NIMMALA KIRAN GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the action of respondents 3 and 4 in interfering with civil disputes at the instance of respondents 5 to 7 in respect of property bearing premises No.6-2-103, admeasuring 1080 square yards situated at Balanagar, Medchal-Malkajgiri District, as illegal and arbitrary.

(2.) Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for Home appearing for respondents 1 to 3, learned Government Pleader for Prohibition and Excise, appearing for the 4th respondent and Sri R.Dheeraj Singh, learned counsel for respondents 5 to 7.

(3.) It is claimed that there are inter se disputes between the petitioner and respondents 5 to 7, in respect of the subject property, pending before the V Additional Junior Civil Judge at Kukatpally, in O.S.No.161 of 2019. While the matter is pending consideration before the learned trial Court, it is claimed that the 3rd and 4th respondents are interfering in the civil disputes at the instance of respondents 5 to 7.