BADHE ANIL PREM KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed questioning the action of the 3rd respondent in not taking action against respondent Nos.4 and 5 based on the complaint of the petitioner dated 27.07.2019, as being illegal and arbitrary.

(2.) Heard learned Counsel for the petitioner and learned Assistant Government Pleader for Home.

(3.) It is the case of the petitioner that the petitioner had filed suit bearing O.S. No.66 of 2019 on the file of Junior Civil Judge at Peddapalli seeking the relief of perpetual injunction against respondent Nos.4 and 5 herein and also filed I.A. No.235 of 2019 for grant of ad-interim injunction restraining respondent Nos.4 and 5 herein from interfering with the petitioners possession and enjoyment.