K. SAVITA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Alleging that while petitioner was renovating the compound wall on the South-East portion of her property, group of 30 people came and pulled up the blue sheets and damaged the construction place and also threatened the petitioner, her son and the workers, and the workers were sent away, the complaint was lodged on 31.08.2020 with Gachibowli Police. Alleging inaction on the complaint lodged by the petitioner, this writ petition is filed.

(2.) The date on which writ petition is filed, notice was drawn and stated to have been served on the petitioner on 09.09.2020 at 8.15 A.M., stating that compound wall construction was taken up without obtaining permission from the Municipal authorities and that application for regularization is pending and, therefore, no action could be taken on the complaint lodged by the petitioner.

(3.) Learned counsel for petitioner sought to contend that this reply given by the Gachibowli Police is not valid. Gachibowli Police is not concerned with the nature of the construction undertaken by the petitioner and whether construction was preceded by the building permission. What was complained in the complaint was that mob have come to the property of the petitioner and threatened with dire consequences while removing blue sheets and damaged the construction place. Police ought to have looked into these grievances without going into the aspect whether the petitioner has undertaken construction without building permission. Therefore, reply given by the Police is not valid in law and that there is continuous threat to life of petitioner and her family members.