BAJI RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of respondents, in particular 3rd respondent-Station House Officer, Miyapur Police Station, Cyberabad and their subordinates in interfering with the petitioners' peaceful possession and enjoyment of their house property bearing House No.1-58/3/29/5 (old House No.1-29/5) in Survey No.229/1 admeasuring 300 square yards consisting of four rooms, which includes commercial mulgi situated at Madinaguda village of Serilingampally Municipality and Mandal, Ranga Reddy District and threatening to vacate and deliver the possession of the said house property to the respondents 4 and 5 under the guise of pending criminal case, vide Crime No.571 of 2020, dated 27.06.2020, in spite of the compliance of notice issued under Section 91/160 of Cr.P.C., dated 28.06.2019 by the petitioners, as being highly illegal, arbitrary, bad, without jurisdiction and violation of Articles of the Constitution of India, with a consequential direction to the 3rd respondent and their subordinates not to interfere with the petitioners' peaceful possession and enjoyment over the above said house property.

(2.) The above case is taken up for hearing today i.e., 15.07.2020, through Video Conferencing.

(3.) Heard Sri Bethi Venkateswarlu, learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for the respondent Nos.1 to 3.