MANCHIKATLA SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for the respondents.

(2.) According to petitioners, they are the owners of land to an extent of Acs.11.06 guntas in Survey No.595 of Jangaon Village, Ramagundam Mandal. Petitioners allege that some miscreants and land grabbers have manipulated the revenue records and in the guise of manipulating the revenue records, they are threatening to encroach and dispossess the petitioners and were also attempting to construct compound wall. In spite of filing several complaints to various authorities, so far crimes are not registered causing lot of hardship and suffering to the petitioners.

(3.) In this writ petition, petitioners prayed to declare the action of the respondents in not taking any action on the complaints lodged by the petitioners on 19.02.2019, 09.08.2019, 25.09.2019, 11.11.2019, 20.11.2019 and 18.06.2020 as illegal and arbitrary and to direct the respondents to register the crimes and to proceed under the Preventive Detention Act, 1950 against the land grabbers.