed and the same was also dismissed by Joint Collector, Mahcherial. He further alleges that based on fake and fabricated documents 4th respondent trespassed into his property and threatened him with dire consequences and tried to kill him. Petitioner stated to have filed written complaints on several occasions, the latest being complaint dated 5.1.2019. It appears Crime No. 156 of 2018 is registered and pending and petitioner alleges that when police declined to receive subsequent complaint, he sent the same by way of registered post to respondents 2 and 3. Petitioner alleges that since he has life threat from 4th respondent, police protection is to be provided to him.

(3.) Hence, petitioner filed this writ petition praying to grant police protection to him to protect his life and immovable properties and to declare the action of third respondent in not concluding the investigation in Crime No. 156 of 2018 as illegal.