G. KRISHNA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Assistant Government Pleader for Home appearing for respondents 1 to 3 and Sri J.Suresh Babu learned counsel appearing for respondents 4 to 15.

(2.) This writ petition is filed praying to direct the respondents 2 and 3 to provide police aid/protection basing on the complaint lodged by the petitioners on 30.07.2020 and not providing police aid is illegal and arbitrary. Further relief is sought against the unofficial respondents to direct them not to disturb the petitioners possession till disposal of S.L.P.No.7683 of 2016.

(3.) Shorn of details, suffice to note that person by name Sri G.Bal Reddy claimed to be the protected tenant of land to an extent of Ac.8.63 guntas in Sy.Nos.176/1, 176/2, 1057/1 and 1057/2 of Veltoor Village of Peddamandadi Mandal, Wanaparthy District.