MEDIKUNDE RAJESHWARAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking Writ of Mandamus, declaring the action of respondent Nos.3 and 4 in making attempt to enter into the petitioner's land in Sy.No.850 admeasuring Ac.2-10 gts situated at Tekmal Village and Mandal, Medak District, under the guise of the notice bearing No.B/1090/2020 dated 28.07.2020 issued by the 3rd respondent during the pendency of the suit in O.S.No.36 of 2016 on the file of Junior Civil Judge, Andole at Jogipet, as being illegal, arbitrary, unjust and colourable exercise of powers and consequently, direct the respondent authorities not to take any coercive steps till the disposal of the suit in O.S.No.36 of 2016."

(2.) Heard the learned counsel for petitioner and perused the record.

(3.) In the course of submissions, it is brought to the notice of this Court that the suit in O.S.No.36 of 2016 is pending on the file of Junior Civil Judge, Andole at Jogipet.